The State Of Madhya Pradesh vs Ramesh
2022 Latest Caselaw 7213 MP

        IN THE HIGH COURT OF MADHYA PRADESH
                                    AT INDORE
                                       BEFORE
      HON'BLE SHRI JUSTICE RAJENDRA KUMAR (VERMA)

                           ON THE 12th OF MAY, 2022




             MISC. CRIMINAL CASE No. 20515 of 2021

 Between:-
 THE STATE OF MADHYA PRADESH
 STATION HOUSE OFFICER THR. P.S.
 STATION ROAD, DISTRICT RATLAM
 (MADHYA PRADESH)
                                                                    .....PETITIONER
 (BY SHRI HEMANT SHARMA, GOVT. ADVOCATE )

 AND

 RAMESH S/O SATISHCHANDRA, AGED
 ABOUT 61 YEARS, 7 BAJAJ KHANA
 RATLAM, DISTRICT RATLAM (MADHYA
 PRADESH)
                                                                  .....RESPONDENT
 (BY SHRI AKHIL GODHA, ADVOCATE )
 --------------------------------------------------------------------------------------------
        This application coming on for admission/orders this day,
the court passed the following:

                                       ORDER

Heard.

This application has been filed under Section 378 (3) of Cr.P.C. for grant of leave to file appeal against the judgment dated 25.01.2021, passed by learned Magistrate First Class, Ratlam, District - Ratlam(M.P.) in Criminal Case No.3966/2011, whereby learned Judge acquitted the respondent from the charge punishable under Sections 294, 352 and 325 of IPC.

On due consideration of the facts and circumstances of the case and the material evidence available on record, I am of the view that it is a fit case in which permission for grant of leave to appeal can be allowed.

Accordingly, the application filed by the applicant u/S.378(3) of Cr.P.C. is allowed and permission for grant of leave to appeal is granted.

As a consequence of this order, this M.C.R.C. be converted into criminal appeal and registered as criminal appeal.

Office is directed to issue bailable warrant against the respondent in the sum of Rs.10,000/-(Rupees Ten Thousand Only) for his appearance before the Registry/Office of this Court on a date to be fixed by the office and on all other subsequent dates as may be fixed by the Office in this behalf.

With the aforesaid, this application for leave to appeal stands disposed of.

(Rajendra Kumar (Verma)) Judge

pn

Digitally signed by PREETHA NAIR

PREETHA NAIR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH INDORE, ou=JUDICIAL, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=5431da3716f911ecd1cb3fc6dc91ea2cacec60259cb241b9ad42416f404bb 303, pseudonym=BEA9A029360DBE02FDC86E8557A519B70B35E1A7, serialNumber=0EC5BE08895BA17A6074239F753A38DE8188C5E65085178B87CD8 C85BA5B87CC, cn=PREETHA NAIR Date: 2022.05.12 16:15:57 +05'30'