Ramlal vs The State Of Madhya Pradesh
2024 Latest Caselaw 5954 MP

Madhya Pradesh High Court

Ramlal vs The State Of Madhya Pradesh on 27 February, 2024

Author: Vishal Mishra

Bench: Vishal Mishra

                                                     1
                           IN   THE     HIGH COURT OF MADHYA PRADESH
                                             AT JABALPUR
                                                   BEFORE
                                     HON'BLE SHRI JUSTICE VISHAL MISHRA
                                         ON THE 27 th OF FEBRUARY, 2024
                                       CRIMINAL REVISION No. 1344 of 2013

                          BETWEEN:-
                          RAVI PRAKASH SHRIVASTAVA S/O SHRI SUBHASH
                          CHAND SHRIVASTAVA, AGED ABOUT 42 YEARS, TILAK
                          WARD DEORI DISTRICT SAGAR (MADHYA PRADESH)

                                                                            .....PETITIONER
                          (BY SHRI MANOJ MISHRA - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH THROUGH P.S.
                          SANOUDHA DISTRICT SAGAR (MADHYA PRADESH)

                                                                          .....RESPONDENT
                          (BY SHRI SAURABH SHUKLA - PANEL LAWYER)

                                       CRIMINAL REVISION No. 1398 of 2013

                          BETWEEN:-
                          RAMLAL S/O DHANIRAM ATHYA, AGED ABOUT 45
                          YE A R S , WARD NO.8 SHAHPUR, DISTRICT SAGAR
                          (MADHYA PRADESH)

                                                                            .....PETITIONER
                          (BY SHRI MANOJ MISHRA - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH THROUGH STATION
                          HOUSE OFFICER P.S. SANOUDHA, DISTRICT SAGAR
                          (MADHYA PRADESH)

                                                                          .....RESPONDENT
                          (BY SHRI MANOJ MISHRA - ADVOCATE)

                                      MISC. CRIMINAL CASE No. 21498 of 2017
Signature Not Verified
Signed by: SUSHEEL
KUMAR JHARIYA
Signing time: 2/28/2024
10:20:05 AM
                                                              2

                          BETWEEN:-
                          RAVI PRAKESH SRIVASTAVA S/O SUBHASH CHAND
                          SHRIVASTAVA, AGED ABOUT 48 YEARS, OCCUPATION:
                          CHIEF MUNICIPAL OFFICER TILAK WARD DEORI,
                          DISTRICT SAGAR (MADHYA PRADESH)

                                                                                          .....PETITIONER
                          (BY SHRI MANOJ MISHRA - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH THROUGH P.S
                          SANOUDHA, DISTRICT SAGAR (MADHYA PRADESH)

                                                                                        .....RESPONDENT
                          (BY SHRI SAURABH SHUKLA - PANEL LAWYER)

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

                          following:
                                                              ORDER

At the outset, learned counsel for the petitioners submits that these cases have rendered infructuous as a final judgment has been passed by the trial court.

In view of the aforesaid submission, the petitions are dismissed as having been rendered infructuous.

(VISHAL MISHRA) JUDGE sj