Ramsevak Sharma vs Chandan
2023 Latest Caselaw 2950 MP

                                                      1
                 IN         THE       HIGH COURT OF MADHYA PRADESH
                                            AT GWALIOR
                                              BEFORE
                           HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                       ON THE 17 th OF FEBRUARY, 2023
                                   MISC. CRIMINAL CASE No. 16152 of 2018

               BETWEEN:-
               RAMSEVAK SHARMA S/O SHRI RAMNARAYAN
               SHARMA, AGED ABOUT 62 YEARS, OCCUPATION:
               BUSINESS R/O SABJI MANDI ROAD AMBAH DISTT.
               MORENA (MADHYA PRADESH)

                                                                                    .....APPLICANT
               (BY SHRI HARDAYESH KUMAR SHUKLA- ADVOCATE )

               AND
               CHANDAN S/O SHRI RAMCHARAN KUSHWAH R/O
               HANUMAN GALI MAHAVEERPURA DISTT. MORENA
               (MADHYA PRADESH)

                                                                                 .....RESPONDENT

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

This application under Section 378(3) of Cr.P.C. has been filed by the

applicant/complainant seeking leave to appeal against the judgment dated 26th March, 2018 passed by the JMFC, Ambah, Distt. Morena, in Criminal Case No.184/2014, whereby respondent has been acquitted of the charge under Section 138 of the Negotiable Instruments Act.

Heard learned counsel for the applicant and perused the record. Having gone through the record of the trial Court, this Court is of the Signature Not Verified Signed by: MADHU SOODAN PRASAD considered view that trial Court has rightly appreciated the evidence and Signing time: 20-02-2023 09:50:40 AM acquitted the respondent. No ground is made out to take a different view than

the one taken by the learned trial Court. This application is disposed of with liberty to the applicant to file civil suit.

(DEEPAK KUMAR AGARWAL) JUDGE ms/-

Signature Not Verified Signed by: MADHU SOODAN PRASAD Signing time: 20-02-2023 09:50:40 AM