Anil Kumar Tripathi vs Shri Tuman Prasad Kushwaha
2025 Latest Caselaw 6601 MP

Madhya Pradesh High Court

Anil Kumar Tripathi vs Shri Tuman Prasad Kushwaha on 26 May, 2025

                                                              1                                  CRR-96-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        CRR No. 96 of 2025
                                          (ANIL KUMAR TRIPATHI Vs SHRI TUMAN PRASAD KUSHWAHA )



                           Dated : 26-05-2025
                                 Shri Satya Prakash Mishra, learned counsel for the petitioner.
                                 Shri Sunil Kumar Singh, learned counsel for the respondent.

As the applicant is not in custody and has preferred the criminal revision assailing the judgment of conviction delivered by the trial court and upheld by the appellate court. The office has raised objection regarding the

maintainability of the present criminal revision. As per the provisions of Rule 48 Chapter 10 of the M.P. High Court Rules, 2008, the criminal revision is not maintainable.

Learned counsel for the applicant prays for time to argue on the issue of maintainability.

In the interest of justice, prayer is allowed. List in the next week.

(VINAY SARAF) V. JUDGE

P/-