Kapil Dahiya vs The State Of Madhya Pradesh
2023 Latest Caselaw 22070 MP

Madhya Pradesh High Court

Kapil Dahiya vs The State Of Madhya Pradesh on 21 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 21 st OF DECEMBER, 2023
                                              CRIMINAL REVISION No. 884 of 2023

                           BETWEEN:-
                           KAPIL DAHIYA S/O LATE RAKESH DAHIYA, AGED
                           ABOUT 21 YEARS, OCCUPATION: PRIVATE SERVICE
                           RELINCE FRESH ROAD      KULIYANA MOHALLA
                           AMANPUR THANA MADAN MAHAL JABALPUR
                           (MADHYA PRADESH)

                                                                                            .....APPLICANT
                           (BY SHRI ASHUTOSH DUBEY - ADVOCATE)

                           AND
                           1.      THE STATE OF MADHYA PRADESH THROUGH
                                   POLICE THANA MADAN MAHAL JABALPUR
                                   (MADHYA PRADESH)

                           2.      VICTIM A D/O NOT MENTION NOT MENTION
                                   (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                           (BY SHRI DEVENDRA SHUKLA - PANEL LAWYER)

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

                           following:
                                                                ORDER

This criminal revision has been filed to challenge the order passed under Section 319 of Cr.P.C. whereby the applicant was implicated as an accused in this case, but it has been informed by the counsel for the applicant that final judgment has been passed by the trial Court acquitting the applicant in the said case.

On the basis of these developments, prayer made by counsel for the

applicant regarding withdrawal of this revision petition is allowed.

Accordingly, this criminal revision stands dismissed as withdrawn.

(ANURADHA SHUKLA) JUDGE pnm