Shekhar Prajapati vs Vijay Gujre
2022 Latest Caselaw 12603 MP

                                                                        1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                      BEFORE
                                                          HON'BLE SMT. JUSTICE ANJULI PALO
                                                            ON THE 20th OF SEPTEMBER, 2022

                                                        CRIMINAL REVISION No. 420 of 2022

                                              BETWEEN:-
                                              SHEKHAR       PRAJAPATI  S/O  LATE SHRI
                                              KASHIRAM PRAJAPATI, AGED ABOUT 51
                                              Y E A R S , OCCUPATION: BUSINESS BHAGAT
                                              SINGH NAGAR KUMHAR MOHALLA, NEAR
                                              GWAL BABA ITARSI (MADHYA PRADESH)

                                                                                                     .....APPLICANT
                                              (NONE )

                                              AND
                                              VIJAY GUJRE S/O LATE SHRI ANANTRAO
                                              GUJRE, AGED ABOUT 50 YEARS, OCCUPATION:
                                              NIL 12 BUNGALOW NEAR FAREED BABA KI
                                              MAZAR ITARSI (MADHYA PRADESH)

                                                                                                   .....RESPONDENT


                                            This revision coming on for admission this day, th e court passed the
                                      following:
                                                                         ORDER

On earlier occasions also no one appeared for the applicant. The applicant is absconding. He was also absent during the time of passing of judgment by learned First Additional Sessions Judge, Hoshangabad.

Hence, this revision is not maintainable, therefore, the same is hereby dismissed as not maintainable.

The trial Court is directed to proceed further to take the applicant into Signature Not Verified

custody.

SAN

Digitally signed by ANUPRIYA SHARMA CHOUBEY Date: 2022.09.20 17:12:57 IST

(SMT. ANJULI PALO) JUDGE anu

Signature Not Verified SAN

Digitally signed by ANUPRIYA SHARMA CHOUBEY Date: 2022.09.20 17:12:57 IST