Dinesh Kumar vs The State Of Madhya Pradesh
2024 Latest Caselaw 6733 MP

Madhya Pradesh High Court

Dinesh Kumar vs The State Of Madhya Pradesh on 5 March, 2024

Author: Vishal Mishra

Bench: Vishal Mishra

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                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                     CRR No. 1563 of 2005
                                      (DINESH KUMAR AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                         Dated : 05-03-2024
                               Shri Bhupendra Singh Thakur - Advocate for petitioner.

                               Shri Amit Pandey - Panel Lawyer for respondent/State.

This criminal revision has been filed against the judgment passed in Criminal Appeal No.102 of 2004 on 25.07.2005 whereby the appeal was allowed and the application filed by the complainant under Section 391 of the

Cr.P.C. was allowed and re-trial was directed, setting aside the conviction and sentence. There is no interim relief granted in the criminal revision since 2005 as per the counsel for the petitioner. The trial court is directed to submit the status report with respect to the pending case after remand by the next date of hearing.

List the matter in the next week.

(VISHAL MISHRA) JUDGE

AM