Rampal Modi vs. The State Of Madhya Pradesh
Held
The High Court of Madhya Pradesh disposed of the petition by directing the Revisional Court to hear arguments on 22.12.2025 and decide Criminal Revision No. 98/2025 within a period of 5 days thereafter. The Court also directed the petitioner to instruct their counsel to positively appear and argue the case on the scheduled date, noting that perishable items were involved. The Registry was directed to send a copy of the order to the Vth Additional Sessions Judge, Damoh, for information and compliance. The Court did not delve into the merits of the GST payment or the underlying criminal matter, focusing solely on the procedural aspect of expeditious disposal.
Facts
The petitioner, Rampal Modi, approached the High Court of Madhya Pradesh seeking a direction for the expeditious disposal of Criminal Revision No. 98/2025, pending before the 5th Additional Sessions Judge, Damoh. The petitioner stated that GST amounting to Rs. 78,767/- was paid as per tax invoices dated 11.11.2025. The revision petition was scheduled for final arguments on 22.12.2025. The petitioner contended that directing the Revisional Court to decide the matter at the earliest would serve the ends of justice. The State had no objection to this request.
Key Issues
1. Whether the ends of justice would be met by directing the Revisional Court to decide Criminal Revision No. 98/2025 expeditiously, considering the petitioner has paid GST of Rs. 78,767/- as per tax invoices dated 11.11.2025? Petitioner's Contention: The petitioner argued that the Revisional Court should be directed to decide Criminal Revision No. 98/2025 at the earliest, as this would serve the ends of justice. The petitioner also highlighted the payment of GST amounting to Rs. 78,767/-. No specific provisions or precedents were cited by the petitioner. Revenue's Contention: The learned counsel for the State had no objection to the petitioner's prayer for expeditious disposal.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORDER Learned counsel for the petitioner has submitted that as per the tax invoices dated 11.11.2025, the petitioner has paid Rs.78,767/- as GST. He has further submitted that a Criminal Revision No.98/2025, pending before the 5th Additional Sessions Judge, Damoh, is fixed for final arguments on 22.12.2025. Learned counsel has also submitted that ends of justice would be met, if the Revisional Court is directed to decide the Criminal Revision No.98/2025 pending before him at the earliest.
Learned counsel for the State has no objection for the same.
Considering the aforesaid, this petition is disposed of by directing the Revisional Court to hear the arguments on 22.12.2025 and decide the same within a period of 5 days thereafter. Since the perishable item involved in this case, the petitioner is directed to instruct his counsel to positively appear and argue hi
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Reproduced from the public record of the Madhya Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.