The State Of Madhya Pradesh vs Pappu
2023 Latest Caselaw 3366 MP

                                                           1
                             IN    THE      HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                     BEFORE
                                  HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                             ON THE 23 rd OF FEBRUARY, 2023
                                            CRIMINAL APPEAL No. 9648 of 2022

                            BETWEEN:-
                            THE STATE OF MADHYA PRADESH INCHARGE POLICE
                            STATION THROUGH POLICE THANA RADHOGARH
                            DISTRIT GUNA (MADHYA PRADESH)

                                                                                      .....APPELLANT
                            ( BY SHRI PRAMOD PACHORI APPEARING ON BEHALF OF ADVOCATE
                            GENERAL.)

                            AND
                            1.    PAPPU S/O HAJARI, AGED ABOUT 32 YEARS,
                                  VILLAGE SANKARA THANA RADHOGARH GUNA
                                  (MADHYA PRADESH)

                            2.    HAZARI S/O PEMA BANJARA, AGED ABOUT 60
                                  YEAR S , GRAM SANKRA THANA RADHOGARH
                                  GUNA (MADHYA PRADESH)

                            3.    LALSINGH BANJARA S/O HAZARI BANJARA,
                                  AGED ABOUT 25 YEARS, GRAM SANKRA THANA
                                  RADHOGARH GUNA (MADHYA PRADESH)

                            4.    VACHNA BAI W/O HAZARI BANJARA, AGED
                                  ABOUT 55 YEARS, GRAM SANKRA THANA
                                  RADHOGARH GUNA (MADHYA PRADESH)

                            5.    SEETA BAI W/O MANGILAL, AGED ABOUT 28
                                  YEAR S, GRAM SANKRA THANA RADHOGARH,
                                  GUNA (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                            ( NONE FOR THE RESPONDENTS)

                                  Th is appeal coming on for hearing this day, t h e court passed the
                            following:
Signature Not Verified
                                                            ORDER

Signed by: VIJAY TRIPATHI Signing time: 2/24/2023 11:07:51 AM

After hearing learned counsel for the State and perusing the record, this Court is of the considered opinion that no case is made out to interfere in the impugned judgment passed by the Court below.

Accordingly, this criminal appeal stands dismissed.

(DEEPAK KUMAR AGARWAL) JUDGE Vijay

Signature Not Verified Signed by: VIJAY TRIPATHI Signing time: 2/24/2023 11:07:51 AM