The State Of Madhya Pradesh vs Rahul Sharma
2022 Latest Caselaw 16105 MP

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                          IN THE HIGH COURT OF MADHYA PRADESH
                                       AT GWALIOR
                                     CRA No. 11258 of 2022
                             (THE STATE OF MADHYA PRADESH Vs RAHUL SHARMA)

Dated : 05-12-2022
        Smt. Anjali Gyanani, learned Public Prosecutor for the appellant-State.

        Heard on I.A. No.18744/2022, an application seeking leave to appeal
against the judgment dated 09/09/2022 rendered in Sessions Case No.145/2020
by the Special Judge (POCSO), Guna, District-Guna whereby respondent has

been acquitted of the offence under Sections 363, 366, 376(3) of IPC and Section 3/4 of the POCSO Act.

For the reasons stated therein, I.A. is allowed. Let record of Court below be requisitioned. List immediately after receipt of record.

     (ROHIT ARYA)                                           (MILIND RAMESH PHADKE)
        JUDGE                                                        JUDGE

vc




       VARSHA
       CHATURVEDI
       2022.12.06
       11:12:18 +05'30'