Anil Sahu vs The State Of Madhya Pradesh
2023 Latest Caselaw 13765 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. 950 of 2018

BETWEEN:-
1.    ANIL SAHU S/O RAMLAL SAHU, AGED ABOUT 35
      YEARS, R/O WARD NO. 7 PURANA BAZAR BADI
      DIST. RAISEN (MADHYA PRADESH)

2.    SURAJ SAHU S/O NANHELAL SAHU, AGED ABOUT
      23 YEARS, R/O WARD NO.6 PURANA BAZAR, BADI
      DISTRICT RAISEN (MADHYA PRADESH)

3.    DHARMENDRA @ SHAMBHU S/O NANHELAL
      SAHU, AGED ABOUT 31 YEARS, R/O WARD NO.6
      PURANA BAZAR, BADI DISTRICT RAISEN
      (MADHYA PRADESH)

4.    NANHELAL SAHU S/O SUNDARLAL SAHU, AGED
      ABOUT 65 YEARS, R/O WARD NO.6 PURANA
      BAZAR, BADI DISTRICT RAISEN (MADHYA
      PRADESH)

                                                   .....APPLICANTS
(NONE)

AND
1.    THE STATE OF MADHYA PRADESH THR. P.S. BADI
      DISTRICT RAISEN (MADHYA PRADESH)

2.    SURENDRA THAKUR S/O TULSIRAM THAKUR,
      AGED ABOUT 32 YEARS,

3.    NARAYAN SINGH S/O TULSIRAM THAKUR, AGED
      ABOUT 26 YEARS,

      BOTH R/O VILLAGE GOHALPUR P.S.        BADI
      DISTRICT RAISEN (MADHYA PRADESH)

4.    RAJESH SINGH S/O HAKAM SINGH THAKUR,
      AGED ABOUT 50 YEARS, VILLAGE R/O BHURKA
      KADIYA P.S. BADI DISTRICT RAISEN (MADHYA
                                          2
            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 10.02.2023 passed in Crime No.316/2017 registered at Aarakshi Kendra, Badi, district Raisen, by the

Additional Sessions Judge, Bareli, district Raisen, is enclosed.

A s this criminal revision has arisen from the aforesaid crime number, 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 10:33:12 +05'30' Adobe Reader version: 11.0.8