Kailash Raurpanche vs The State Of Madhya Pradesh
2024 Latest Caselaw 13742 MP

Madhya Pradesh High Court

Kailash Raurpanche vs The State Of Madhya Pradesh on 11 May, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                                  1
                                IN    THE       HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                     BEFORE LOK ADALAT
                                            HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                             &
                                             SHRI ADITYA ADHIKARI, SR. ADVOCATE
                                                      ON THE 11 th OF MAY, 2024
                                               CRIMINAL REVISION No. 2791 of 2023

                           BETWEEN:-
                           KAILASH RAURPANCHE S/O MAHESH RAURPANCHE,
                           AGED ABOUT 21 YEARS, SALAIKALA HIRRITOLA
                           BARGHAT SEONI P.S. BARGHAT DISTRICT SEONI
                           (MADHYA PRADESH)

                                                                                                .....PETITIONER
                           (BY SHRI UTKARSH KUMAR SONKAR - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH P.S.
                           BARGHAT DISTRICT SEONI (MADHYA PRADESH)

                                                                                              .....RESPONDENT
                           (BY SHRI MANAS MANI VERMA - GOVERNMENT ADVOCATE)

                                     This revision coming on for conciliation this day, the Bench passed the
                           following:
                                                                   ORDER

T h e trial in the case is already concluded and the judgment dated 10.01.2024 is passed in the case by learned trial Court.

In view of the above, nothing survives for adjudication in this revision. Accordingly, the criminal revision is dismissed as infructuous.

                                (VIVEK AGARWAL)                                          (ADITYA ADHIKARI)
                                     MEMBER                                                 MEMBER
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