Soneram Jatav vs Manish Gupta
2023 Latest Caselaw 10150 MP

                                                           1
                          IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT GWALIOR
                                                   BEFORE
                                HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                                 ON THE 4 th OF JULY, 2023
                                           CRIMINAL APPEAL No. 3361 of 2019

                         BETWEEN:-
                         SONERAM JATAV S/O SEETARAM JATAV, AGED ABOUT
                         49 YEARS, OCCUPATION: LABOUR VILLAGE BHADERA
                         TEHSIL POHARI PS BAIRAD (MADHYA PRADESH)

                                                                                        .....APPELLANT
                         (NONE FOR THE APPELLANT)

                         AND
                         MANISH GUPTA S/O RAMESH CHAND GUPTA, AGED
                         ABOUT 30 YEARS, BAIRAD TEHSIL POHARI PS BAIRAD
                         (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                         (BY SHRI RISHIKESH         BOHARE,     LEARNED     COUNSEL FOR         THE
                         RESPONDENT [R-1])

                               This appeal coming on for admssion this day, th e court passed the
                         following:
                                                            ORDER

This criminal appeal under Section 372(1) CrPC arising out of the order dated 12.01.2019 passed by learned Special Judge SC/ST (Prevention of Atrocities) Act, 1989 in SC ATR No.17/2018 by which learned Special Judge acquitted the respondent from the offence punishable under Section 294, 506 of IPC and Section 3(1)(x) of SC/ST Act.

After perusing the record and the evidence came on record and having gone through impugned judgment, this Court is of the view that no illegality has been committed by learned court below is passing the impugned judgment. Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 7/4/2023 7:27:08 PM

Accordingly, this criminal appeal is dismissed.

(DEEPAK KUMAR AGARWAL) JUDGE ojha

Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 7/4/2023 7:27:08 PM