Rashid Kha vs Smt.Nazma
2023 Latest Caselaw 20918 MP

Madhya Pradesh High Court

Rashid Kha vs Smt.Nazma on 11 December, 2023

Author: Prem Narayan Singh

Bench: Prem Narayan Singh

                                                            1
                            IN      THE    HIGH COURT OF MADHYA PRADESH
                                                 AT INDORE
                                                     BEFORE
                                    HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                             ON THE 11 th OF DECEMBER, 2023
                                           CRIMINAL REVISION No. 3076 of 2017

                           BETWEEN:-
                           1.    RASHID KHA S/O WALI MOHAMMAD, AGED
                                 ABOUT   57   YEARS, OCCUPATION: RAILWAY
                                 EMPLOYEE 393 GULSHAN MANZIL, BACK SIDE OF
                                 MOHAL TAILOR, LAXMANPURA P.N.T. COLONY
                                 RATLAM (MADHYA PRADESH)

                           2.    SHAUKAT ALI S/O WALI MOHAMMAD, AGED
                                 ABOUT 55 YEARS, 393, GULSHAN MANZIL, BACK
                                 SIDE OF MOHAL TAILOR, LAXMANPURA, P.N.T
                                 COLONY, RATLAM (MADHYA PRADESH)

                                                                                      .....PETITIONERS
                           (BY SHRI SANJAY KUMAR SHARMA, ADVOCATE)

                           AND
                           SMT. NAZMA W/O RASHID KHA, AGED ABOUT 42
                           YEAR S, OCCUPATION: HOUSE WORK 393, GULSHAN
                           MANZIL,    BACK   SIDE  OF  MOHAL    TAILOR,
                           LAXMANPURA, P.N.T.COLONY, RATLAM (MADHYA
                           PRADESH)

                                                                                      .....RESPONDENT
                           (NONE)

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

This revision petition has been filed under Section 397/401 of the Code of Criminal Procedure, 1973 being aggrieved by the judgment dated 27.09.2017 passed by the learned Additional Sessions Judge, District-Ratlam in Criminal Appeal No. 246/2012.

2. Learned counsel for the petitioner has submitted that the trial has been concluded in the matter, hence this revision has become rendered infructuous.

3. In view of above, present revision No. 3076/2017 is dismissed having being rendered infructuous.

(PREM NARAYAN SINGH) JUDGE Vindesh