Vaidehi Tomar vs Amrat Lal
2021 Latest Caselaw 763 MP

                                    1                             CRA-1732-2021
          The High Court Of Madhya Pradesh
                     CRA-1732-2021
                       (VAIDEHI TOMAR Vs AMRAT LAL AND OTHERS)

1
Gwalior, Dated : 16-03-2021
         Shri Anil Kumar Shrivastava, learned counsel for the appellant.
         Shri Naval Gupta, learned Public Prosecutor, for the respondent

No.4/State.

The appeal being arguable is admitted. Let the record of court below be called for.

Vide present appeal under Section 372 of Code of Criminal Procedure, appellant seeks leave to file appeal against the judgment dated 27.01.2021 regarding acquittal of respondents from the charges under Section 323, 427,506-B, 34 of IPC.

In view of the judgment passed by the Hon'ble Supreme Court in the case of Mallikarjun Kodagali (Dead) through Legal Representatives Vs. State of Karnataka & others dated 12.10.2018 passed in Criminal Appeal No.1281-82 of 2018 (arising out of SLP (Cri.) No. 7040-7041 of 2014), presently no leave is required, instead the appeal under Section 372 of

Cr.P.C. filed at the instance of victim/complainant, alongwith the application is entertain and admitted for hearing.

Let bailable warrants in the sum of Rs.25,000/- (Twenty Five Thousand) each be issued against the respondents No.1 to 3 for securing their presence before this Court on a date to be fixed by the Registry of this Court.

(VISHAL MISHRA) JUDGE

mani

SUBASRI MANI 2021.03.16 17:26:06

-07'00'