Smt.Neetu Bai vs Raghuveer Singh
2023 Latest Caselaw 21711 MP

Madhya Pradesh High Court

Smt.Neetu Bai vs Raghuveer Singh on 18 December, 2023

Author: Anuradha Shukla

Bench: Anuradha Shukla

                                                          1
                            IN      THE    HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                       BEFORE
                                        HON'BLE SMT. JUSTICE ANURADHA SHUKLA
                                            ON THE 18 th OF DECEMBER, 2023
                                           CRIMINAL REVISION No. 558 of 2006

                           BETWEEN:-
                           SMT. NEETU BAI, W/O YASHVANT SINGH, AGED ABOUT
                           26 YEARS, VILLAGE BILOUNI, P.S. KARELI, DISTRICT
                           NARSINGHPUR (MADHYA PRADESH)

                                                                                   .....PETITIONER
                           (NONE)

                           AND
                           1.    RAGHUVEER SINGH, S/O BHAGWAN SINGH
                                 RAJPUT, AGED ABOUT 63 YEARS,       R/O
                                 KAJALKHERI BABAI, DISTRICT HOSHANGABAD
                                 (MADHYA PRADESH)

                           2.    YASHWANT SINGH, S/O RAGHUVEER SINGH
                                 RAJPUT, AGED ABOUT 33 YEARS,       R/O
                                 KAJALKHERI BABAI, DISTRICT HOSHANGABAD
                                 (MADHYA PRADESH)

                           3.    SUNITA, W/O HEMANT SINGH CHOUHAN, D/O
                                 RAGHUWEER SINGH RAJPUT, AGED ABOUT 25
                                 YEARS,   R/O THAPNA OUKALESHWAR ROAD,
                                 DISTRICT KHANDWA (MADHYA PRADESH)

                           4.    THE STATE OF M.P. THROUGH POLICE STATION
                                 KARELI, DISTRICT NARSINGHPUR (MADHYA
                                 PRADESH)

                                                                                 .....RESPONDENTS
                           (NONE FOR RESPONDENTS NO.1, 2 AND 3)
                           (MS. VINITA SHARMA - PANEL LAWYER FOR THE RESPONDENT
                           NO.4/STATE)

                                 Th is revision coming on for orders this day, the Court passed the
                           following:
                                                           ORDER

This criminal revision has been filed against the judgment of acquittal.

2. On 11.10.2007, this Court had directed the State to inform if any leave to appeal was filed against the order of acquittal. That information was never submitted either by the State or by the applicant.

3. Finding that no application was ever made by the applicant for seeking leave to appeal against the impugned order of acquittal, this criminal revision is dismissed for not being maintainable.

(ANURADHA SHUKLA) JUDGE sjk