Rajesh Lalwani vs Vaibhav Pathak
2023 Latest Caselaw 21870 MP

Madhya Pradesh High Court

Rajesh Lalwani vs Vaibhav Pathak on 19 December, 2023

Author: Anuradha Shukla

Bench: Anuradha Shukla

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       CRR No. 4366 of 2023
                                                    (RAJESH LALWANI Vs VAIBHAV PATHAK)

                           Dated : 19-12-2023
                                  None for the applicant.

                                  Smt. Smita Kehri - Panel Lawyer for respondent/State.

This criminal revision has been filed challenging the judgment of conviction passed by the appellate Court.

It appears form the record that applicant has still not surrendered before

the trial Court.

Applicant is directed to immediately surrender before the trial Court so that this revision may be considered as maintainable.

I n case, applicant fails to surrender before the trial Court and file the certified copy of the order by the next date of hearing, this criminal revision shall be dismissed as not maintainable.

List the matter after four weeks.

(ANURADHA SHUKLA) JUDGE

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