Bhaiya @ Pushpendra Lodhi vs The State Of Madhya Pradesh
2024 Latest Caselaw 13778 MP

Madhya Pradesh High Court

Bhaiya @ Pushpendra Lodhi 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. 4002 of 2018

                          BETWEEN:-
                          1.    BHAIYA @ PUSHPENDRA LODHI S/O RAM
                                BAHORI LODHI, AGED ABOUT 22 YEARS,
                                OCCUPATION:     AGRICULTURIST    VILLAGE
                                KHODHIRA P.S. DEHAT (MADHYA PRADESH)

                          2.    NAYAN PRAKASH SINGRAOUL S/O SHRI NIWAS
                                LODHI, AGED ABOUT 24 YEARS, OCCUPATION:
                                AGRICULTURIST R/O VILLAGE KHODHIRA,
                                P.S.DEHAT (MADHYA PRADESH)

                                                                                       .....PETITIONERS
                          (BY SHRI SHARAD VERMA - ADVOCATE )

                          AND
                          THE STATE OF MADHYA PRADESH THROUGH STATION
                          HOUSE OFFICER P.S. DEHAT SATNA (MADHYA
                          PRADESH)

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

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

Learned counsel for the applicant submits that revision has rendered

infructuous as 1st ASJ, Maihar, District Satna has passed the judgment of acquittal on 10.08.2022.

Accordingly, this revision is disposed of as having rendered infructuous.

                             (VIVEK AGARWAL)       (ADITYA ADHIKARI)
                                  MEMBER              MEMBER
                          L.R.