Mithlesh Pandey vs The State Of Madhya Pradesh
2024 Latest Caselaw 13755 MP

Madhya Pradesh High Court

Mithlesh Pandey 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. 4325 of 2019

                         BETWEEN:-
                         MITHLESH PANDEY S/O SHRI NEELKANTH PANDEY,
                         AGED ABOUT 43 YEARS, OCCUPATION: CONTRACTOR
                         VILLAGE HINOUTA P.S. RAMPUR BAGHELAN (MADHYA
                         PRADESH)

                                                                                             .....PETITIONER
                         (BY SHRI RAJESH SEN - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH
                               POLICE   STATION BAGHELAN    (MADHYA
                               PRADESH)

                         2.    SAVITA  CHOUDHARY    W/O   RAMCHARAN
                               CHOUDHARY,    AGED  ABOUT    32   YEARS,
                               OCCUPATION: SARPANCH VILLAGE SIJAHTA P.S.
                               RAMPUR BAGHELAN (MADHYA PRADESH)

                                                                                           .....RESPONDENTS
                         (BY SHRI ROHIT JAIN - GOVERNMENT ADVOCATE)

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

Learned counsel for the petitioner submits that this revision petition is rendered infructuous as the Trial Court has passed the judgment on 30.6.2023 and, therefore, nothing survives for adjudication in this case.

Accordingly, this revision petition is disposed of as infructuous.

                            (VIVEK AGARWAL)       (ADITYA ADHIKARI)
                                 MEMBER               MEMBER
                         amit