Prahlad Shukla vs Savita Pandey D/O Daya Prasad Pandey
2025 Latest Caselaw 5286 MP

Madhya Pradesh High Court

Prahlad Shukla vs Savita Pandey D/O Daya Prasad Pandey on 8 March, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

         NEUTRAL CITATION NO. 2025:MPHC-JBP:11204




                                                                     1                                CRR-292-2022
                                   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 8 th OF MARCH, 2025
                                                  CRIMINAL REVISION No. 292 of 2022
                                                   PRAHLAD SHUKLA
                                                        Versus
                                   SAVITA PANDEY D/O DAYA PRASAD PANDEY AND OTHERS
                          Appearance:
                              Shri R.N. Dwivedi - Advocate for the petitioner.
                              Shri Rajeev Kumar Badkur - Advocate for the respondent No.1.

                              Shri Nitin Gupta - Govt. Advocate for the respondent No.2/State.

                                                                      ORDER

The petitioner has filed the present criminal revision being aggrieved by the order dated 06.12.2021 passed in S.T. No.28/2018 by Seventh Additional Sessions Judge, District - Rewa.

During pendency of this revision, S.T. No.28/2018 has been finally decided by judgment dated 22.04.2024, whereby the petitioner has been acquitted. Since the session trial has already been decided and the petitioner has been acquitted,

nothing further remains in the matter to be decided and the same has become infructuous.

Accordingly, this criminal revision is disposed of as infructuous.

                                   (VIVEK AGARWAL)                                          (ADITYA ADHIKARI)
                                        MEMBER                                                   MEMBER
                          Shruti

NEUTRAL CITATION NO. 2025:MPHC-JBP:11204

2 CRR-292-2022