Banwari Gurjar vs The State Of Madhya Pradesh
2023 Latest Caselaw 14326 MP

                                                           1
                            IN      THE    HIGH COURT OF MADHYA PRADESH
                                                 AT GWALIOR
                                                      BEFORE
                                    HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
                                               ON THE 31 st OF AUGUST, 2023
                                           CRIMINAL REVISION No. 901 of 2018

                           BETWEEN:-
                           1.    BANWARI GURJAR S/O SHRI PANCHAM GURJAR
                                 VIL. UDWANT KA PURA SUMAWALI (MADHYA
                                 PRADESH)

                           2.    MAHAVEER GUJAR S/O PANCHAM SINGH
                                 GURJAR VILLAGE UDWANT KA PURA SUMAWALI
                                 DISTT MORENA (MADHYA PRADESH)

                           3.    KARTAR GURJAR S/O RAMJAN GURJAR VILLAGE
                                 UDWANT KA PURA SUMAWALI DISTT MORENA
                                 (MADHYA PRADESH)

                           4.    BANTI GURJAR S/O RAMJAN GURJAR VILLAGE
                                 UDWANT KA PURA SUMAWALI DISTT MORENA
                                 (MADHYA PRADESH)

                                                                                      .....PETITIONER
                           (NONE)

                           AND
                           THE STATE OF MADHYA PRADESH INCHARGE POLICE
                           STATION SUMAWALI (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                           (BY SHRI ROHIT SHRIVASTAVA- LEARNED PL FOR THE
                           RESPONDENT/STATE AND SHRI ARVIND KUMAR DWIVEDI, LEARNED
                           COUNSEL FOR THE COMPLAINANT);

                                 This revision coming on for HEARING this day, the court passed the
                           following:
                                                            ORDER

This petition under Section 397/401 of Cr.P.C was filed assailing the order dated 05.12.2017 passed by learned IInd ASJ, Joura Distt. Morena in Signature Not Verified Signed by: RAM KUMAR SHARMA Signing time: 01/09/2023 10:00:13 AM

S.T.No.130 of 2017 whereby, the charges under Section 326, 326/34, 324/34, 323, 323/34, 294, 506(2) of IPC were framed against the petitioners.

Learned counsel for the State submits that the trial in S.T.No.130 of 2017 has concluded and learned IIIrd ASJ Joura has passed judgment on 16.08.2023, therefore, this petition is rendered infructuous.

Learned counsel for the State further submits that assailing the aforesaid judgment dated 16.08.2023, Cr.Appeal No.3829 of 2023 is filed which is listed along with this matter.

Considered. Perused.

The petition is dismissed as having rendered infructuous.

(SANJEEV S KALGAONKAR) JUDGE Rks

Signature Not Verified Signed by: RAM KUMAR SHARMA Signing time: 01/09/2023 10:00:13 AM