Veer Hanuman Drip Irrigation vs Vinod Jadhav
2023 Latest Caselaw 21878 MP

Madhya Pradesh High Court

Veer Hanuman Drip Irrigation vs Vinod Jadhav on 19 December, 2023

Author: Anuradha Shukla

Bench: Anuradha Shukla

                                                               1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                       CRR No. 5644 of 2023
                                              (VEER HANUMAN DRIP IRRIGATION Vs VINOD JADHAV)

                           Dated : 19-12-2023
                                  Shri Jitendra Shrivastava - Advocate for applicant.

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

This criminal revision has been filed against the judgment of appellate Court whereby the appeal was dismissed and the applicant was convicted and sentenced, but from the judgment itself it appears that it was delivered in the

absence of applicant and there is no order-sheet filed before this Court, which would show that the applicant ever surrendered before the Court below thereafter.

Applicant is directed to surrender before the trial Court immediately. In case, he does not surrender before the next date of hearing, this revision petition shall be dismissed on the question of maintainability.

List the matter after four weeks.

(ANURADHA SHUKLA) JUDGE

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