Mangal Singh Thakur vs Dhaniram Wagla
2022 Latest Caselaw 9521 MP

IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 5671 of 2022 (MANGAL SINGH THAKUR Vs DHANIRAM WAGLA AND OTHERS)

Dated : 12-07-2022 Shri Pratip Visoriya, Counsel for the appellant.

Shri Rajesh Shukla, Counsel for the State. O n an objection as against maintainability of instant appeal by the complainant under provisio to Section 372 of Cr.P.C with the submission that leave to appeal should have been filed under Section 378 (4) of Cr.P.C as the case being based against the impugned judgment passed on a complaint filed

under Section 200 of Cr.P.C, Counsel for the appellant prays for two weeks' time to verify the fact.

List after two weeks.

     (ROHIT ARYA)                                        (MILIND RAMESH PHADKE)
        JUDGE                                                     JUDGE

ar




           ABDUR RAHMAN
ar         2022.07.13 17:27:38
           +05'30'