Gyanendra Tiwari vs State Of M.P.
2024 Latest Caselaw 13770 MP

Madhya Pradesh High Court

Gyanendra Tiwari vs State Of M.P. 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. 1799 of 2022

                           BETWEEN:-
                           GYANENDRA TIWARI S/O SHRI AMRIT LAL TIWARI,
                           AGED ABOUT 21 YEARS, OCCUPATION: LABOUR R/O
                           VILLAGE MUDARIYA CHOUWAN P.S. MAUGANJ
                           DISTRICT- REWA, M.P. (MADHYA PRADESH)

                                                                                            .....PETITIONER
                           (BY SHRI BHUPENDRA KUMAR SHUKLA - ADVOCATE)

                           AND
                           1.    STATE OF M.P. THROUGH S.HO. POLICE STATION
                                 MAUGANJ DISTRICT- REWA, (M.P.) (MADHYA
                                 PRADESH)

                           2.    VICTIM A D/O NOT MENTION NOT MENTION
                                 (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 23.06.2023 is passed by learned 2nd Additional Sessions Judge, Mauganj, Rewa in ST No.14/2022.

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