Ramprakash Rajak vs The State Of Madhya Pradesh
2023 Latest Caselaw 13773 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. 257 of 2021

BETWEEN:-
RAMPRAKASH RAJAK S/O SHRI NATHHULAL RAJAK,
AGED ABOUT 24 YEARS, OCCUPATION: LABOURER, R/O
VILLAGE BANDI P.S. SINGHPUR DISTRICT SATNA
(MADHYA PRADESH)

                                                                   .....APPLICANT
(NONE)

AND
THE STATE OF MADHYA PRADESH THROUGH P.S.
KARELI DISTT. NARSINGHPUR (MADHYA PRADESH)

                                                                .....RESPONDENT
(BY MS. PRITI SINGH - PANEL LAWYER)

      This revision coming on for admission this day, th e court 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 applicant. In support of this information, a copy of the judgment dated 11.06.2022 passed in Special Case No.111/2020 by the Fourth Additional Sessions Judge (POCSO Act), Narsinghpur, is enclosed.

As this criminal revision has arisen from the aforesaid Special 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: 2023.08.22 17:58:56 +05'30' Adobe Reader version: 11.0.8