Citation : 2023 Latest Caselaw 6725 MP
Judgement Date : 25 April, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
ON THE 25 th OF APRIL, 2023
CRIMINAL REVISION No. 3118 of 2021
BETWEEN:-
RAGHUVEER SINGH S/O DIMAN SINGH YADAV, AGED
ABOUT 57 YEARS, OCCUPATION: AGRICULTURIST R/O
VILLAGE KHAJURI TEHSIL- BADARWAS, DISTRICT-
SHIVPURI (MADHYA PRADESH)
.....PETITIONER
(NONE PRESENT FOR THE PETITIONER)
AND
DISTRICT CO OPERATIVE AGRICULTURE AND RURAL
DEVELPMENT BANK BRANCH KOLARAS PARGANA
KOLARAS THR. SENIOR MANAGER DISTT. CO
OPERATIVE AGRICULTURE AND RURAL
DEVELOPMENT BANK BRANCH KOLARAS PARGANA
KOLARAS DISTRICT- SHIVPURI (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI ROHIT SHRIVASTAVA- PANEL LAWYER)
This revision coming on for admission this day, th e court passed the
following:
ORDER
This revision has been filed under Section 397/401 of Cr.P.C. against the order dated 21/09/2021 passed by 1st Additional Session Judge, District- Shivpuri (M.P.) in Criminal Appeal No.561/2017, affirming the order dated 16/11/2017 passed by Chief Judicial Magistrate, Kolaras, District- Shivpuri (M.P.) in RCT No.20026/2012.
Having gone through the impugned judgments as well as perusing the documents annexed with the same, this Court does not find any illegality in
passing the impugned judgments by the trial Court. Accordingly, this Criminal Revision is hereby dismissed.
(DEEPAK KUMAR AGARWAL) JUDGE rahul RAHUL SINGH Digitally signed by RAHUL SINGH PARIHAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=eac942476567cd1b39b3da46068403462fdf82ab676d0cde4d
PARIHAR ee473fe77953f5, pseudonym=68E0B84BAE73376CD071289B3D9FE728CE00D487, serialNumber=0275C4F803F94C47998BE5C534E21BDED910FD4AB9D 159B55575E814D05B2EED, cn=RAHUL SINGH PARIHAR Date: 2023.04.27 09:55:27 +05'30'
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