Yugal Kishore @ Chandu vs The State Of Madhya Pradesh
2024 Latest Caselaw 13768 MP

Madhya Pradesh High Court

Yugal Kishore @ Chandu 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. 1916 of 2022

                           BETWEEN:-
                           1.    YUGAL KISHORE @ CHANDU S/O INDRAJEET @
                                 LAKHANLAL SANODIYA, AGED ABOUT 38 YEARS,
                                 OCCUPATION:    AGRICULTURIST KEDARPUR
                                 POLICE    STATION    CHOURAI   DISTRICT
                                 CHHINDWARA M.P. (MADHYA PRADESH)

                           2.    TAAN SINGH SANODIYA S/O INDRAJEET @
                                 LAKHANLAL SANODIYA, AGED ABOUT 40 YEARS,
                                 OCCUPATION: AGRICULTURIST R/O KEDARPUR
                                 P.S CHOURAI DISTRICT CHHINDWARA (MADHYA
                                 PRADESH)

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

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH THE
                           POLICE STATION BANDOL DISTRICT SEONI 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 05.12.2023 is passed in the case 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
                           ks