Khusi Sen vs Naveen Verma
2022 Latest Caselaw 3621 MP

                                                                         1
                                          IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                         BEFORE
                                                                 SHRI JUSTICE SUJOY PAUL
                                                                            &
                                                           SHRI JUSTICE DWARKA DHISH BANSAL
                                                               ON THE 14th OF MARCH, 2022

                                                        MISC. CRIMINAL CASE No. 50167 of 2021

                                              Between:-
                                              KHUSI SEN D/O GAJANAND SEN , AGED ABOUT 18
                                              Y E A R S , OCCUPATION: STUDENT    VILLAGE
                                              HAMEEDGANJ TUMDI P.S. GOPALPUR SEHORE
                                              (MADHYA PRADESH)

                                                                                                         .....PETITIONER
                                              (NONE FOR THE APPELLANT EVEN IN THE PASS OVER ROUND )

                                              AND

                                    1.        NAVEEN VERMA S/O RAMCHANDRA VERMA ,
                                              AGED   ABOUT   26 YEARS, WARD NO. 10
                                              RADHESHYAM COLONY NASRULLGANJ SEHORE
                                              (MADHYA PRADESH)

                                    2.        STATE OF M.P. THR. STATION HOUSE OFFICER P.S
                                              GOPALPUR DISTT. SEHORE (MADHYA PRADESH)

                                                                                                    .....RESPONDENTS
                                              (BY SHRI K.S. BAGHEL, DEPUTY GOVERNMENT ADVOCATE)

                                            This appeal coming on for hearing this day, JUSTICE SUJOY PAUL

                                    passed the following:
                                                                          ORDER

Nobody appeared for the applicant on 20/01/2022, 28/01/2022, 04/02/2022, 11/02/2022 and 18/02/2022. The office has rightly raised an objection that complainant can prefer an appeal and he/she is not required to seek leave to file an appeal.

Accordingly, this M.Cr.C. is dismissed by reserving liability to the applicant to file appropriate proceedings.

The certified copy of impugned judgment be returned to the applicant by obtaining photocopy to enable her to file appropriate proceedings.

Signature Not Verified
  SAN                                    (SUJOY PAUL)                                    (DWARKA DHISH BANSAL)
                                            JUDGE                                               JUDGE
Digitally signed by RASHMI RONALD   RS
VICTOR
Date: 2022.03.15 10:05:46 IST