Baba @ Rinku Isai vs The State Of Madhya Pradesh
2023 Latest Caselaw 13762 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. 961 of 2020

BETWEEN:-
1.    BABA @ RINKU ISAI S/O SHRI JAGDISH ISAI,
      AGED ABOUT 24 YEARS, OCCUPATION: LABOUR
      ISAI MOHALLA GORAKHPUR DIST. JABALPUR
      (MADHYA PRADESH)

2.    CHANDESH S/O PREMLAL DUMAR, AGED ABOUT
      22 YEARS, R/O NEAR SUDARSHAN QUARTER
      PREM    SAGAR    P.S.HANUMANTAL,  DIST.
      JABALPUR (MADHYA PRADESH)

3.    DABBU @ RAVIBHARAT S/O KISHORI LAL RAI,
      AGED ABOUT 33 YEARS, R/O RANI DURGAWATI
      AZAR  WARD,   DIST.   MANDLA (MADHYA
      PRADESH)

                                                                 .....APPLICANTS
(NONE)

AND
THE STATE OF MADHYA PRADESH THR. P.S. MANDLA
DIST. MANDLA (MADHYA PRADESH)

                                                                .....RESPONDENT
(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 30.11.2021 passed in Sessions Trial

No.113/2007 by the First Additional Sessions Judge, Mandla, is enclosed.

A s this criminal revision has arisen from the aforesaid Sessions Trial 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 10:35:19 +05'30' Adobe Reader version: 11.0.8