Citation : 2025 Latest Caselaw 3177 MP
Judgement Date : 22 January, 2025
NEUTRAL CITATION NO. 2025:MPHC-JBP:3100
1 CRR-97-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VINAY SARAF
ON THE 22nd OF JANUARY, 2025
CRIMINAL REVISION No. 97 of 2025
AMOL AHIRWAR
Versus
ANURAG JAIN
Appearance:
None for the applicant.
ORDER
The present criminal revision has been preferred against the judgment of conviction. The applicant is not in custody. As per Chapter 10 Rule 48 of M.P. High Court Rules, a criminal revision against the judgment of conviction is not maintainable if the applicant is not in custody.
Office has raised the objection regarding maintainability of the present petition.
No one is present to address on the issue of maintainability. Even in the revision petition it is mentioned that the applicant is absconding.
Under the circumstances, objection raised by the office appears to be according to rules and consequently the revision petition is dismissed as not maintainable.
However, liberty is granted to the applicant to assail the judgment
NEUTRAL CITATION NO. 2025:MPHC-JBP:3100
2 CRR-97-2025 of conviction by preferring fresh revision petition after surrendering before the trial court.
With aforesaid, present petition is disposed of.
(VINAY SARAF) JUDGE
TG /-
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