The State Of Madhya Pradesh vs Chandu @ Chandrabhan @ Aditya
2022 Latest Caselaw 3728 MP

                                            1
                 The High Court Of Madhya Pradesh
                         MCRC No. 11502 of 2022
             (THE STATE OF MADHYA PRADESH Vs CHANDU @ CHANDRABHAN @ ADITYA AND OTHERS)

 Gwalior, Dated : 15-03-2022
             Shri Vijay Sundaram, learned Panel lawyer for the petitioner/ State.

             Present application u/S 378(3) Cr.P.C. has been filed seeking leave of the
Court to file an appeal against the judgment dated 26/11/2021 passed by the
Special Judge (POCSO Act) Gwalior in Special Case No. 92/2014 acquitting
respondent No.1-Chandu @ Chandrabhan                    from offences punishable under

Sections 363 IPC Sections 3(2)(5) and 3(1)(12) of SC & ST Act and Section 3/4

of POCSO Act and respondent No.2-Shiva @ Shivnandan and respondent No.3- Manish from offences punishable under Sections 323, 506 part II IPC, under Section 3(2)(5) and 3(1)(12) of SC & ST Act and under Section 3/4 of POCSO Act and respondent No.4-Sonu from offence punishable under Section 368 of IPC.

Upon perusal of the impugned judgment, this Court is of the considered view that findings recorded are based on the proper appreciation of evidence and conclusions drawn are with due advertence to the material on record. As such, judgment is found to be impregnable in nature. There is no error apparent on the

record necessitating grant of leave to appeal.

Accordingly, the instant application u/S 378(3) Cr.P.C. is hereby dismissed.

     (ROHIT ARYA)                                          (MILIND RAMESH PHADKE)
        JUDGE                                                       JUDGE

vc




VARSHA
CHATURVEDI
2022.03.16
10:54:41
+05'30'