Madhya Pradesh High Court
Shailendra Singh Kushwah vs The State Of Madhya Pradesh on 20 June, 2023
Author: Anand Pathak
Bench: Anand Pathak
IN THE HIGH COURT OF MADHYA PRADESH
AT G WA L I O R
BEFORE
HON'BLE SHRI JUSTICE ANAND PATHAK
ON THE 20th OF JUNE, 2023
MISC. CRIMINAL CASE No. 25754 of 2023
BETWEEN:-
SHAILENDRA SINGH KUSHWAH S/O
SHRI BRAJESH SINGH KUSHWAH,
AGED ABOUT 35 YEARS, OCCUPATION:
GOVERNMENT SERVANT MADDI KA
BAZAR KILAGATE, GWALIOR
(MADHYA PRADESH)
.....APPLICANT
(BY SHRI DIWAKAR VYAS - ADVOCATE)
AND
THE STATE OF MADHYA PRADESH
1. THROUGH POLICE STATION PADAV
(MADHYA PRADESH)
DIKSHA YADAV D/O RAKESH YADAV,
AGED ABOUT 28 YEARS, R/O SAKHI
2.
APARTMENT, NEW SAKET NAGAR,
GWALIOR (MADHYA PRADESH)
.....RESPONDENT
(BY SHRI R.S.KUSHWAHA - DEPUTY ADVOCATE GENERAL )
This application coming on for admission this day, the court
passed the following:
ORDER
The present petition under Section 482 of the Cr.P.C. has been preferred by the petitioner seeking restoration of MCRC. No.45027/2021 which got dismissed vide dated 14.03.2022 passed by this Court for want of prosecution.
Learned counsel for the petitioner submits that when the matter was listed on 14.03.2022 and even it was called in second round, counsel for petitioner has no knowledge about the hearing of this case, therefore, the said petition was dismissed for want of prosecution. He further submits that the said mistake was bonafide, therefore, this M.Cr.C. deserves to be allowed. which is duly supported by an affidavit.
The reasons assigned by learned counsel for the petitioner appear to be genuine and bonafide. Looking to the nature of cause and bonafide intents as well as settled law that for the fault of the counsel, the litigant should not be made to suffer (see: AIR 2001 SC 2497, M.K. Prasad Vs. P. Arumugam, 2007 (5) MPHT 470, Dindayal Bansal Vs. Gwalior Nagar Tatha Gram Vikas Pradhikaran), the present petition deserves to be and is hereby allowed.
At this juncture, learned counsel for the petitioner expressed his desire to serve the environment /national /social cause voluntarily by planting saplings, to purge his misdeeds, if any and is directed to submit report of the same before the Office of this Court.
Accordingly, instant petition for restoration is allowed subject to the direction as referred above and MCRC.No.45027/2021 is restored to its original file.
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Copy of this order be kept in the file of MCRC.No.45027/2021 for record/compliance purpose. Both the orders shall be read in conjunction.
(Anand Pathak)
Ashish* Judge
ASHISH
CHAURASIA
Digitally signed by ASHISH CHAURASIA
DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=bf81a9adb1da24e4bc7b5195154c3d4de08c6bb9303e52e2e7e728d9bac85bd3, pseudonym=CA2EA6EDDF504F8F9C2790FA9A0FD201D0242B64, serialNumber=A926F3CBF979ECA6A4C477577EEDBA3AB4F94593A930B98DAE1B0AD16 F90B5FD, cn=ASHISH CHAURASIA Date: 2023.06.21 12:51:46 -07'00'