Jaspal Singh Chawla @ Pali Sardar vs The State Of Madhya Pradesh
2024 Latest Caselaw 13763 MP

Madhya Pradesh High Court

Jaspal Singh Chawla @ Pali Sardar 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. 4377 of 2022

                           BETWEEN:-
                           JASPAL SINGH CHAWLA @ PALI SARDAR S/O LATE
                           SHRI SATNAM SINGH CHAWLA, AGED ABOUT 41
                           YEARS, OCCUPATION: PRIVATE JOB H.NO. 65 RELIABLE
                           COLONY IDGAAH HILLS SHAHJAHANABAD BHOPAL
                           DISTRICT BHOPAL M.P. (MADHYA PRADESH)

                                                                                            .....PETITIONER
                           (BY SHRI NISHANT AGRAWAL - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH POLICE
                           STATION HANUMANGANJ BHOPAL DISTRICT BHOPAL
                           M.P. (MADHYA PRADESH)

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

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

                           following:
                                                               ORDER

The trial in the case is already concluded vide judgment dated 08.02.2024 passed by learned 7th Additional Sessions Judge, Bhopal.

Therefore, nothing survives for adjudication in this revision. According, the criminal revision is dismissed having been rendered infructuous.

                                (VIVEK AGARWAL)       (ADITYA ADHIKARI)
                                     MEMBER              MEMBER
                           ks