Ramsewak Sharma vs Rajesh
2021 Latest Caselaw 3928 MP

                                         1                          MCRC-16232-2021
              The High Court Of Madhya Pradesh
                        MCRC-16232-2021
                           (RAMSEWAK SHARMA Vs RAJESH AND OTHERS)

5
Gwalior, Dated : 03-08-2021
             Heard through Video Conferencing.
             Shri S.S.Kushwaha, learned counsel for the petitioner.
             Shri Rajesh Shukla, learned Public Prosecutor for respondent/State.

The appellant is the complainant who has mistakenly filed this leave to appeal against the judgment of acquittal.

The complainant as of right can file appeal under the proviso to Section 372 of Cr.P.C.

Accordingly, I.A. No.23026/20121 has been filed for conversion of this leave to appeal into a criminal appeal, which is allowed.

The complainant has also filed memo of appeal which be taken on record..

The present M.Cr.C. be disposed of and deleted from the register of M.Cr.C.

Office is directed to register the criminal appeal.

Record has already been received.

List for hearing on admission after resumption of physical hearing.

     (SHEEL NAGU)                                    (DEEPAK KUMAR AGARWAL)
        JUDGE                                                     JUDGE


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VALSALA
VASUDEVAN
2021.08.04
11:17:42
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