Parashuram Mishra vs Ravindra Singh Bundela
2023 Latest Caselaw 645 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. 1400 of 2019

               BETWEEN:-
               PARASHURAM MISHRA S/O SHRI KESHAVDAS
               MISHRA, AGED ABOUT 53 YEARS, OCCUPATION:
               SERVICE WORKING AS SECRETARY THE THEN POSTED
               AT   GRAM   PANCHAYAT    DARGAY KALA      PS
               MOHANGARH     DISTT.  TIKAMGARH    M.P.  R/O.
               SHIVNAGAR COLONY BEHIND CHURCH TIKAMGARH
               (MADHYA PRADESH)

                                                                                 .....PETITIONER
               (NONE)

               AND
               RAVINDRA SINGH BUNDELA S/O LATE SHRI DRIGPAL
               SINGH, AGED ABOUT 56 YEARS, R/O. VILL. DARGAY
               KHURD PS MOHANGARH (MADHYA PRADESH)

                                                                               .....RESPONDENTS
               (BY SHRI R.S. PATEL - ADVOCATE )

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

               following:
                                                       ORDER

From perusal of report dated 23.11.2022 received from learned Principal District & Sessions Judge, Teekamgarh it reveals that SCNIA case No.2500/2012 has been decided by learned Judicial Magistrate First Class, Teekamgarh vide judgment dated 15.11.2022 and the accused has been acquitted on the basis of compromise effected between parties. Signature Not Verified Signed by: AMITABH RANJAN Since, the Criminal Case has already been decided by the learned trial Signing time: 11-01-2023 17:25:44 Court and accused has been acquitted, nothing survive to be adjudicated.

Accordingly the present petition is dismissed as rendered infructuous.

(RAJENDRA KUMAR (VERMA)) JUDGE Amitabh

Signature Not Verified Signed by: AMITABH RANJAN Signing time: 11-01-2023 17:25:44