Madhya Pradesh High Court

Ram Chitra Rathore vs The State Of Madhya Pradesh on 1 April, 2025

Author: Anil Verma

Bench: Anil Verma

         NEUTRAL CITATION NO. 2025:MPHC-GWL:7399




                                                                1                            CRR-1189-2024
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                         BEFORE
                                             HON'BLE SHRI JUSTICE ANIL VERMA
                                                     ON THE 1 st OF APRIL, 2025
                                              CRIMINAL REVISION No. 1189 of 2024
                                                    RAM CHITRA RATHORE
                                                           Versus
                                               THE STATE OF MADHYA PRADESH
                          Appearance:
                              Shri Vijay Kumar Agrawal, Advocate for petitioner.
                              Shri A.P.S. Tomar, Public Prosecutor for State.

                                                                    ORDER

Learned counsel for petitioner submits that trial Court has passed final judgment, therefore, this criminal revision which has been filed for framing of charges became infructuous and he does not want to continue this petition further.

Prayer is accepted.

Accordingly, this criminal revision is dismissed as having rendered infructuous.

(ANIL VERMA) JUDGE