ABHILESH SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicants have filed this application under Sec. 482 of CrPC for restoration of Criminal Revision No.307 of 2010 which was disposed of by this Court vide order dated 9th of May, 2023 in absence of either applicants or their counsel.

(2.) It is contended by Shri Pathak that neither there is any contact made with applicants nor any message was received about listing of matter on the aforesaid date. Due to such mistake, counsel for the applicants could not appear before Court when aforesaid revision was decided. It is further submitted that applicants for commission of offence under Ss. 323, 324 of IPC have already served near about one and half months jail sentence out of six months imprisonment awarded by trial Court. Therefore, it is prayed that aforesaid criminal revision may kindly be restored for its original number so that counsel for the applicant shall argue the matter further.

(3.) Heard the learned counsel for the applicants.