Mahendra Singh Sisodiya vs Poorva Kshetra Vidyut Vitran Co. ...
2022 Latest Caselaw 14752 MP

                                                            1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                   BEFORE LOK ADALAT
                                        HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                                             &
                                             SHRI ANSHUMAN SINGH, ADVOCATE
                                                 ON THE 12th OF NOVEMBER, 2022

                                            CRIMINAL REVISION No. 2486 of 2017

                                   BETWEEN:-
                                   MAHENDRA SINGH SISODIYA S/O CHHEDILAL
                                   SISODIYA, AGED ABOUT 42 YEARS, R/O.
                                   HANUMAN NAGAR NAI BASTI SATNA, P.S.
                                   KOLGAWAN    DISTT.  SATNA    (MADHYA
                                   PRADESH)

                                                                                        .....PETITIONER
                                   (NONE)

                                   AND
                           1.      POORVA KSHETRA VIDYUT VITRAN CO. LTD.
                                   THR. THE EXECUTIVE ENGINEER (CITY DIVI
                                   POORVA KSHETRA VIDYUT VITRAN CO. LTD.)
                                   DISTT. SATNA (M.P.) (MADHYA PRADESH)

                           2.      THE STATE OF MADHYA PRADESH THR.
                                   COLLECTO     R DISTT-SATNA (MADHYA
                                   PRADESH)

                                                                                     .....RESPONDENTS
                                   (BY SHRI RAJESH KUMAR TIWARI, RESPONDENT NO.1)

                                 This revision coming on for conciliation this day, the Bench passed the
                           following:
                                                             ORDER

Revision under Section 397/401 of Cr.P.C. was filed against order of framing of charge. On a perusal of a copy of the judgment dated 27.09.2022 passed in Special Case No.20/2011 State of M.P. through Electricity Board Vs. Mahendra Kumar Sisodiya, it is revealed that he has been convicted and sentenced by the learned trial Court. As judgment has already been passed in Signature Not Verified Signed by: APARNA TIWARI Signing time: 11/15/2022 11:31:34 AM

the matter, this revision filed against order of framing of charge has become infructuous.

Therefore, this revision application is dismissed as having rendered infructuous.

                                (DINESH KUMAR PALIWAL)                          (ANSHUMAN SINGH )
                                         MEMBER                                     MEMBER
                           AT




Signature Not Verified
Signed by: APARNA TIWARI
Signing time: 11/15/2022
11:31:34 AM