Chamarulal vs The State Of Madhya Pradesh
2023 Latest Caselaw 14608 MP

                                                               1
                            IN      THE      HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                       BEFORE
                                        HON'BLE SMT. JUSTICE ANURADHA SHUKLA
                                               ON THE 5 th OF SEPTEMBER, 2023
                                             CRIMINAL REVISION No. 295 of 2014

                           BETWEEN:-
                           CHAMARULAL S/O SHRI BHIKASAV DOHRE, AGED
                           ABOUT    58  YEARS, OCCUPATION: SERVICE, R/O
                           VILLAGE    RAMPAYLI,   P.S.   RAMPAYLI,   TEHSIL
                           WARASEONI,    DISTRICT      BALAGHAT    (MADHYA
                           PRADESH)

                                                                                          .....PETITIONER
                           (NONE)

                           AND
                           THE STATE OF MADHYA PRADESH P.S. RAMPAYLI,
                           TEHSIL WARASEONI, DISTRICT BALAGHAT (MADHYA
                           PRADESH)

                                                                                        .....RESPONDENT
                           (BY SMT. VINEETA SHARMA - PANEL LAWYER)

                                 T h is revision coming on for orders this day, t h e cou rt passed the
                           following:
                                                                ORDER

This criminal revision was filed to challenge the charges framed against the applicant.

It has been informed by the trial Court that the trial which was pending before the Second Additional Sessions Judge, Waraseoni in S.T.No.184/2013 (New S.T.No.243/2014) has been decided vide judgment dated 08.03.2016, as the sessions case is finally disposed of.

Looking to the aforesaid facts, this criminal revision is not maintainable and accordingly the same is dismissed as having been rendered infructuous. Signature Not Verified Signed by: NITESH PANDEY Signing time: 9/6/2023 2:12:54 PM

(ANURADHA SHUKLA) JUDGE Nitesh

Signature Not Verified Signed by: NITESH PANDEY Signing time: 9/6/2023 2:12:54 PM