Manoj Sahu vs The State Of Madhya Pradesh
2023 Latest Caselaw 9792 MP

                                                              1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                       BEFORE
                                         HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                  ON THE 28 th OF JUNE, 2023
                                           CRIMINAL REVISION No. 4916 of 2022

                          BETWEEN:-
                          1.    MANOJ SAHU S/O SHRI PREM LAL SAHU, AGED
                                ABOUT 27 YEARS, OCCUPATION: PRIVATE JOB
                                SINDRIPALI   THANA    POLICE    STATION
                                BADADWAR    DISTRICT   JANIGIR   CHANPA
                                PRESENTLY RESIDING AT SINDRIPALI POLICE
                                STATION   KHARAJIYA DISTRICT RAIGARH
                                (CHHATTISGARH)

                          2.    SMT. KAMLA SAHU W/O SHRI MANOJ SAHU,
                                AGED ABOUT 24 YEARS, OCCUPATION: HOUSE
                                WIFE SINDRIPALI THANA POLICE STATION
                                BADADWAR    DISTRICT  JANIGIR    CHANPA
                                PRESENTLY RESIDING AT SINDRIPALI POLICE
                                STATION  KHARAJIYA DISTRICT RAIGARH
                                (CHHATTISGARH)

                                                                                          .....PETITIONERS
                          (BY SHRI GHANSHYAM PANDEY - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH THROUGH POLICE
                          STATION KARANJIYA DISTRICT DINDORI (MADHYA
                          PRADESH)

                                                                                          .....RESPONDENT
                          (BY SHRI ANIL UPADHYAYA - PANEL LAWYER)

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


                                                               ORDER

It is stated that this Criminal Revision has rendered infructuous owing to the fact that the final judgment has been passed by the trial Court. Signature Not Verified Signed by: MRS. LORETTA RAJ Signing time: 6/30/2023 5:21:10 PM

Accordingly, the Criminal Revision is dismissed as having been rendered infructuous.

(VISHAL MISHRA) JUDGE Loretta

Signature Not Verified Signed by: MRS. LORETTA RAJ Signing time: 6/30/2023 5:21:10 PM