Gulam Varis @ Kaua vs The State Of Madhya Pradesh on 24 January, 2023

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Madhya Pradesh High Court

Gulam Varis @ Kaua vs The State Of Madhya Pradesh on 24 January, 2023

Bench: Dinesh Kumar Paliwal

                                                           1
                          IN     THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                   BEFORE
                                 HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                             ON THE 24 th OF JANUARY, 2023
                                          CRIMINAL REVISION No. 292 of 2023

                         BETWEEN:-
                         GULAM VARIS @ KAUA AGED ABOUT 16 YEARS,
                         OCCUPATION: LABOUR THROUGH ITS NATURAL
                         GUARDIAN MOTHER SMT. SHAFEEKA BANO W/O
                         KASHIM AGED ABOUT 32 YEARS OCCUPATION
                         HOUSEMET R/O H.NO. BADI MADAR TEKRI P.S.
                         HANUMANTAL JABALPUR (MADHYA PRADESH)

                                                                                          .....APPLICANT
                         (BY SHRI GYAN PRAKASH TRIPATHI-ADVOCATE)

                         AND
                         THE STATE OF MADHYA PRADESH THROUGH P.S.
                         HANUMANTAL   DISTRICT JABALPUR  (MADHYA
                         PRADESH)

                                                                                       .....RESPONDENT
                         (BY SHRI S. M. PATEL-PANEL LAWYER)

                               This revision coming on for admission this day, th e court passed the
                         following:
                                                            ORDER

A s prayed by learned counsel for the applicant, this revision being in contravention of Section 74 of the Juvenile Justice (Care and Protection of Children) Act, 2015 is dismissed as withdrawn and not pressed.

However, applicant shall be at liberty to file a fresh revision application making a compliance of the mandate of Section 74 of the Act.

I t is directed that in case applicant furnishes a copy of the impugned order dated 07.01.2023 a certified copy of the same be returned to learned Signature Not Verified Signed by: BIJU BABY Signing time: 1/25/2023 10:46:25 AM 2 counsel for the applicant.

(DINESH KUMAR PALIWAL) JUDGE b Signature Not Verified Signed by: BIJU BABY Signing time: 1/25/2023 10:46:25 AM

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