Mohan Kumar Khandelwal vs Shirish Khandelwal
2022 Latest Caselaw 6428 MP

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                    IN THE HIGH COURT OF MADHYA PRADESH
                                 AT GWALIOR
                                  MCRC No. 19007 of 2022
                          (MOHAN KUMAR KHANDELWAL Vs SHIRISH KHANDELWAL)

Dated : 28-04-2022
          Shri Rinkesh Goyal, learned counsel for the Petitioner.

          In view of evidence adduced by the petitioner, the impugned judgment
requires reconsideration, hence by allowing this petition filed under Section 378 (4)
of CrPC, the leave to appeal, as prayed against the acquittal of respondent is

granted.

Accordingly, present petition stands disposed of. Now office is directed to

register this matter as Criminal Appeal. Let bailable warrants in sum of Rs. 10,000/- (Rs. Ten Thousand Only) be issued against respondent for his presence before Principal Registrar of this Court on a date to be fixed by the office.

(DEEPAK KUMAR AGARWAL) JUDGE

ojha YOGENDRA OJHA 2022.04.28 19:34:36 +05'30'