Govind Tanwar vs The State Of Madhya Pradesh
2024 Latest Caselaw 13747 MP

Madhya Pradesh High Court

Govind Tanwar 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. 1158 of 2023

                           BETWEEN:-
                           1.    GOVIND TANWAR S/O RAMNARAYAN, AGED
                                 ABOUT 50 YEARS, R/O VILLAGE BALAGAON PS
                                 NASRULLAHGANJ DISTRICT SEHORE (MADHYA
                                 PRADESH)

                           2.    RAJESH TANWAR S/O SHRI RAMNARAYAN, AGED
                                 ABOUT 46 YEARS, OCCUPATION: LABOUR R/O
                                 VILLAGE BALAGAON PS NASRULLAHGANJ
                                 DISTRICT SEHORE (MADHYA PRADESH)

                           3.    MAMLESH TANWAR S/O SHRI RAMNARAYAN,
                                 AGED ABOUT 39 YEARS, OCCUPATION: LABOUR
                                 R/O VILLAGE BALAGAON PS NASRULLAHGANJ
                                 DISTRICT SEHORE (MADHYA PRADESH)

                           4.    AKSHYA TANWAR S/O SHRI RAJESH, AGED
                                 ABOUT 20 YEARS, OCCUPATION: LABOUR R/O
                                 VILLAGE BALAGAON PS NASRULLAHGANJ
                                 DISTRICT SEHORE (MADHYA PRADESH)

                                                                                      .....PETITIONERS
                           (BY SHRI SATYAM AGRAWAL - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH P.S.
                           NASRULLAHGANJ DISTRICT SEHORE (MADHYA
                           PRADESH)

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

                                 This revision coming on for conciliation this day, the Bench passed the
                           following:
Signature Not Verified
Signed by: KOUSHALENDRA
SHARAN SHUKLA
Signing time: 15-05-2024
19:11:31
                                                                 2
                                                                 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
                           ks