Smt. Sushila Devi vs Murarilal Sahu & Anr.

This criminal revision has been preferred by the applicant under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973, challenging the order dated 15.10.2020 passed by learned Additional Sessions Judge (F.T.C.), Baikunthpur, District Koriya in Criminal Appeal No.27/2020, arising out of the order dated 06.03.2020 passed by learned Judicial Magistrate First Class, Baikunthpur (Koriya) in Criminal Case No.26/2014, whereby the application filed by the applicant herein under Section 45 of the Evidence Act read with Section 28 of the Protection of Women from Domestic Violence Act and 156(3) of the CrPC has been rejected.

At the outset, learned counsel for the applicant submits that Miscellaneous Criminal Case No.37/2019 (Smt. Sushila Devi Sahu vs. Murarilal Sahu and Ors.) has been finally decided by the learned Judicial Magistrate First Class, Baikunthpur, District Koriya (CG). Therefore, the present revision petition has become infructuous.

In view of the above submission, the present criminal revision is dismissed as having become infructuous.

Pending interlocutory application(s), if any, stands disposed of.