The State Of Madhya Pradesh vs Radheshyam
2021 Latest Caselaw 8751 MP

              The High Court of Madhya Pradesh : Bench at Indore

                                   M.Cr.C. No.12888/2020
                               (State of M.P. Vs. Radheshyam)


    Indore:13.12.2021
          Shri        Tarun          Pagare,            learned   Panel   Lawyer   for   the
    applicant/State.
          Heard.
          This application has been filed under Section 378 (III) of
    Cr.P.C. for grant of leave to file appeal against the judgment dated
    28.12.2019, passed by learned Magistrate First Class, Manasa,
    District - Neemuch(M.P.) in RCT Case No.200409/2013, whereby
    learned Judge acquitted the respondent from the charge punishable

under Section 304-A of IPC.

On due consideration of the facts and circumstances of the case and the material evidence available on record, I am of the view that it is a fit case in which permission for grant of leave to appeal can be allowed.

Accordingly, the application filed by the applicant u/S.378(III) of Cr.P.C. is allowed and permission for grant of leave to appeal is granted.

As a consequence of this order, this M.C.R.C. be converted into criminal appeal and registered as criminal appeal.

Office is directed to issue bailable warrant against the respondent in the sum of Rs.15,000/- for his appearance before the Registry/Office of this Court on a date to be fixed by the office and on all other subsequent dates as may be fixed by the Office in this behalf.

With the aforesaid, this application for leave to appeal stands disposed of.

(Rajendra Kumar (Verma)) Judge

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PREETH Digitally signed by PREETHA NAIR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH INDORE, ou=JUDICIAL, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=5431da3716f911ecd1cb3fc6dc91ea 2cacec60259cb241b9ad42416f404bb303,

A NAIR pseudonym=BEA9A029360DBE02FDC86E855 7A519B70B35E1A7, serialNumber=0EC5BE08895BA17A6074239F 753A38DE8188C5E65085178B87CD8C85BA5 B87CC, cn=PREETHA NAIR Date: 2021.12.13 17:32:53 +05'30'