Rahul Somani vs Ashok Tiwari
2023 Latest Caselaw 22001 MP

Madhya Pradesh High Court

Rahul Somani vs Ashok Tiwari on 20 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 20 th OF DECEMBER, 2023
                                           CRIMINAL REVISION No. 765 of 2016

                           BETWEEN:-
                           1.    RAHUL SOMANI S/O LATE SHRI VIMAL SOMANI,
                                 AGED ABOUT 41 YEARS, OCCUPATION: BUSINESS
                                 98, HARIOM VIHAR, NEAR MAHANANDA NAGAR,
                                 UJJAIN (MADHYA PRADESH)

                           2.    SMT KRISHNA DEVI SOMANI W/O LATE SHRI
                                 VIMAL SOMANI, AGED ABOUT 66 YEARS, R/O 98,
                                 HARIOM VIHAR NEAR MAHANANDA NAGAR
                                 UJAJIN , PARTNER M/S SHRI KRISHNA SIZING ,
                                 71, UDYOGPURI MAXI ROAD, UJJAIN (MADHYA
                                 PRADESH)

                                                                                       .....PETITIONER
                           (NONE )

                           AND
                           1.    ASHOK TIWARI S/O SUKHDEV TIWARI, AGED
                                 ABOUT 52 YEARS, OCCUPATION: BUSINESS EWS,
                                 SECOND 364, ATI WORLD BANK COLONY, AGAR
                                 ROAD, UJJAIN (MADHYA PRADESH)

                           2.    STATE OF MADHYA PRADESH THORUGH P S
                                 MADHAV NAGAR UJJAIN UJJAIN (MADHYA
                                 PRADESH)

                                                                                     .....RESPONDENTS
                           (JITENDRA SHARMA, LEARNED COUNSEL FOR THE RESPONDENT [R-1]).

                                 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 14.06.2016.

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

3. In view of above, present revision stands dismissed as having been rendered infructuous.

(PREM NARAYAN SINGH) JUDGE VD