Shiv [email protected] Shiva vs State Of M.P.
2023 Latest Caselaw 322 MP

                                                             1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                       BEFORE
                                           HON'BLE SHRI JUSTICE ANIL VERMA
                                                ON THE 5 th OF JANUARY, 2023
                                             CRIMINAL APPEAL No. 402 of 2021

                           BETWEEN:-
                           SHIV NARAYAN @ SHIVA S/O SITARAM CHOUHAN
                           MOGIA, AGED ABOUT 22 YEARS, OCCUPATION:
                           LABOUR, R/O: VILLAGE RUI, P.S. BHERUGARH, DIST.
                           UJJAIN (MADHYA PRADESH)

                                                                                            .....APPELLANT
                           (BY SHRI PRINCE RAGHUNATHAN - ADVOCATE)

                           AND
                           1.    STATE OF M.P. STATION HOUSE OFFICER THR. P.
                                 S. CHIMANGANJMANDI, DIST. UJJAIN (MADHYA
                                 PRADESH)

                           2.    LAXMI SOLANKI D/O AMARSINGH SOLANKI,
                                 AGED ABOUT 17 YEARS, R/O: BHAPUNAGAR,
                                 AGAR ROAD DIST. UJJAIN (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                           (SHRI KAPIL MAHANT - PANEL LAWYER FOR RESPONDENT NO.1)

                                 This appeal coming on for admission this day, th e court passed the

                           following:
                                                              ORDER

Learned counsel for the respondent submits that matter has been finally adjudicated by the trial Court vide judgment dated 18.08.2022.

Since appellant has been acquitted from all the charges by the trial Court itself, counsel for the petitioner submits that present criminal appeal has rendered infructuous.

Prayer is allowed.

Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 06-01-2023 10:38:06

Accordingly, the present criminal appeal preferred under Section 14(A) (2) of SC/ST (Prevention of Atrocities) Act read with Section 439 of Cr.P.C. is dismissed being rendered infructuous.

Certified copy as per rules.

(ANIL VERMA) JUDGE Anushree

Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 06-01-2023 10:38:06