Madhya Pradesh High Court
Madhya Pradesh Rajya Vidyut Mandal ... vs Munna Judgement Given By: Hon'Ble Shri ... on 7 May, 2014
Cr.R.No. 1764 of 2009 Madhya Pradesh Rajya Vidyut Mandal vs Munna 07 / 5 / 2 0 1 4 None present for the applicant. This revision under Section 397 / 401 of Cr.P.C. has been filed by the M.P. Electricity Board against the order dated 29/09 / 2 009 passed by learned Special Court (Electricity Act), Sagar in Criminal Case No. 626 / 2006.
This revision has been filed in the year 2009 and process fee as ordered vide order dated 23.11.2009 is not paid. It seems that with the passage of time, the applicant has lost interest in prosecuting the case.
Hence, the revision is dismissed for want of prosecution.
(SUBHASH KAKADE) JUDGE SJ/-