Narayan Batham vs Amar Rathore And 8 Ors.
2022 Latest Caselaw 9071 MP

                                                                             1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT INDORE
                                                                   CRA No. 1480 of 2013
                                                      (NARAYAN BATHAM Vs AMAR RATHORE AND 8 ORS. AND OTHERS)

                                    Dated : 07-07-2022
                                              None for the appellant.

                                              The complainant has filed this appeal against the judgment dated
                                    23.08.2013 passed by 7th Additional Sessions Judge, District Ujjain in S.T.
                                    No.175/2011 whereby respondent Nos. 1 to 8 have been acquitted for the

offence punishable under Section 341, 147, 148, 302, 302/149, 307, 307/149, 506 -II of I.P.C. and respondents Nos. 2 and 7 have been acquitted for the

offence punishable under Section 25 of Arms Act.

This appeal is pending since 2013, no one is appearing on behalf of appellant/complainant. Notices has not been issued to the respondents. Today also, no one is appeared on behalf of appellant, which shows that the appellant/complainant has lost his interest in prosecuting the Criminal Appeal.

In view of the above, this Criminal Appeal is hereby dismissed with liberty to argue in Criminal Appeal No. 926/2015 filed by the State.

Complainant is permitted to assist the Public Prosecutor. Certified copy as per rules.

                                       (VIVEK RUSIA)                                                    (ANIL VERMA)
                                           JUDGE                                                           JUDGE

                                    Praveen




Digitally signed by PRAVEEN
NAYAK
Date: 2022.07.08 12:31:13 +05'30'