Sanjeev Kumar Agrawal vs The State Of Madhya Pradesh
2022 Latest Caselaw 15548 MP

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                      CRA No. 10498 of 2019
                                   (SANJEEV KUMAR AGRAWAL Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 24-11-2022
                                 Mr. V.D. Sharma, learned counsel for the appellant.

                                 Mr. Lokendra Shrivastava, learned Public Prosecutor for respondent

No.1 - State.

The instant appeal is under Section 372 of Cr.P.C. at the instance of complainant and taking exception to the judgment passed by the trial Court, whereby acquittal has been recorded in favour of respondent No.2/accused.

Counsel for the appellant referred the judgment dated 12.12.2019 (Miss X Vs. Santosh Sharma & others) where in almost similar facts and circumstances of the case, Court explained the broken window theory in it. Said order of High Court was affirmed by the Supreme Court in SLP.

Notice be issued to respondent No.2 on payment of process fee by RAD as well as Ordinary mode within seven days. Notice be made returnable within four weeks.

Record of the trial court is available. List for admission and further orders in the month of January, 2023.

(ANAND PATHAK) JUDGE

bj/-

Signature Not Verified Signed by: BARKHA SHARMA Signing time: 24-Nov-22 4:08:38 PM