Foolmali Samaj Sheopur Thr. ... vs Mohanlal
2021 Latest Caselaw 1481 MP

1 CRA-2399-2021 The High Court Of Madhya Pradesh CRA-2399-2021 (FOOLMALI SAMAJ SHEOPUR THR. PRESIDENT MOHANLAL MALI Vs MOHANLAL AND OTHERS)

Gwalior, Dated : 09-04-2021 Heard through Video Conferencing. Shri P.C.Chandil, learned counsel for appellant-complainant. Shri Rajesh Kumar Shukla, learned Dy. Advocate General for the State. As regards question of maintainability of this appeal preferred u/S. 372 Cr.P.C. by complainant against an order of acquittal by the appellate court,

setting aside the judgment of conviction by Trial Court, list the case after resumption of physical hearing.

                                                   (SHEEL NAGU)                                            (ANAND PATHAK)
                                                      JUDGE                                                      JUDGE

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