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Sandeep Jain vs Smt. Shobha Pandey
2023 Latest Caselaw 6915 MP

Citation : 2023 Latest Caselaw 6915 MP
Judgement Date : 27 April, 2023

Madhya Pradesh High Court
Sandeep Jain vs Smt. Shobha Pandey on 27 April, 2023
Author: Deepak Kumar Agarwal
                                                       1
                 IN         THE       HIGH COURT OF MADHYA PRADESH
                                            AT GWALIOR
                                              BEFORE
                           HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                           ON THE 27 th OF APRIL, 2023
                                     CRIMINAL REVISION No. 4783 of 2022

               BETWEEN:-
               SANDEEP JAIN S/O SHRI DHANNA LAL JAIN, AGED
               ABOUT 50 YEARS, R/O MADHOGANJ THANE KE PASS
               HEERE KHAN KA BADA LASHKAR GWALIOR (MADHYA
               PRADESH)

                                                                                   .....PETITIONER
               (BY SHRI SHYAM SHRAMA- ADVOCATE )

               AND
               SMT. SHOBHA PANDEY S/O SHRI BRAJESH PANDEY,
               AGED ABOUT 56 YEARS, R/O KADAM SAHAB KI GOTH
               KAKKAD HOSPITAL KE PASS JANAKGANJ LASHKAR
               GWALIOR (MADHYA PRADESH)

                                                                                 .....RESPONDENT
               (BY SHRI PRASUM KUMAR MAHESHWRI- ADVOCATE FOR THE
               RESPONDENT )

                           Th is revision coming on for hearing this day, th e court passed the
               following:
                                                        ORDER

This revision petition has been filed by the petitioner/complainant under Section 397/401 of Cr.P.C. against the judgment dated 7.9.2022 passed by the 7th Additional Sessions Judge, Gwalior in Criminal Appeal No.190/2022 whereby learned Additional Sessions Judge while setting aside the judgment of trial Court remanded the matter back to the trial Court. Signature Not VerifiedHaving heard learned counsel for the parties, this petition is disposed of Signed by: MADHU SOODAN PRASAD with direction to the trial Court to conclude the trial expeditiously preferably Signing time: 28-04-2023 10:40:06 AM

within a period of three months from the date of receipt of a copy of this order.

(DEEPAK KUMAR AGARWAL) JUDGE ms/-

Signature Not Verified Signed by: MADHU SOODAN PRASAD Signing time: 28-04-2023 10:40:06 AM

 
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