Citation : 2023 Latest Caselaw 12916 MP
Judgement Date : 9 August, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRR No. 323 of 2007
(SMT. SUSHILA MAHESHWARI AND OTHERS Vs STATE OF M.P.)
Dated : 09-08-2023
Shri V.K.Agrawal and Mahendra Chowdhary- Advocate for the
petitioner.
Shri V.P.S Tomar- Advocate for the Respondent/State.
Heard on I.A. No. 17727 of 2022 an application for deleting the name of petitioner Susheela Maheshwari.
As per the report received from SHO, P.S. Narwar, Distt. Shivpuri that
petitioner Susheela Maheshwari has expired on 08.05.2021. The SHO has verified the death certificate. SHO has enclosed death certificate and Panchnama in this regard. On the basis of verification report, it is found that petitioner Susheela Maheshwari has died on 08.05.2021.
This Criminal revision was initially filed by by Ramesh Chandra u/s. 397 r/w Section 401 of Cr.P.C assailing the order dated 03.04.2007 passed by the First Additional Sessions Judge, Shivpuri in Cr.A. No. 141 of 2007 whereby judgment of conviction and sentence against the petitioner passed by Chief Judicial Magistrate, Shivpuri in RCT No. 596 of 1997 was affirmed.
During pendency of this revision petition original petitioner Ramesh Chand expired. Thereafter his wife Susheela Maheshwari and sons Sandeep and Pankaj were permitted to prosecute this revision petition. Thereafter Susheela Maheshwari also died on 08.05.2021.
Remaining petitioner Sandeep and Pankaj desire to prosecute this revision petition. Therefore entire revision petition does not abate.
The petitioners may amend the cause title accordingly. Signature Not Verified Signed by: ABDUR RAHMAN Signing time: 11-Aug-23 11:09:39 AM
List for final hearing in due course.
(SANJEEV S KALGAONKAR) JUDGE
ar
Signature Not Verified Signed by: ABDUR RAHMAN Signing time: 11-Aug-23 11:09:39 AM
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