Smt. Pratibha Trivedi vs The State Of Madhya Pradesh
2023 Latest Caselaw 7971 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. 5246 of 2019

                          BETWEEN:-
                          SMT. PRATIBHA TRIVEDI W/O SHRI UMESH NARAYAN
                          TRIVEDI, AGED ABOUT 47 YEARS, OCCUPATION:
                          BUSINESS RAMKISHAN COMPLEX SARAFA BAZAR
                          ITARSI (MADHYA PRADESH)

                                                                                         .....PETITIONER
                          (BY MR. AJAY SINGH RATHORE - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH STATION
                                HOUSE OFFICER KOTWALI SHIVPURI (MADHYA
                                PRADESH)

                          2.    MAHENDRA KU. DUBEY S/O PRABHULAL, AGED
                                ABOUT 64 YEARS, OCCUPATION: RET. GOVT.
                                SERVANT DUPLEX NO `1 KRISHNAPURAM
                                COLONY NEAR SHEETLA MATA MANDIR
                                (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                          (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 11 of M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam have been Signature Not Verified Signed by: BARKHA SHARMA Signing time: 19-May-23 11:45:31 AM

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 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