ANIL Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS Revision under Section 397/401 of Cr. P.C. has been filed by the applicant against the order dated 29/02/2012 passed by learned IVth Additional Sessions Judge, Sagar in S.T. No. 76/2012 framing charges against the applicant for the offence punishable under Sections 420 read with Section 109/114, 467 read with Section 109/114, 468 & 471 of IPC.

(2.) THIS Revision is of the year 2012. As none is appeared on behalf of the applicant, it seems that the applicant has lost interest in prosecuting the case. On this ground alone, this revision deserves to be dismissed.

(3.) ACCORDINGLY , the revision is dismissed.