Ankit Barman vs The State Of Madhya Pradesh
2024 Latest Caselaw 13766 MP

Madhya Pradesh High Court

Ankit Barman 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. 2920 of 2022

                           BETWEEN:-
                           ANKIT BARMAN S/O SHRI NARESH BARMAN, AGED
                           ABOUT    22    YEARS, OCCUPATION: LABOUR R/O
                           KUTHALGAWAN POLICE STATION AMDARA DISTRICT
                           SATNA (M.P.) (MADHYA PRADESH)

                                                                                            .....PETITIONER
                           (BY SHRI ASHOK A. TIWARI - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH POLICE
                           STATION VIJAYRAGHAVGARH DISTRICT KATNI (M.P.)
                           (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                           (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 20.02.2024 is passed 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





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