Anup Kumar Gupta vs Akhilesh Diwedi
2023 Latest Caselaw 4114 MP

                                                                     1
                                    IN      THE      HIGH COURT OF MADHYA PRADESH
                                                          AT JABALPUR
                                                                BEFORE
                                                    HON'BLE SMT. JUSTICE ANJULI PALO
                                                         ON THE 15 th OF MARCH, 2023
                                                         CRIMINAL REVISION No. 3006 of 2019


                                   BETWEEN:-
                                   ANUP KUMAR GUPTA S/O SHRI SAMPAT GUPTA, AGED
                                   ABOUT 42 YEARS, OCCUPATION: AGRICULTURIST R/O
                                   WARD NO 04 NAGAR PANCHAYAT MAJHAULI THANA.
                                   MAJHAULI DISTRICT - SIDHI (MADHYA PRADESH)

                                                                                                 .....APPLICANT
                                   (NONE FOR THE PETITIONER)

                                   AND
                                   AKHILESH DIWEDI S/O LATE SHRI SHIVKUMAR
                                   DIWEDI, AGED ABOUT 38 YEARS, OCCUPATION:
                                   ADVOCATE R/O WARD NO 05 NAGAR PANCHAYAT
                                   MAJHAULI THANA MAJHAULI DISTRICT - SIDHI
                                   (MADHYA PRADESH)

                                                                                               .....RESPONDENT
                                   (BY SHRI D.K. PANDEY - ADVOCATE )

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

None had appeared for the applicant on 15.02.2023 and 21.02.2023 also.

Counsel for the respondent submitted that this revision has arisen out of Criminal Case No.15 of 2018 which has now been decided vide judgment dated 24.12.2022 passed by the trial Court. Hence, this revision Signature Not Verified

has rendered infructuous. Counsel for the respondent has produced a copy SAN

Digitally signed by KOUSHALENDRA

of the aforesaid judgment. SHARAN SHUKLA Date: 2023.03.16 12:28:21 IST

In view of the above, the revision is dismissed as infructuous.

(SMT. ANJULI PALO) JUDGE ks

Signature Not Verified SAN

Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2023.03.16 12:28:21 IST