Smt. Vimla @ Vimlesh vs The State Of Madhya Pradesh
2023 Latest Caselaw 5268 MP

                                                           1
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                 AT GWALIOR
                                                   BEFORE
                                HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                              ON THE 29 th OF MARCH, 2023
                                          CRIMINAL REVISION No. 532 of 2022

                          BETWEEN:-
                          SMT. VIMLA @ VIMLESH W/O SHRI VIRENDRA @
                          VIRENDRA, AGED ABOUT 40 YEARS, AT PRESENT
                          IMALIYA P.S. UNAV (MADHYA PRADESH)

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

                          AND
                          1.    THE STATE OF MADHYA PRADESH INCHARGE
                                POLICE STATION   TEHRAKA P.S   NIWADI
                                (MADHYA PRADESH)

                          2.    VEERAN @ VIRENDRA S/O SHRI SHIROMAN
                                DANGI, AGED ABOUT 42 YEARS, TEHRAKA PS
                                NIWADI, TIKAMGARH (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                          (SHRI PRAMOD PACHORI, LEARNED PUBLIC PROSECUTOR FOR STATE
                          AND SHRI RAJIV BUDHOLIYA, LEARNED COUNSEL FOR RESPONDENT
                          [R-2])

                                Th is revision coming on for hearing this day, th e court passed the
                          following:
                                                            ORDER

This criminal revision under Section 397, 401 of CrPC has been filed by the petitioner aggrieved by the order dated 03.09.2021 passed in Cr.A. No.37/2017 by 1st Additional Sessions Judge Datia by which the judgment dated 29.06.2017 passed by Chief Judicial Magistrate Datia in Criminal Case No.1476/2008 whereby learned trial Court has convicted the appellant under

Signature Not Verified Section 494 of IPC and sentenced him to undergo three years R.I. with fine of Signed by: YOGENDRA OJHA Signing time: 3/29/2023 4:06:10 AM

Rs.5000/- with default stipulation has been reversed and the appeal preferred by the respondent No.2 has been allowed acquitting the respondent No.2 from the aforesaid offence.

Having gone through the impugned judgment passed by learned 1st Additional Sessions Judge Datia (M.P.), this Court is of the considered opinion that no illegality has been committed by the learned court below in passing the impugned judgment.

Accordingly, present criminal revision stands dismissed.

(DEEPAK KUMAR AGARWAL) JUDGE ojha

Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 3/29/2023 4:06:10 AM