Gangaram Raikwar vs The State Of Madhya Pradesh
2023 Latest Caselaw 14613 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. 1251 of 2019

                           BETWEEN:-
                           GANGARAM RAIKWAR S/O LATE SHRI HIRALAL
                           RAIKWAR, AGED ABOUT 69 YEARS, OCCUPATION:
                           RETIRED PATWARI R/O WARD NO. 1, RAHATGARH
                           POLICE STATION RAHATGARH, DISTRICT SAGAR
                           (MADHYA PRADESH)

                                                                                          .....PETITIONER
                           (NONE )

                           AND
                           1.    THE STATE OF MADHYA PRADESH THR. P. S.
                                 MAHARAJPUR, DISTRICT SAGAR (MADHYA
                                 PRADESH)

                           2.    BRIJESH NAYAK S/O SHRI DEVIPRASAD NAYAK
                                 (DUBEY), AGED ABOUT 40 YEARS, R/O BARMAAN,
                                 POLICE STATION KARELI, DISTT NARSINGHPUR
                                 (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                           (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.

I t has been informed by the Registry of this Court that S.T.No.400374/2014 has been decided vide judgment dated 30.11.2022 by the Additional Sessions Judge, Deori to Additional Court, Deori, District Sagar. Signature Not Verified Signed by: NITESH PANDEY Signing time: 9/6/2023 2:12:54 PM

Therefore, this criminal revision which was filed to challenge the charges framed in the sessions trial is dismissed as having been rendered infructuous.

(ANURADHA SHUKLA) JUDGE Nitesh

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