Amar Singh vs Mukesh Ojha
2023 Latest Caselaw 5974 MP

                                                             1
                           IN        THE     HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                    BEFORE
                                 HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                                 ON THE 12 th OF APRIL, 2023
                                           MISC. CRIMINAL CASE No. 32106 of 2019

                          BETWEEN:-
                          AMAR SINGH S/O SHRI HALKURAM OJHA, AGED 45
                          YEARS, R/O SHARDA COLONY NEAR DUBEY NURSERY
                          TONGRA ROAD SHIVPURI DISTRICT SHIVPURI
                          (MADHYA PRADESH)

                                                                                          .....PETITIONER
                          (BY SHRI RINKESH GOYAL - ADVOCATE)

                          AND
                          MUKESH OJHA S/O SHRI POORAN LAL OJHA, AGED
                          ABOUT 40 YEARS, R/O 30 NO. KOTHI NEAR MALERIA
                          OFFICE FATEHPUR DISTRCT SHIVPURI (MADHYA
                          PRADESH)

                                                                                         .....RESPONDENT
                          (NONE FOR THE RESPONDENT)

                                This application coming on for hearing this day, the court passed the
                          following:
                                                              ORDER

In view of evidence adduced by the petitioner, the impugned judgment requires reconsideration, hence by allowing this petition filed under Section 378 (4) of CrPC, the leave to appeal, as prayed against the acquittal of respondent is granted.

Accordingly, present petition stands disposed of. Now office is directed to register this matter as Criminal Appeal. Let bailable warrants in sum of Rs. 10,000/- (Rs. Ten Thousand Only) be issued against respondent for his presence before Principal Registrar of this Court on a date to be fixed by the Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 4/12/2023 10:51:49 PM

office.

(DEEPAK KUMAR AGARWAL) JUDGE Adnan

Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 4/12/2023 10:51:49 PM