Bhayyu Kha vs Salma Be
2023 Latest Caselaw 13177 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. 2951 of 2017

                           BETWEEN:-
                           BHAYYU KHA S/O CHAND KHA MEV, AGED ABOUT 30
                           YEAR S, OCCUPATION: HAMMALI HOUSING, BOARD
                           COLONY KE PICHHE, KHACHROD, (MADHYA PRADESH)

                                                                                      .....PETITIONER
                           (NONE)

                           AND
                           1.    SALMA BE W/O BHAYYU KHA MEV, AGED ABOUT
                                 28 YEARS, KHACHROD, DISTT. UJJAIN / H. M.
                                 CHANDARPURA,      MANDSAUR       (MADHYA
                                 PRADESH)

                           2.    MAHAK MINOR THROUGH GAURDIAN MOTHER
                                 SALMA BI D/O BHAYYU KHA MEV, AGED ABOUT 9
                                 YEARS, KHACHROD, DISTT UJJAIN / AT PRESENT
                                 ADD CHANDARPURA, MANDSAUR (MADHYA
                                 PRADESH)

                           3.    REHAN MINOR THROUGH GAURDIAN MOTHER
                                 SALMA BI S/O BHAYYU KHA MEV, AGED ABOUT 7
                                 YEARS, KHACHROD, DISTT UJJAIN / AT PRESENT
                                 ADD CHANDARPURA, MANDSAUR (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 19(4) of the Family Court Act, 1984 against the judgment dated 25.11.2016 passed in Signature Not Verified Signed by: VINDESH RAIKWAR Signing time: 16-08-2023 18:17:06

M.Cr.C. No. 148/2019 by the learned Principal Family Court, Mandsaur.

(2) No one was present for the petitioner on 13.04.2018, 01.12.2018, 20.12.2018, 05.02.2019, 27.02.2019, 15.03.2019, 01.05.2019, 24.07.2023 and even today also. It seems that the petitioner has lost his interest in prosecuting the matter.

Hence, the Criminal Revision No. 2951/2017 is dismissed for want of prosecution.

(PREM NARAYAN SINGH) JUDGE Vindesh

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