Madhya Pradesh High Court
State Of M.P. And 3 Ors. vs M/S R.P. Infrastructure Pvt. Ltd. And 3 ... on 3 September, 2015
CRR No.760/2012
03.09.2015
Shri Peyush Jain, learned counsel for the applicant/State.
Shri Ajay Mimrot, learned counsel for the respondent.
Heard on I.A. No.6325/2015, which is an application for filed by the applicant/State for conversion of this criminal revision into an application under Section 482 Cr.P.C.
Learned counsel for the respondent objects for conversion of this revision on the ground that this revision is pending for the year 2012. He places reliance on judgment of Hon'ble Apex Court in case of Madhu Limaye Vs. State of M.P. 1978 AIR 47 and submits that ignorance of law is no excuse.
However, after going through the facts of the case, this application deserves to be allowed, and, accordingly, the application is allowed.
Office is directed to convert this criminal revision into an application under Section 482 Cr.P.C. and register this as miscellaneous criminal case.
List on 16.09.2015 under the same category.
(Alok Verma) Judge Chitranjan