Mahant Mohandas vs The State Of Madhya Pradesh
2023 Latest Caselaw 13702 MP

                                                            1
                            IN      THE     HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                    BEFORE
                                 HON'BLE SHRI JUSTICE SATYENDRA KUMAR SINGH
                                               ON THE 22 nd OF AUGUST, 2023
                                          MISC. CRIMINAL CASE No. 3581 of 2014

                           BETWEEN:-
                           MAHANT MOHANDAS CHELA OF LATE GURU MAHANT
                           AMARDAS, AGED ABOUT 52 YEARS, OCCUPATION:
                           SEVA POOJA OF TEMPLE, R/O NARSINGH TEELA
                           RAJGARH CHAURAHA, DATIA (MADHYA PRADESH)

                                                                                        .....APPLICANT
                           (NONE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 SUPERINTENDENT OF POLICE, DISTRICT DATIA
                                 (MADHYA PRADESH)

                           2.    MAHADEV PRASAD TIWARI S/O SHRI PRABHU
                                 DAYAL TIWARI, R/O SATYADEV KA MADIR,
                                 RAJGARH   CHAURAHA,   DATIA   (MADHYA
                                 PRADESH)

                                                                                     .....RESPONDENTS
                           (SHRI DINESH SAVITA - PANEL LAWYWER FOR RESPONDENT NO.
                           1/STATE)

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

This application under Section 378(4) of the CrPC seeking leave of the Court to file criminal appeal is directed against the impugned judgment of acquittal dated 03.03.2014 passed in Criminal Case No.1245/2006, whereby the Trial Court has acquitted the respondent No. 2 from the charge for offences punishable under Section 500 of IPC. Signature Not Verified Signed by: ABHISHEK CHATURVEDI Signing time: 22-08-2023 17:09:25

On 10.07.2023 and 27.07.2023 none had appeared on behalf of the applicant. Today also, none has appeared on behalf of the applicant. It appears that the applicant has lost his interest in prosecuting this application.

Accordingly, this application is dismissed for want of prosecution.

(SATYENDRA KUMAR SINGH) JUDGE Abhi

Signature Not Verified Signed by: ABHISHEK CHATURVEDI Signing time: 22-08-2023 17:09:25