Ravendra Singh vs The State Of Madhya Pradesh
2024 Latest Caselaw 6691 MP

Madhya Pradesh High Court

Ravendra Singh vs The State Of Madhya Pradesh on 5 March, 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 5 th OF MARCH, 2024
                                          CRIMINAL REVISION No. 597 of 2014

                         BETWEEN:-
                         RAVENDRA SINGH S/O SHRI LAXMAN SINGH, AGED
                         ABOUT 22 YEARS, VILLAGE TIGHRA POLICE STATION
                         SIMARIYA DISTT. PANNA (MADHYA PRADESH)

                                                                                       .....PETITIONER


                         AND
                         THE STATE OF MADHYA PRADESH THROUGH SHO OF
                         POLICE STATION SIMARIYA DISTRICT PANNA
                         (MADHYA PRADESH)

                                                                                      .....RESPONDENT
                         (BY SHRI G.S. THAKUR - GOVERNMENT ADVOCATE)

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

No one present on behalf of the petitioner. The Government Advocate submits that this revision has rendered infructuous as final judgment has been pronounced by the trial Court on 27.03.2019.

The petition is, accordingly, dismissed as having rendered infructuous. I.A. No.6144 of 2014 stands disposed off and closed.

(VISHAL MISHRA) JUDGE VV