Smt. Reena Kushwah vs Hargovind
2023 Latest Caselaw 5292 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. 740 of 2014

BETWEEN:-
SMT. REENA KUSHWAH W/O SHRI HARGOVIND
KUSHWAH, AGED ABOUT 28 YEARS, OCCUPATION:
HOUSEHOLD KAILADEVI COLONY, GOLE KA MANDIR
(MADHYA PRADESH)

                                                    .....PETITIONER
(NONE PRESENT)

AND
1.    HARGOVIND S/O SHRI KALIKA SHARAN, AGED
      ABOUT 33 YEARS, VANKHANDESHWAR NAGAR,
      THATIPUR, MURAR (MADHYA PRADESH)

2.    KALIKA SHARAN SINGH S/O SHRI TRILOK SINGH
      KUSHWAH,   AGED    ABOUT      62   YEARS,
      VANKHANDESHWAR NAGAR, THATIPUR, MURAR
      (MADHYA PRADESH)

3.    SMT. HEERA DEVI W/O SHRI KALIKA SHARAN,
      AGED ABOUT 60 YEARS, VANKHANDESHWAR
      NAGAR, THATIPUR, MURAR (MADHYA PRADESH)

4.    RAMENDRA @ RAJU S/O SHRI KALIKA SHARAN,
      AGED ABOUT 28 YEARS, VANKHANDESHWAR
      NAGAR, THATIPUR, MURAR (MADHYA PRADESH)

5.    SMT. ANJANA W/O SHRI SANDEEP SENGAR B 45,
      GOVINDPURI (MADHYA PRADESH)

6.    POLICE MAHILA THANA       PADAV GWALIOR
      (MADHYA PRADESH)

                                                  .....RESPONDENTS
(SHRI RAJEEV SHRIVASTAVA ADVOCATE FOR RESPONDENTS NO. 3 TO
5
SHRI PRAMOD PACHOURI - PUBLIC PROSECUTOR FOR RESPONDENT
                                                         2
                   NO.6/STATE)

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

This revision is pending since 2014. This revision has been filed aggrieved by the judgment of appellate Court by which on 28.07.2011, respondents have been acquitted on deciding the appeal of charges under Section 498-A of IPC. Earlier they were convicted for the aforesaid offence for two years.

I have gone through the order of the trial Court. No illegality has been made by the trial Court.

This revision is dismissed.

(DEEPAK KUMAR AGARWAL) JUDGE mani

SUBASRI MANI 2023.03.29 19:13:15 -07'00'