Phoolchand Kol vs The State Of Madhya Pradesh
2023 Latest Caselaw 7967 MP

                                                            1
                           IN       THE    HIGH COURT OF MADHYA PRADESH
                                                 AT GWALIOR
                                        BEFORE NATIONAL LOK ADALAT
                                 HON'BLE SHRI JUSTICE SATYENDRA KUMAR SINGH
                                                       &
                                    SHRI M.P.S RAGHUVANSHI, SR. ADVOCATE
                                                 ON THE 13 th OF MAY, 2023
                                          CRIMINAL REVISION No. 4108 of 2019

                          BETWEEN:-
                          PHOOLCHAND KOL S/O SHRI BODAI KOL, AGED ABOUT
                          47 YEARS, OCCUPATION: SERVICE A 40 SAMARTH
                          NAGAR BHIND ROAD (MADHYA PRADESH)

                                                                                         .....PETITIONER
                          (BY MR. NAROTTAM SHARMA - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH INCHARGE POLICE
                          STATION KOTWALI (MADHYA PRADESH)

                                                                                       .....RESPONDENT
                          (BY MR. GIRDHARI SINGH CHAUHAN - PUBLIC PROSECUTOR)

                                This revision coming on for conciliation this day, the Bench passed the
                          following:
                                                             ORDER

This revision petition under Section 397 of Cr.P.C. has been filed against the order dated 22.06.2019 passed by Sessions Judge, Shivpuri in S.T. No.54/2019, whereby the charges under Sections 420/34 of IPC and under Section 5 of M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam have been framed.

As per the report enclosed in the file, proceedings pending before the Court of Sessions Judge, Shivpuri has finally been decided vide judgment dated 30.12.2022, whereby the petitioner has been acquitted, therefore, this petition Signature Not Verified Signed by: BARKHA SHARMA Signing time: 19-May-23 11:45:31 AM

has become infructuous.

In view whereof, this revision petition is dismissed as infructuous.

                             (SATYENDRA KUMAR SINGH)                             (M.P.S RAGHUVANSHI )
                                      MEMBER                                          MEMBER
                          bj/-




Signature Not Verified
Signed by: BARKHA
SHARMA
Signing time: 19-May-23
11:45:31 AM