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Smt. Gita Sharma vs The State Of Madhya Pradesh
2023 Latest Caselaw 12298 MP

Citation : 2023 Latest Caselaw 12298 MP
Judgement Date : 2 August, 2023

Madhya Pradesh High Court
Smt. Gita Sharma vs The State Of Madhya Pradesh on 2 August, 2023
Author: Sanjeev S Kalgaonkar
                                                      1
                            IN    THE    HIGH COURT OF MADHYA PRADESH
                                               AT GWALIOR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
                                             ON THE 2 nd OF AUGUST, 2023
                                         CRIMINAL REVISION No. 3812 of 2022

                           BETWEEN:-
                           SMT. GITA SHARMA W/O RAMBHAROSI SHARMA,
                           AGED ABOUT 56 YEARS, OCCUPATION: HOUSEWIFE,
                           RESIDENT OF OPPOSITE GALLA MANDI JHANSI ROAD
                           BEHIND DHARAMKATA KARERA DISTRICT SHIVPURI
                           (MADHYA PRADESH)

                                                                              .....PETITIONER
                           (SHRI AKSHAT KUMAR JAIN, ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 PRINCIPAL SECRETARY, DEPARTMENT OF HOME
                                 VALLABH BHAWAN       BHOPAL    (MADHYA
                                 PRADESH)

                           2.    OFFICER IN CHARGE POLICE STATION KARERA,
                                 DISTRICT SHIVPURI (MADHYA PRADESH)

                           3.    DEENBANDHU S/O SHRI PEETARAM AGARWAL,
                                 AGED ABOUT 35 YEARS, RESIDENT OF VILLAGE
                                 DABARBHAT,   PRESENT     BEHIND   BALAJI
                                 DHARAMKATA, KARERA, SHIVPURI (MADHYA
                                 PRADESH)

                           4.    BALMUKUND S/O SHRI PEETARAM AGARWAL,
                                 AGED ABOUT 32 YEARS, RESIDENT OF VILLAGE
                                 DABARBHAT,   PRESENT     BEHIND   BALAJI
                                 DHARAMKATA, KARERA, SHIVPURI (MADHYA
                                 PRADESH)

                           5.    ASHOK S/O SHRI PEETARAM AGARWAL, AGED
                                 ABOUT 26 YEARS, RESIDENT OF VILLAGE
                                 DABARBHAT,   PRESENT   BEHIND   BALAJI
                                 DHARAMKATA, KARERA, SHIVPURI (MADHYA
                                 PRADESH)

                           6.    RAMGOPAL S/O SHRI PEETARAM AGARWAL,
Signature Not Verified
Signed by: PRACHI MISHRA
Signing time: 03-08-2023
05:15:30 PM
                                                           2
                                    AGED ABOUT 45 YEARS, RESIDENT OF VILLAGE
                                    DABARBHAT,   PRESENT     BEHIND   BALAJI
                                    DHARAMKATA, KARERA, SHIVPURI (MADHYA
                                    PRADESH)

                                                                                          .....RESPONDENTS
                           (SHRI SUSHANT TIWARI - PUBLIC PROSECUTOR

                                    This revision coming on for HEARING this day, the court passed the
                           following:
                                                                 ORDER

Learned counsel for the petitioner submits that this revision petition preferred under Section 397/401 against the orders dated 12/01/2022 and 21/09/2022 passed by First Additional Sessions Judge, Karera, District Shivpuri (M.P.) in S.T. No. 52/2017, has rendered infructuous, as learned Trial Court

passed the judgment and convicted the petitioner.

Heard and perused.

This criminal revision filed under Section 397 read with 401 of the Cr.P.C assailing the orders dated 12/01/2022 and 21/09/2022 passed by the First Additional Sessions Judge, Karera, District Shivpuri (M.P.) in ST No. 52/2017 regarding recall of witnesses under Section 311 of the Cr.P.C.

As stated, the Trial Court has disposed off the Session Trial. The revision petition, being infructuous is dismissed.

(SANJEEV S KALGAONKAR) JUDGE Prachi

Signature Not Verified Signed by: PRACHI MISHRA Signing time: 03-08-2023 05:15:30 PM

 
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