Minor Through Guardian Father X vs The State Of Madhya Pradesh
2023 Latest Caselaw 18166 MP

                                                             1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                       BEFORE
                                           HON'BLE SHRI JUSTICE ANIL VERMA
                                              ON THE 31 st OF OCTOBER, 2023
                                           CRIMINAL REVISION No. 2862 of 2023

                          BETWEEN:-
                          MINOR THROUGH GUARDIAN FATHER X, AGED ABOUT
                          42 YEARS R/O: Z, DIST. DEWAS (MADHYA PRADESH)

                                                                                           .....PETITIONER
                          (BY SHRI JITENDRA MANDLOI - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                POLICE STATION KHATEGAON, DISTRICT DEWAS
                                (MADHYA PRADESH)

                          2.    VICTIM X THROUGH P.S. KHATEGAON DIST.
                                DEWAS (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                          (SHRI KAPIL MAHANT - PANEL LAWYER FOR RESPONDENT NO.1/STATE)
                          (SHRI YOGESH KUMAR GUPTA - ADVOCATE FOR RESPONDENT NO.2)

                                This revision coming on for admission this day, th e court passed the
                          following:
                                                              ORDER

1. Petitioner has preferred this revision petition against the impugned order dated 7.6.2023 passed by the Special Judge (under POCSO Act), Dewas in CRA No.125/2023.

2. Learned counsel for the petitioner submits that the trial Court has passed the final judgment and the petitioner has been acquitted from all the charges, therefore, he does not want to press this criminal revision.

3. In view of the above, this Criminal Revision is dismissed as not Signature Not Verified Signed by: TRILOK SINGH SAVNER Signing time: 01-Nov-23 10:33:26 AM

pressed.

(ANIL VERMA) JUDGE trilok

Signature Not Verified Signed by: TRILOK SINGH SAVNER Signing time: 01-Nov-23 10:33:26 AM