Mukesh Kumar vs Smt. Seema
2023 Latest Caselaw 21282 MP

Madhya Pradesh High Court

Mukesh Kumar vs Smt. Seema on 13 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 13 th OF DECEMBER, 2023
                                           CRIMINAL REVISION No. 4435 of 2023

                           BETWEEN:-
                           MUKESH KUMAR S/O SHRI CHUNNILAL JOSHI, AGED
                           ABOUT 44 YEARS, OCCUPATION: NOTHING 111, NYAY
                           NAGAR, SUKHLIYA, INDORE (MADHYA PRADESH)

                                                                                        .....PETITIONER
                           (SHRI VIBHASH KHEDEKAR, LEARNED COUNSEL FOR THE PETITIONER
                           ).

                           AND
                           SMT. SEEMA D/O ARJUNLAL JOSHI, AGED ABOUT 42
                           YEAR S , OCCUPATION: READYMADE 93, BADAL KA
                           BHATTA,     KUMHARKHADI,   INDORE    (MADHYA
                           PRADESH)

                                                                                     .....RESPONDENTS
                           (SHRI RATNESH KUMAR GUPTA, LEARNED COUNSEL FOR THE
                           RESPONDENT [R-1]).

                                 This revision coming on for admission this day, th e court passed the
                           following:
                                                              ORDER

This revision petition has been filed under Section 397/401 of the Code of Criminal Procedure, being aggrieved by the judgment dated 07.08.2023.

Learned counsel for the applicant prays for withdrawal of the revision with liberty to file appropriate petition regarding the order of Domestic Violence Act.

Prayer is allowed, Accordingly, the petition stands dismissed as withdrawn with the

aforesaid liberty.

(PREM NARAYAN SINGH) JUDGE VD