The State Of Madhya Pradesh vs Ravindra
2021 Latest Caselaw 6103 MP

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                                High Court of Madhya Pradesh, Jabalpur
                                            Bench at Indore
                         Miscellaneous Criminal Case No.44158/2021
                   Indore, Dated 27.09.2021
                              Shri Ranjeet Sen, learned Government Advocate for the

                   petitioner / State of Madhya Pradesh.

                              The petitioner / State of Madhya Pradesh has preferred this

                   petition under Section 378 (3) of Code of Criminal Procedure, 1973

                   for grant of leave to appeal against judgment dated 3rd April, 2021

                   passed by learned Special Judge (under POCSO Act, 2012) Barwaha,

                   District Mandleshwar (MP) in Special Sessions Trial No.62/2018

                   wherein the respondent / accused has been acquitted of the charges

for commission of offence punishable under Sections 363, 506 and

354 of the Indian Penal Code, 1860 and also under Section 9 (K)

read with Section 10 of the Protection of Children from Sexual

Offence Act, 2012.

Let the record of the case from the concerned trial Court be

requisitioned.

(Subodh Abhyankar) Judge rcp

RAMESH CHANDRA PITHWE 2021.09.27 19:15:07 +05'30'