Shripati Bhatt vs Naveen Agarwal
2023 Latest Caselaw 4489 MP

                                                                    1
                                    IN     THE       HIGH COURT OF MADHYA PRADESH
                                                          AT JABALPUR
                                                               BEFORE
                                                   HON'BLE SMT. JUSTICE ANJULI PALO
                                                         ON THE 21 st OF MARCH, 2023
                                                     CRIMINAL REVISION No. 998 of 2023

                                   BETWEEN:-
                                   SHRIPATI BHATT S/O LATE SHRI VITTHAL BHATT,
                                   AGED ABOUT 65 YEARS, OCCUPATION: PROPRIETOR S
                                   AND S.B. ASSOCIATES ENGINEERS H-626 RICO
                                   INDUSTRIAL AREA , SITAPURA JAIPUR DISTRICT
                                   JAIPUR (RAJASTHAN)

                                                                                              .....APPLICANT
                                   (BY SHRI B.S. SAHU - ADVOCATE )

                                   AND
                                   NAVEEN AGARWAL S/O LATE SHRI KARNAL
                                   NARENDRA AGARWAL, AGED ABOUT 55 YEARS,
                                   OCCUPATION: PRO. PRA GANGASAGAR TUBEWELL/
                                   VASUNDHRA AGARWAL PRO. PRA. KRITI AGRO FOOD
                                   R/O PATEL WARD KANDELI NARSINGHPUR , POLICE
                                   SATION AND TEHSIL AND DISTRICT NARSINGHPUR
                                   (MADHYA PRADESH)

                                                                                            .....RESPONDENT


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

                                   following:
                                                                     ORDER

Heard on I.A. No.5353 of 2023 - an application for exemption from surrendering of the applicant.

The judgment was passed by the Court below on 10.11.2022. The applicant is neither in jail nor his sentence has been suspended by any Signature Not Verified SAN

competent court of law. In view of Rule 48 of the Chapter 10 of the MP High Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2023.03.23 16:04:46 IST Court Rules, 2008, this Court is not inclined to exempt the applicant from

surrendering. Hence, I.A. No.5353 of 2023 is hereby dismissed.

In view of view of Rule 48 of the Chapter 10 of the MP High Court Rules, 2008, the revision is not maintainable.

Accordingly, it is hereby dismissed as not maintainable.

(SMT. ANJULI PALO) JUDGE ks

Signature Not Verified SAN

Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2023.03.23 16:04:46 IST