Ashish Agrawal vs The State Of Madhya Pradesh
2024 Latest Caselaw 13762 MP

Madhya Pradesh High Court

Ashish Agrawal 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. 4743 of 2022

                           BETWEEN:-
                           ASHISH AGRAWAL S/O SHRI RAJEEV AGRAWAL, AGED
                           ABOUT 30 YEARS, HOUSE NO. 158 R.N. CITY AERODRUM
                           ROAD INDORE (MADHYA PRADESH)

                                                                                            .....PETITIONER
                           (BY SHRI SUMIT RAGHUWANSHI - ADVOCATE)

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

                           2.    SANJAY AGARWAL S/O LATE KISHANLAL
                                 AGARWAL, AGED ABOUT 52 YEARS, R/O HOUSE
                                 NO. J-09, INDRAPRASTH COLONY, SUN CITY,
                                 LALGHAT,    DISTRICT  BHOPAL   (MADHYA
                                 PRADESH)

                                                                                         .....RESPONDENTS
                           (STATE 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 05.01.2024 is passed by learned 11th Additional Sessions Judge, Bhopal 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