The State Of Madhya Pradesh vs Surendra Kori
2023 Latest Caselaw 8755 MP

                                                              1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                     BEFORE
                                        HON'BLE SHRI JUSTICE ROHIT ARYA
                                                        &
                                   HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
                                                  ON THE 14 th OF JUNE, 2023
                                             CRIMINAL APPEAL No. 6731 of 2023

                           BETWEEN:-
                           THE STATE OF MADHYA PRADESH INCHARGE POLICE
                           STATION THROUGH INDAR DISTRICT SHIVPURI
                           (MADHYA PRADESH)

                                                                                           .....APPELLANT
                           (BY SHRI A.K. NIRANKARI - PUBLIC PROSECUTOR)

                           AND
                           SURENDRA KORI S/O RAMCHARAN KORI, AGED
                           ABOUT 24 YEARS, R/O GRAM RAJWARA, THANA
                           INDAR, DISTRICT SHIVPURI (MADHYA PRADESH)

                                                                                          .....RESPONDENT


                                 Th is appeal coming on for admission this day, JUSTICE ROHIT
                           ARYA passed the following:
                                                               ORDER

Heard on IA.8968 of 2023, which is an application under Section 378(3) Cr.P.C. moved on behalf of State against the judgment dated 10/02/2023 passed by Special Judge, (Protection of Children from Sexual Offences Act, 2012) in Special Case No.57 of 2020 seeking leave to appeal.

In the light of the findings of the Trial Court, which are based on critical evaluation of the evidence on record, conclusion of acquittal drawn in favour of the respondent particularly in view of paragraphs 22, 23, 27 and 34 of the Signature Not Verified Signed by: MONIKA SHARMA Signing time: 15-06-2023 12:04:51 PM

impugned judgment is found to be impregnable as neither there is any illegality nor irregularity in the findings so recorded.

Accordingly, IA.8968 of 2023 is rejected. Consequently, the present appeal is dismissed.

                             (ROHIT ARYA)                                       (SANJEEV S KALGAONKAR)
                                JUDGE                                                    JUDGE
                           Monika




Signature Not Verified
Signed by: MONIKA
SHARMA
Signing time: 15-06-2023
12:04:51 PM