The State Of Madhya Pradesh vs Jagdish
2021 Latest Caselaw 4558 MP

                                               1                            MCRC-26205-2021
                     The High Court Of Madhya Pradesh
                               MCRC-26205-2021
                            (THE STATE OF MADHYA PRADESH Vs JAGDISH AND OTHERS)

             4
             Gwalior, Dated : 23-08-2021
                    Shri Vijay Sundram, learned counsel for State.
                    Shri Atul Shukla, learned counsel for respondents.

After having heard learned counsel for the State in the present leave to appeal sought by the State in which the prosecutrix and as well as her mother both have not supported the prosecution story by denying the incident, the

only submission of learned counsel for the State which prima facie impress this Court is that vaginal swab of prosecutrix sent for being examined at Forensic Science Laboratory did not result in filing of FSL report. It seems that judgment of acquittal was rendered without awaiting the FSL report.

Accordingly, present MCrC for leave to appeal is allowed. Office is directed to register the present MCrC as Criminal Appeal.

Consequently, this MCrC stands disposed of.

                 (SHEEL NAGU)                                           (VISHAL MISHRA)
                    JUDGE                                                      JUDGE

YOGENDR
A OJHA
             ojha
2021.08.24
11:02:00
+05'30'