The State Of Madhya Pradesh vs Sanjeev Dhakad
2023 Latest Caselaw 8757 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. 7264 of 2023

                           BETWEEN:-
                           THE STATE OF MADHYA PRADESH INCHARGE POLICE
                           STATION THROUGH POLICE STATION MYANA,
                           DISTRICT GUNA (MADHYA PRADESH)

                                                                                           .....APPELLANT
                           (BY MS. ANJALI GYANANI - PUBLIC PROSECUTOR)

                           AND
                           1.    SANJEEV DHAKAD S/O SHRI MOHANSINGH
                                 DHAKAD, AGED ABOUT 30 YEARS, OCCUPATION:
                                 DRIVARI, R/O VILLAGE PATAI SARAY, THANA
                                 MYANA, GUNA (MADHYA PRADESH)

                           2.    PROSECUTRIX R/O VILLAGE PATAI, DISTRICT
                                 GUNA, THANA MYANA KE CRIME NO. 281/2019
                                 (MADHYA PRADESH)

                                                                                        .....RESPONDENTS


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

This appeal under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act, 1989 by the State is directed against the judgment dated 28.02.2023 passed by Special Judge (POCSO Act), Guna in Special Case No.139/2019 seeking leave to appeal.

Upon perusal of the impugned judgment, particularly in the light of the Signature Not Verified Signed by: MONIKA SHARMA Signing time: 15-06-2023 12:04:51 PM

finding recorded in paragraph 27, we are of the considered view that correct principles of law have been applied while acquitting the accused and the learned Trial Judge upon critical evaluation of the evidence placed on record has reached to an impeccable finding of facts not impregnated with illegality.

Consequently, neither there is any illegality nor irregularity in the findings so recorded.

Accordingly, the instant appeal is hereby 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