Madhya Pradesh High Court
The State Of Madhya Pradesh vs Ghanshyamdas on 14 December, 2021
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1 CRA-1604-2015
The High Court Of Madhya Pradesh
CRA No. 1604 of 2015
(THE STATE OF MADHYA PRADESH Vs GHANSHYAMDAS AND OTHERS)
Jabalpur, Dated : 14-12-2021
Shri Anshul Mishra, P.L. for the appellant/State.
None for the respondent.
A P.U.D. dated 27.10.2021 has been received from the court of Sessions Judge, Umaria, wherein following query has been made :-
"Sessions Judge, Umaria, M.P. has submitted that Criminal Revision No.24/2009 (Deepnarayan Soni & Others Vs. Ghanshyamdas and other) and Cr.Rev.No.25/2009 (Deepnarayan Soni & Others Vs. Smt.Sushila and others) filed against the order of acquittal dated 14.3.2008 passed by the Chief Judicial Magistrate, Umaria, in Cr.Case No.737/2003 which are pending in his Court.
He further submitted that Cr.A.No.1604/2-015 has also been filed by the State agaisnt the order of acquittal dated 14.3.2008 passed by the Chief Judicial Magistrate, Umaria, in Cr.Case No.737/2003 which is pending before the Hon'ble court.
He submitted that at the time of passing of the order dated 14.3.2008 there was no provision to file application before the Ho'ble Court by the complainant, therefore, they filed Revision applications before the Sessions Court. As Cr.A.No.1604/2015 is pending before the Hon'ble Court he requesting/seeking permission to hear these Cr.Revision No.24/2009 and 25/2009 along with Cr.A.No.1604/2015 by the Hon'ble Court".
In view of the fact that Cr.Revision No.24/2009 and Cr.Rev.No.25/2009 was filed before the Court of Sessions at earlier point of time, the concerned court of the Sessions Judge, Umaria, is directed to first Signature Not Verified SAN decide the criminal revision no.24/2009 and 25/2009 as expeditiously as Digitally signed by HEMANT SARAF Date: 2021.12.17 16:21:26 IST 2 CRA-1604-2015 possible in accordance with law and pass appropriate order.
This appeal is adjourned sine die till the decision on the aforesaid criminal revisions pending before the Sessions Judge, Umaria. The Sessions Judge, Umaria is directed to send copy of the final judgment passed in the aforesaid two revisions to the Registry of this Court who, in turn, shall list this appeal for hearing.
(S. A. DHARMADHIKARI) JUDGE HS Signature Not Verified SAN Digitally signed by HEMANT SARAF Date: 2021.12.17 16:21:26 IST