State Of M.P. vs Dogar Singh
2023 Latest Caselaw 6340 MP

                                                      1
                 IN         THE      HIGH COURT OF MADHYA PRADESH
                                           AT GWALIOR
                                              BEFORE
                           HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                          ON THE 19 th OF APRIL, 2023
                                    MISC. CRIMINAL CASE No. 4102 of 2013

               BETWEEN:-
               STATE OF M.P.

                                                                                  .....APPLICANT
               (BY SHRI P.S.RAGHUWANSH- PUBLIC PROSECUTOR FOR THE STATE )

               AND
               DOGAR SINGH S/O SHRI KHUM SINGH, AGED ABOUT 35
               Y E A R S , OCCUPATION:  AGRICULTURE      R/O
               VILL.BARODIYA P.S.SIRSI TEH & DISTT. GUNA
               (MADHYA PRADESH)

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

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

The present proceeding has been initiated against the surety of Prahlad

(respondent in Criminal Appeal No.707/2005) in compliance of order dated 26.4.2013 passed in Criminal Appeal No.707/2005.

Since this Court vide even dated order has affirmed the judgment of acquittal dated 1.3.2005 passed by JMFC, Guna, in Criminal Case No.478/2003, which was under challenge in Criminal Appeal No.707/2005, no further adjudication is required in the present matter. Signature Not Verified Signed by: MADHU Accordingly, this M.Cr.C. stands dismissed as infructuous. SOODAN PRASAD Signing time: 20-04-2023 10:37:23 AM

(DEEPAK KUMAR AGARWAL) JUDGE ms/-

Signature Not Verified Signed by: MADHU SOODAN PRASAD Signing time: 20-04-2023 10:37:23 AM