Ramwati Payasi vs The State Of Madhya Pradesh
2023 Latest Caselaw 17253 MP

                                                           1
                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                HON'BLE SHRI JUSTICE ROOPESH CHANDRA VARSHNEY
                                             ON THE 16 th OF OCTOBER, 2023
                                          CRIMINAL REVISION No. 4573 of 2023

                           BETWEEN:-
                           1.    RAMWATI PAYASI W/O SHRINIWAS PAYASI, AGED
                                 ABOUT 60 YEARS, OCCUPATION: HOUSE MAKER
                                 R/O VILLAGE MAVAI, POLICE STATION CHURHAT
                                 DISTRICT SIDHI (MADHYA PRADESH)

                           2.    RAMHIT PAYASI S/O SHRI RAMDULARE PAYASI,
                                 AGED    ABOUT     46   YEARS, OCCUPATION:
                                 AGRICULTURE, R/O VILLAGE MAVAI POLICE
                                 STATION CHURHAT DISTRICT SIDHI (MADHYA
                                 PRADESH)

                           3.    LALA @ RAMANUJ S/O SHRI SHITALA PRASAD,
                                 AGED    ABOUT    42   YEARS, OCCUPATION:
                                 AGRICULTURE R/O VILLAGE BAGHEDA, POLICE
                                 STATION   CHURHAT    DISTRICT   (MADHYA
                                 PRADESH)

                           4.    LALJI PANDIT S/O SHRI LALBIHARI PANDIT,
                                 AGED    ABOUT    44   YEARS, OCCUPATION:
                                 AGRICULTURE R/O VILLAGE BAGHAU, POLICE
                                 STATION CHURHAT, DISTRICT SIDHI (MADHYA
                                 PRADESH)

                                                                                     .....PETITIONERS
                           (BY SHRI VARUN DUBEY - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH POLICE
                           STATION KAMARJI, DISTRICT SIDHI (MADHYA
                           PRADESH)

                                                                                     .....RESPONDENT
                           (BY SHRI DINESH PRASAD PATEL - DY. GOVERNMENT ADVOCATE)

                                 T h is revision coming on for orders this day, t h e cou rt passed the
                           following:
Signature Not Verified
Signed by: BHARTI GADGE
Signing time: 10/17/2023
10:40:55 AM
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                                                               ORDER

Heard on the point of maintainability of this criminal revision. This criminal revision is not maintainable as the same applicants have earlier filed another criminal revision against the same impugned judgment.

Accordingly, this criminal revision is dismissed as not maintainable. Office is directed to return the certified copy of the impugned judgment to the learned counsel for applicants after retaining its photo copy on record.

(ROOPESH CHANDRA VARSHNEY) JUDGE b

Signature Not Verified Signed by: BHARTI GADGE Signing time: 10/17/2023 10:40:55 AM