The State Of Madhya Pradesh vs Narendra
2022 Latest Caselaw 8947 MP

                                                                    1
                                                IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT INDORE
                                                                   BEFORE
                                                HON'BLE SHRI JUSTICE SATYENDRA KUMAR SINGH
                                                             ON THE 5th OF JULY, 2022

                                                  MISC. CRIMINAL CASE No. 1678 of 2021

                                           Between:-
                                           THE STATE OF MADHYA PRADESH STATION
                                           HOUSE OFFICER THR. P.S. ARODROME
                                           (MADHYA PRADESH)

                                                                                                .....PETITIONER
                                           (BY GEETANJALI CHOURASIA, PANEL LAWYER)

                                           AND

                                           NARENDRA S/O BADRILAL PATEL , AGED
                                           ABOUT 22 YEARS, GRAM AJNOD, POLICE
                                           STATION SANVER (MADHYA PRADESH)

                                                                                             .....RESPONDENTS


                                         This application coming on for order this day, th e court passed the
                                   following:
                                                                     ORDER

Heard.

This petition has been filed under Section 378(3) of Cr.P.C., 1973 for

grant of leave to file appeal against the judgment dated 18.02.2020, passed by Court of Special Judge, (POCSO)Indore in S.T. No. 28/2014 whereby the learned Special Judge acquitted the respondent for an offence punishable under Sections 354-A and 506 of IPC and Section 11/12 of POCSO Act, 2012 and Sec 66-A of Information Technology Act, 2000. Signature Not Verified SAN On due consideration of the impugned judgment and reasoning assigned Digitally signed by SEHAR HASEEN Date: 2022.07.08 15:21:56 IST by the learned Special Judge, I am of the view that it is a fit case in which

permission for grant of leave to appeal can be allowed, meaning thereby, the matter has to be admitted for final hearing. Accordingly, application filed by the applicant under Section 378(3) of Cr.P.C. is allowed and permission for grant of leave to appeal is granted.

Office is directed to register it as criminal appeal. Appeal filed as a consequence of this order be registered and proceeded as per rules, as admitted.

Let a bailable warrant in the sum of Rs.5000/- be issued against the respondent for his appearance before the Registry of this Court on 22.08.2022.

Record of the Trial Court be called for.

With the aforesaid, M.Cr.C. No.1678/2021 is allowed and is accordingly, disposed of.

Certified copy, as per rules.

(SATYENDRA KUMAR SINGH) JUDGE sh

Signature Not Verified SAN

Digitally signed by SEHAR HASEEN Date: 2022.07.08 15:21:56 IST