Quazi Jiyauddihn vs Smt. Kulsuma Khatoon
2025 Latest Caselaw 5312 MP

Citation : 2025 Latest Caselaw 5312 MP
Judgement Date : 8 March, 2025

Madhya Pradesh High Court

Quazi Jiyauddihn vs Smt. Kulsuma Khatoon on 8 March, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

           NEUTRAL CITATION NO. 2025:MPHC-JBP:11127




                                                               1                               CRR-211-2017
                              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. 211 of 2017
                                                        QUAZI JIYAUDDIHN
                                                               Versus
                                                      SMT. KULSUMA KHATOON
                          Appearance:
                              Parties through their counsel.

                                                                   ORDER

Per: Justice Vivek Agarwal

The applicant has filed the present criminal revision being aggrieved by the order dated 27.12.2016 framing charges in S.T. No.900045/2016 by the First Additional Sessions Judge, Panna.

During pendency of this revision, the main S.T.No.900045/2016 has been finally decided by judgment dated 06.08.2022, whereby the applicant has been acquitted. Hence, nothing 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 Priya.P