The State Of Madhya Pradesh vs Rahul
2021 Latest Caselaw 4761 MP

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                                High Court of Madhya Pradesh, Jabalpur
                                            Bench at Indore
                           Miscellaneous Criminal Case No.41650/2021
                     Indore, Dated 26.08.2021
                              Shri Valmik Sakargayen, learned counsel for applicant / State

                     of Madhya Pradesh.

                              This is an application under Section 378 (3) of the Code of

                     Criminal Procedure, 1973 filed by the applicant / State of Madhya

                     Pradesh for grant of leave to appeal against judgment dated

                     27.03.2021 passed in Special Sessions Trial No.76/2020 by learned

                     Additional Sessions Judge, Barnagar, District Ujjain (MP), wherein

                     respondent / accused (Rahul s/o Kaluram Moniya) has been

acquitted from the offence under Sections 363 and 366 of the Indian

Penal Code, 1860 and also under Section 7 read with Section 8 of the

Protection of Children from Sexual Offence Act, 2012.

Let notice be issued to the respondent / accused.

In the meanwhile, let the record of the case from the

concerned trial Court be requisitioned.

(Subodh Abhyankar) Judge rcp

RAMESH CHANDRA PITHWE 2021.08.27 11:05:07 +05'30'