Neeraj vs Vipin
2023 Latest Caselaw 13174 MP

                                                              1
                            IN      THE      HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                     BEFORE
                                    HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                                ON THE 14 th OF AUGUST, 2023
                                            CRIMINAL REVISION No. 3343 of 2023

                           BETWEEN:-
                           NEERAJ S/O SUBHASHCHANDRA GANGRADE, AGED
                           ABOUT 46 YEARS, OCCUPATION: SERVICE 39 B RADHA
                           NAGAR NEAR NEELKANTH COLONY DISTRICT INDORE
                           (MADHYA PRADESH)

                                                                                           .....PETITIONER
                           (NONE)

                           AND
                           VIPIN S/O LATE SHRI YOGENDRA KUMAR KUNDRA,
                           AGED ABOUT 39 YEARS, OCCUPATION: BUSINESS G 89
                           M.I.G. COLONY BEHIND M.I.G. POLICE STATION
                           DISTRICT INDORE (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                           (NONE)

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

(1) This Criminal Revision has been filed under Section 397(1) read with Section 401 of the Code of Criminal Procedure, 1973 against the judgment dated 26.04.2023 passed in Criminal Appeal No. 148/2019 by the learned Additional Sessions Judge, Special Judge (Electricity Act), Indore.

(2) No one is appearing for the petitioner today, even the case was taken for hearing in the second round. It seems that the petitioner has lost interest in prosecuting the matter, whereas on the last date of hearing, learned counsel for the petitioner was directed to furnish evidence regarding surrender of the Signature Not Verified Signed by: VINDESH RAIKWAR Signing time: 16-08-2023 18:17:06

petitioner before the trial Court, but today, nothing has been produced as evidence of surrender of the petitioner and having gone through the record also, nothing has been shown that the petitioner has surrendered before the trial Court or not.

(3) Accordingly, this revision petition is dismissed for want of prosecution as well as on the basis of non-maintainability.

(4) Certified copy as per rules.

(PREM NARAYAN SINGH) JUDGE Vindesh

Signature Not Verified Signed by: VINDESH RAIKWAR Signing time: 16-08-2023 18:17:06