Pradeep Kumar Mathur vs Anil Patankar
2023 Latest Caselaw 9056 MP

                                                              1
                           IN      THE      HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                      BEFORE
                                   HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                                  ON THE 19 th OF JUNE, 2023
                                            CRIMINAL REVISION No. 445 of 2011

                          BETWEEN:-
                          PRADEEP KUMAR MATHUR S/O LATE KAILASH
                          NARAYAN MATHUR, AGED ABOUT 55 YEARS,
                          OCCUPATION: PROP.JAMUNA ENTERPRISES DANA-
                          OLEE, LASHKAR, GWALIOR (MADHYA PRADESH)

                                                                                            .....PETITIONER
                          (NO ONE APPEAR FOR THE PETITIONER )

                          AND
                          ANIL PATANKAR S/O D.R.PATANKAR, AGED ABOUT 42
                          YEAR S, OCCUPATION: SERVICE DOLI BUA KA PUL,
                          SHINDE MANDALI, LASHKAR, GWALIOR (MADHYA
                          PRADESH)

                                                                                          .....RESPONDENT
                          (SHRI ANMOL KHEDDAR- LEARNED COUNSEL FOR THE RESPONDENT))

                                T h is revision coming on for ......... this day, t h e cou rt passed the
                          following:
                                                               ORDER

No one appears for the petitioner. On 08-07-2017, when the case was listed before the Lok Adalat, no one had appeared for the petitioner. Even on 09-03-2019, when the case was listed before the Regular Bench, no one had appeared for the petitioner. It appears that the petitioner has lost his interest in prosecuting this revision.

Perused the impugned judgments as well as records of the Courts below.

Having perused the record and gone through the impugned judgments Signature Not Verified Signed by: MAHENDRA BARIK Signing time: 6/21/2023 11:39:13 AM

passed by trial Court as well as lower Appellate Court, this Court is of the considered opinion that no illegality has been committed by the Courts below in passing the impugned judgments.

The Apex Court in the case of Duli Chand Vs. Delhi Administration as reported in (1975) 4 SCC 649 has held that the jurisdiction of the High Court in a criminal revision is severely restricted and it cannot embark upon a re-appreciation of evidence. The said judgment has been followed by the Apex Court in the case of State of Maharashtra Vs. Jagmohan Singh Kuldip Singh Anand and Others as reported in (2004) 7 SCC 659.

Accordingly, present criminal revision stands dismissed.

(DEEPAK KUMAR AGARWAL) JUDGE MKB

Signature Not Verified Signed by: MAHENDRA BARIK Signing time: 6/21/2023 11:39:13 AM