Dharmendra @ Bhagwan Singh Aajna vs The State Of Madhya Pradesh
2022 Latest Caselaw 14193 MP

                      1                          M.Cr.C.No.15455/2022
                                (Dharmendra @ Bhagwan Singh Vs. State of M.P.and others)

                      Indore : Dated 2.11.2022
                            Shri V.S.Parihar, learned counsel for the applicant.
                            Ms. Mamta Shandilya, learned Govt.Advocate for the
                      respondent/State.

Shri M.R.Sheikh, learned counsel for the objector. This petition under Section 482 of Cr.P.C.has been preferred for giving direction to re-investigate the Crime bearing No.8/2018 registered at P.S., AJK, Ujjain for the offences punishable under Section 341, 354, 376(2)(N), 506 of IPC and Section 7/8, 3/4, (3)(2) (V)-3(1)(W)(1), 3(1)(W)(II) of SC, ST (Prevention of Atrocities) Act and under Section 5J(II), 6 of the Protection of Children from Sexual Offences Act.

It is apparent from the copy of the judgment dated 24.11.2021 passed by the Court of Special Judge (POCSO Act)/6 th Addl.Sessions Judge, Ujjain in SCATR No.89/2018 that applicant was prosecuted in the aforesaid matter and has been acquitted from the alleged offences.

Learned counsel for the respondent/State seeks time to argue the matter.

Let record of the aforesaid criminal case be requisitioned. Let the matter be listed after receipt of record.

(Satyendra Kumar Singh) Judge Patil

Digitally signed by SHAILESH PATIL Date: 2022.11.03 10:22:46 +05'30'