Shiv Machinery And Hardware ... vs Paras Drip Irrigation ...
2023 Latest Caselaw 13026 MP

                                                               1
                            IN      THE      HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                       BEFORE
                                      HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                                 ON THE 10 th OF AUGUST, 2023
                                            CRIMINAL REVISION No. 1891 of 2023

                           BETWEEN:-
                           1.      SHIV MACHINERY AND HARDWARE THRU.
                                   PROPRIETOR     MALUSINGH ALIRAJPUR ROAD,
                                   KUKSHI, DISTT.DHAR (MADHYA PRADESH)

                           2.      MALUSINGH S/O VARSINGH JI, AGED ABOUT 41
                                   YEAR S, OCCUPATION: BUSINESS GRAM DIGVI,
                                   TEH. DAHI, DIST. DHAR (MADHYA PRADESH)

                                                                                            .....PETITIONERS
                           (NONE)

                           AND
                           PARAS DRIP IRRIGATION THRU.PARTNER PALAK
                           PATEL JI 37, INDUSTRIAL AREA, RAJNANDGAON
                           (CHHATTISGARH)

                                                                                            .....RESPONDENT
                           (NONE)

                                   T h is revision coming on for orders this day, t h e cou rt passed the

                           following:
                                                                ORDER

This Revision has been filed under Section 397 of the Code of Criminal Procedure, 1973 against the judgment dated 24.03.2023 passed in Cr.A. No. 20/2018 by the learned Second Additional Sessions Judge, Kukshi District- Dhar.

No one was present for the petitioner on 07.07.2023 and 25.07.2023. Even today, when the case was taken up for hearing in the second round. It

Signature Not Verified seems that the petitioner has lost interest in prosecuting the matter. Signed by: VINDESH RAIKWAR Signing time: 11-08-2023 18:13:29

Having gone through the record, nothing has been shown that the petitioner has surrendered before the Appellate Court, after getting confirmation of the sentence. Hence, this petition is also found non-maintainable.

In view of above, the Criminal Revision No. 1891/2023 is dismissed for want of prosecution as well as on the basis of non-maintainability.

(PREM NARAYAN SINGH) JUDGE Vindesh

Signature Not Verified Signed by: VINDESH RAIKWAR Signing time: 11-08-2023 18:13:29