A.V.S. Traders vs Mahalaxmi Enterprises Obedullaganj on 13 May, 2022

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Madhya Pradesh High Court

A.V.S. Traders vs Mahalaxmi Enterprises Obedullaganj on 13 May, 2022

Bench: Virender Singh

                                                                        1
                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                            AT JABALPUR
                                                                    BEFORE
                                                     HON'BLE SHRI JUSTICE VIRENDER SINGH
                                                               ON THE 13th OF MAY, 2022

                                                    CRIMINAL REVISION No. 1181 of 2022

                                           Between:-
                                           A.V.S. TRADERS THROUGH PROPRIETOR VIJAY
                                           KUMAR MALVIYA SON OF RAMESH KUMAR
                                           MALVIYA AGED ABOUT 29 YEARS OCCUPATION
                                           BUSINESS RESIDENT OF NEW GALLA MANDI
                                           80FT. ROAD NEAR OF GYAN BHARTI SCHOOL
                                           PHASE 3, SHIVNAGAR BHOPAL (MADHYA
                                           PRADESH)

                                                                                                        .....PETITIONER
                                           (BY SHRI SOURABH SINGH THAKUR)

                                           AND

                                           MAHALAXMI ENTERPRISES OBEDULLAGANJ
                                           THROUGH SALIGRAM       GUPTA SON    OF
                                           BHORELAL      GUPTA     AGED     ADULT
                                           OBEDULLAGANJ        POLICE     STATION
                                           OBEDULLAGANJ      TAHSIL    GOHARGANJ
                                           DISTRICT RAISEN (MADHYA PRADESH)

                                                                                                     .....RESPONDENTS
                                           (BY SHRI SURDEEP KHAMPARIYA, PANEL LAWYER)

                                         Th is revision coming on for order of question of maintainability as

                                  applicant is absconding for suspension of sentence in cases under Section
                                  397 for grant of bail on I.A. No. 5622/2022 this day, the court passed the
                                  following:

                                                                         ORDER

At the outset, learned counsel for the petitioner prays for withdrawal of Signature Not Verified SAN petition with liberty to file a fresh petition after surrender of the petitioner.

Digitally signed by VIVEK KUMAR

Prayer is granted.

TRIPATHI Date: 2022.05.13 18:10:54 IST 2

The petition stands dismissed as withdrawn with the aforesaid liberty. However, certified copy of the impugned order as well as Vakalatnama be returned back on substitution of their self attested photocopies.

(VIRENDER SINGH) JUDGE vivek Signature Not Verified SAN Digitally signed by VIVEK KUMAR TRIPATHI Date: 2022.05.13 18:10:54 IST

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