Amit Ghanghoriya vs The State Of Madhya Pradesh
2023 Latest Caselaw 640 MP

                                                      1
                 IN         THE      HIGH COURT OF MADHYA PRADESH
                                          AT JABALPUR
                                              BEFORE
                           HON'BLE SHRI JUSTICE RAJENDRA KUMAR (VERMA)
                                        ON THE 10 th OF JANUARY, 2023
                                     CRIMINAL REVISION No. 779 of 2016

               BETWEEN:-
               AMIT GHANGHORIYA S/O SHRI GOURI SHANKAR
               GHANGHORIYA, AGED ABOUT 25 YEARS, R/O
               CHERITAL WARD, DISTT. JABALPUR (MADHYA
               PRADESH)

                                                                                  .....PETITIONER
               (NONE)

               AND
               THE STATE OF MADHYA PRADESH P.S. MAHILA THANA
               SAGAR (MADHYA PRADESH)

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

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

From perusal of report dated 09.07.2022 received from learned Principal

District & Sessions Judge, Sagar it reveals that ST No.109/2016 has been decided by learned Additional Sessions Judge, Sagar vide judgment dated 19.05.2017.

Since, the case has already been decided and accused has been acquitted by the learned trial Court, nothing survive to be adjudicated.

Accordingly the present revision petition is dismissed as rendered Signature Not Verified Signed by: KAFEEL AHMED ANSARI infructuous. Signing time: 12-01-2023 18:13:22

(RAJENDRA KUMAR (VERMA)) JUDGE kafeel

Signature Not Verified Signed by: KAFEEL AHMED ANSARI Signing time: 12-01-2023 18:13:22