The State Of Madhya Pradesh vs Danish @ Bittu Pathan
2022 Latest Caselaw 8814 MP

                                                  1
                           IN THE HIGH COURT OF MADHYA PRADESH
                                        AT GWALIOR
                                         MCRC No. 20496 of 2022
                             (THE STATE OF MADHYA PRADESH Vs DANISH @ BITTU PATHAN)

Dated : 01-07-2022
                     Shri Naval Kumar Gupta, learned Public Prosecutor, for the

applicant/State.
                     This is an application seeking leave to appeal against the judgment dated
9.12.2021 ordering acquittal of the respondent from the offences punishable

under Sections 376(2) (n), 376(2) (i), 506 Part 2 and 317 of IPC and Section 5

(j) (ii) and 5 (l) read with Section 6 of the POCSO Act.

Upon perusal of the judgment, particularly para 63, we are of the view that the trial court upon proper appreciation of evidence placed on record reached to impeccable finding on correct principles of law. Hence, there is no illegality in the orders so passed.

Hence, instant application is rejected.

      (ROHIT ARYA)                                              (MILIND RAMESH PHADKE)
         JUDGE                                                           JUDGE

Rks
  RAM KUMAR
  SHARMA
  2022.07.02
  13:46:03 +05'30'