Israr Ahmad vs The State Of Madhya Pradesh
2023 Latest Caselaw 13761 MP

                                   1
 IN      THE      HIGH COURT OF MADHYA PRADESH
                       AT JABALPUR
                            BEFORE
             HON'BLE SMT. JUSTICE ANURADHA SHUKLA
                     ON THE 22 nd OF AUGUST, 2023
                 CRIMINAL REVISION No. 797 of 2018

BETWEEN:-
1.    ISRAR AHMAD S/O SHRI NISAR AHMAD, AGED
      ABOUT 32 YEARS,

2.    SMT. MUJAHIDA SULTANA W/O SHRI NISAR
      AHMAD, AGED ABOUT 52 YEARS,

      BOTH R/O KHUNTHI MOHALLA, POLICE STATION
      CITY KOTWALI SATNA (MADHYA PRADESH)

                                                                 .....APPLICANTS
(NONE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH P.S.
      HINDORIYA DAMOH (MADHYA PRADESH)

2.    SMT. SHAMA ANJUM W/O SHRI ISRAR AHMAD,
      AGED ABOUT 32 YEARS, R/O WARD NO.7,
      HINDORIYA, (MADHYA PRADESH)

                                                               .....RESPONDENTS
(RESPONDENT NO.1-STATE BY MS. PRITI SINGH - PANEL LAWYER)

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

It is informed by the office that this criminal revision filed against framing of charge has become infructuous because the case instituted before the court below has been disposed of in acquittal of applicants. In support of this information, a copy of the judgment dated 15.09.2022 passed in RCT

No.799/2017 by the Judicial Magistrate, First Class, Damoh, is enclosed.

As this criminal revision has arisen from the aforesaid RCT case, hence finding that the criminal revision has become infructuous, it is dismissed as having been rendered infructuous.

(ANURADHA SHUKLA) JUDGE ps Digitally signed by PRASHANT SHRIVASTAVA Date: 2023.08.23 10:30:57 +05'30' Adobe Reader version: 11.0.8