Sukram Gond vs The State Of Madhya Pradesh
2024 Latest Caselaw 6289 MP

Madhya Pradesh High Court

Sukram Gond vs The State Of Madhya Pradesh on 29 February, 2024

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

                                                                1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                              ON THE 29 th OF FEBRUARY, 2024
                                           CRIMINAL REVISION No. 2899 of 2023

                          BETWEEN:-
                          1.    SUKRAM GOND S/O SHRI AJAB GOND, AGED
                                ABOUT 71 YEARS, OCCUPATION: LABOUR R/O
                                BACCHA KUHI TAH. AND POLICE STATION
                                BICHHUA DISTT. CHHINDWARA (MADHYA
                                PRADESH)

                          2.    VISHRAM UIKE S/O SHRI INDAL UIKE, AGED
                                ABOUT 68 YEARS, OCCUPATION: LABOUR R/O
                                BACHHA KUHI, TEHSIL AND POLICE STATION
                                BICHHUA DISTRICT CHHINDWARA (MADHYA
                                PRADESH)

                                                                                     .....PETITIONERS
                          (NONE )

                          AND
                          THE STATE OF MADHYA PRADESH THROUGH FOREST
                          RANGE OFFICER FOREST RANGE CHOURAI WEST
                          FOREST DIVISION CHHINDWARA T TAH. CHURAI
                          DISTT. CHHINDWARA (MADHYA PRADESH)

                                                                                     .....RESPONDENT
                          (BY SHRI S. K. GUPTA - PANEL LAWYER )

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

On the preceding dates, none had appeared for the applicants. Certified copy of the impugned judgment has not been filed despite objection raised by the Registry. Therefore, it appears that applicants are not interested in prosecuting this criminal revision.

Consequently, this criminal revision is dismissed.

(DINESH KUMAR PALIWAL) JUDGE mrs. mishra