Seetaram Sen vs The State Of Madhya Pradesh
2023 Latest Caselaw 15018 MP

                                                               1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                     BEFORE
                                   HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
                                              ON THE 12 th OF SEPTEMBER, 2023
                                             CRIMINAL REVISION No. 291 of 2022

                           BETWEEN:-
                           SEETARAM SEN S/O NATHHARAM SEN, AGED ABOUT
                           47 YEARS, OCCUPATION: GOVT. SERVICE, R/O WARD
                           NO. 1, BHITARWAR, DISTRICT GWALIOR (MADHYA
                           PRADESH)

                                                                                         .....PETITIONER
                           (BY SHRI SANJAY SINGH TOMAR - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH INCHARGE POLICE
                           STATION THROUGH POLICE STATION, CHHINORE,
                           DISTRICT GWALIOR (MADHYA PRADESH)

                                                                                        .....RESPONDENT
                           (BY SHRI ATUL SHARMA - PANE LAWYER)

                                 Th is revision coming on for hearing this day, th e court passed the
                           following:
                                                                ORDER

Learned counsel for the revision petitioner requests to withdraw this petition for the reason that judgment in ST No.07 of 2019 has been passed, therefore, the revision is rendered infurctuous.

Heard perused the record.

This criminal revision under Section 397 read with Section 401 of CrPC was filed against the order dated 05.01.2022 passed by learned IIIrd Additional Sessions Judge, Dabra, District Gwalior whereby the application under Section 173(8) of CrPC filed by the petitioner Seetaram Sen was rejected. Signature Not Verified Signed by: MONIKA SHARMA Signing time: 13-09-2023 11:01:38 AM

Learned counsel for the petitioner submits that concerned ST No.07/2019 has been decided on conclusion of trial, therefore, the criminal revision is rendered infructuous.

Considered the request.

The criminal revision is dismissed.

(SANJEEV S KALGAONKAR) JUDGE Monika

Signature Not Verified Signed by: MONIKA SHARMA Signing time: 13-09-2023 11:01:38 AM