Manisha Kushwah vs The State Of Madhya Pradesh
2022 Latest Caselaw 5963 MP

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                       THE HIGH COURT OF MADHYA PRADESH
                                  CRA No.8010/2021
                        Manisha Kushwah vs. State of M.P. & Ors.

          Gwalior, Dated : 22/04/2022

                Shri R.P. Gupta, Counsel for the appellant.

                Shri N.K. Gupta, Counsel for the State.

                The record of the Court below has been received.

                This application under Section 372 of Cr.P.C. has been filed

          against the judgment dated 4.10.2021 passed in S.T. No.19/2018 by

          Special Judge, POCSO Act, Dabra, District Gwalior by which the

          respondents have been acquitted for offence under Section 354, 324, 506

Part-II of IPC as well as under Section 8 of the POCSO Act, 2012 but

they have been convicted under Section 323/34 of IPC on two counts and

have been sentenced to undergo the sentence till rising of the Court and

fine of Rs.1,000/-.

The appeal being arguable is admitted for final hearing.

Issue bailable warrant in the sum of Rs.25,000/- against

respondents No.2 to 6 for their appearance before this Court on

18.7.2022.

(G.S. Ahluwalia) Judge (alok)

ALOK KUMAR 2022.04.22 19:11:15 +05'30'