Citation : 2023 Latest Caselaw 11030 MP
Judgement Date : 17 July, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
ON THE 17 th OF JULY, 2023
MISC. CRIMINAL CASE No. 6653 of 2008
BETWEEN:-
ASHOK KUMAR PRAJAPATI S/O S/O SHRI RAMRATAN
AGED 30 YEARS, OCCUPATION: R/O VILLAGE UMARI,
THANA MYANA DISTT. GUNA (MADHYA PRADESH)
.....APPLICANT
(BY SHRI ARJUN SHARMA- ADVOCATE)
AND
1. GUDDI BAIW/O SHRI BATARU , AGED ABOUT 35
YEARS, OCCUPATION: R/O UMARI, DISTT. GUNA
(MADHYA PRADESH)
2. BATRU S/O S/O PARRU, AGED ABOUT 38 YEARS,
OCCUPATION: R/O UMRI DISTT.GUNA (MADHYA
PRADESH)
3. DEVILAL S/O S/O PARSU, AGED ABOUT 26 YEARS,
OCCUPATION: R/O UMRI DISTT.GUNA (MADHYA
PRADESH)
4. BABLU S/O S/O PARSU, AGED ABOUT 25 YEARS,
OCCUPATION: R/O UMRI DISTT.GUNA (MADHYA
PRADESH)
5. STATE OF M.P. (MADHYA PRADESH)
.....RESPONDENTS
(SHRI RAJEEV UPADHYAY- PUBLIC PROSECUTOR FOR THE STATE)
This application coming on for hearing this day, the court passed the
following:
ORDER
This petition has been filed under Section 378 of Cr.P.C. against the
judgement dated 26/08/2008 passed by Judicial Magistrate First Class, Guna, District- Guna (M.P.) in Case No.186/2007, whereby respondents No.1 to 4 have been acquitted by the trial Court.
After hearing learned counsel for the parties and going through the impugned judgment, this Court is of the view that no illegality has been committed by the trial Court in passing the impugned judgment. Accordingly, the instant petition is dismissed.
(DEEPAK KUMAR AGARWAL) RAHUL Digitally signed by RAHUL SINGH PARIHAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH
JUDGE BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001,
SINGH st=Madhya Pradesh, 2.5.4.20=eac942476567cd1b39b3da46068403462fdf82 ab676d0cde4dee473fe77953f5,
rahul pseudonym=68E0B84BAE73376CD071289B3D9FE728 CE00D487,
PARIHAR serialNumber=0275C4F803F94C47998BE5C534E21BDE D910FD4AB9D159B55575E814D05B2EED, cn=RAHUL SINGH PARIHAR Date: 2023.07.18 11:34:24 +05'30'
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