Ghashiram vs The State Of Madhya Pradesh
2024 Latest Caselaw 13754 MP

Madhya Pradesh High Court

Ghashiram 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. 4352 of 2019

                         BETWEEN:-
                         1.    GHASHIRAM S/O MOHAN SEN, AGED ABOUT 55
                               Y E A R S , OCCUPATION: AGRICULTURIST NAI
                               BASTI JARUAKHEDA P.S. NARYAVALI (MADHYA
                               PRADESH)

                         2.    ARTI W/O LATE SHRI JEEVAN SEN, AGED ABOUT
                               26 YEARS, OCCUPATION: HOUSE WIFE R/O NAI
                               BASTI JARUAKHEDA P.S.NARYAVALI (MADHYA
                               PRADESH)

                         3.    GUDDI BAI W/O GHASHIRAM SEN, AGED ABOUT
                               50 YEARS, OCCUPATION: HOUSE WIFE R/O NAI
                               BASTI JARUAKHEDA P.S.NARYAVALI (MADHYA
                               PRADESH)

                                                                                      .....PETITIONERS
                         (BY SHRI ASHISH KURMI - ADVOCATE)

                         AND
                         THE STATE OF MADHYA PRADESH                   THR.   P.S.
                         NARYAVALI SAGAR (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                         (BY SHRI ROHIT JAIN - GOVERNMENT ADV OCATE)

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

Learned counsel for the petitioners submits that this revision petition is rendered infructuous as the Trial Court has passed the judgment on 6/12/2022

and, therefore, nothing survives for adjudication in this case.

Accordingly, this revision petition is disposed of as infructuous.

                            (VIVEK AGARWAL)                                         (ADITYA ADHIKARI)
                                 MEMBER                                                 MEMBER
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