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Shivraj Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 8033 MP

Citation : 2023 Latest Caselaw 8033 MP
Judgement Date : 13 May, 2023

Madhya Pradesh High Court
Shivraj Singh vs The State Of Madhya Pradesh on 13 May, 2023
Author: Milind Ramesh Phadke
                                 1
 IN    THE      HIGH COURT OF MADHYA PRADESH
                      AT GWALIOR
             BEFORE NATIONAL LOK ADALAT
       HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                            &
          SHRI RISHI KUMAR KATARE, ADVOCATE
                      ON THE 13 th OF MAY, 2023
                CRIMINAL REVISION No. 4134 of 2022

BETWEEN:-
1.    SHIVRAJ SINGH S/O SHRI NAWAB SINGH, AGED
      62   YEARS, OCCUPATION : FARMER GRAM
      ADOKHAR POLICE STATION AMAYAN TEHSIL
      MEHGAON      DISTRICT   BHIND    (MADHYA
      PRADESH)

2.    SANJEEV SINGH S/O SHRI SHIVRAJ SINGH, AGED
      40       YEARS, OCCUPATION:     PANCHAYAT
      SECRETARY, GRAM ADOKHAR POLICE STATION
      AMAYAN TEHSIL MEHGAON DISTRICT BHIND
      (MADHYA PRADESH)

3.    SHAKTI @ SHAKTI PRATAP SINGH S/O SHRI UDAY
      SINGH, AGED 26 YEARS, OCCUPATION: FARMER,
      GRAM ADOKHAR POLICE STATION AMAYAN
      TEHSIL MEHGAON, DISTRICT BHIND (MADHYA
      PRADESH)

                                                           .....PETITIONERS
(BY SHRI AKHAND PRATAP SINGH - ADVOCATE)

AND
THE STATE OF MADHYA PRADESH THROUGH POLICE
STATION AMAYAN, DISTRICT BHIND (MADHYA
PRADESH)

                                                           .....RESPONDENT
(BY SHRI SIRAJ QURESHI - PUBLIC PROSECUTOR)

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

Petitioners have filed this Criminal Revision under Section 397 and 401 of Cr.P.C. against the order dated 12.04.2022 passed by the Additional Sessions Judge, Mehgaon, District Bhind in S.T.No. 2/2020.

It has been informed by the Office that as per the status report in the matter, by judgment dated 30/12/2022 matter has been finally decided by Sessions Court and petitioners stood convicted therefore, nothing survives in this revision to address upon.

In view of the aforesaid, criminal revision is dismissed having been rendered infructuous.




  (MILIND RAMESH PHADKE)                                          (RISHI KUMAR KATARE )
           MEMBER                                                       MEMBER
AK/-
  ANAND KUMAR
  2023.05.16
  17:10:40 +05'30'
 

 
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