Citation : 2023 Latest Caselaw 8636 MP
Judgement Date : 13 June, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
ON THE 13 th OF JUNE, 2023
CRIMINAL APPEAL No. 6598 of 2023
BETWEEN:-
STATE OF MADHYA PRADESH THROUGH POLICE
STATION- BAIRAD, DISTRICT- SHIVPURI (MADHYA
PRADESH)
.....APPELLANT
(BY SHRI V.P.S.TOMAR- PANEL LAWYER)
AND
AMOL DHAKAD S/O JAGDISH DHAKAD, AGED ABOUT
42 YEARS, R/O VILLAGE GOBRA THANA BAIRAD,
DISTRICT- SHIVPURI (MADHYA PRADESH)
.....RESPONDENT
(NONE PRESENT FOR THE RESPONDENT)
This appeal coming on for admission this day, th e court passed the
following:
ORDER
This Criminal Appeal has been filed under Section 378 of Cr.P.C. against
the judgment dated 09/02/2023 passed by Judicial Magistrate First Class, Pohri, District- Shivpuri (M.P.) in R.C.T.No.32/2020, whereby trial Court has acquitted the respondent from the offence under Sections 504, 325 and 323 of IPC.
After hearing learned counsel for the State and perusing the impugned judgment passed by the trial Court, this Court is of the view that trial Court has not committed any illegality in passing the impugned judgment. No ground is made out to take a different view than the one which was taken by the learned
trial Court.
Accordingly, this Criminal Appeal stands dismissed.
(DEEPAK KUMAR AGARWAL) RAHUL Digitally signed by RAHUL SINGH PARIHAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH JUDGE rahul GWALIOR, postalCode=474001, st=Madhya Pradesh,
SINGH 2.5.4.20=eac942476567cd1b39b3da46068403462fdf82ab676 d0cde4dee473fe77953f5, pseudonym=68E0B84BAE73376CD071289B3D9FE728CE00D4 87, serialNumber=0275C4F803F94C47998BE5C534E21BDED910F
PARIHAR D4AB9D159B55575E814D05B2EED, cn=RAHUL SINGH PARIHAR Date: 2023.06.15 12:18:32 +05'30'
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