Rakesh Alawa vs Sayyed Iphtakhar
2023 Latest Caselaw 13777 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                       CRA No. 7171 of 2022
                                                    (RAKESH ALAWA Vs SAYYED IPHTAKHAR)

                          Dated : 22-08-2023
                                  Shri Pradyumna Kibe, learned counsel for the appellant.

                                  None for the respondent though served.

Counsel for the appellant submits that the learned trial Court has acquitted the respondent only on the basis that the complainant was unable to establish his financial capacity which cannot be base of acquittal of the

accused, hence, prays for leave to appeal may be granted.

In view of the impugned judgment as well as the contention of the counsel for the appellant, this appeal seems to be arguable, hence, leave to the appeal is granted.

The respondent is already appearing in the matter. Issue notice to the respondent on payment of process fee within seven working days for admission, returnable within four weeks.

List the matter alongwith the service report.

(PREM NARAYAN SINGH) JUDGE

amit

Signature Not Verified Signed by: AMIT KUMAR Signing time: 8/22/2023 7:17:34 PM