The State Of Madhya Pradesh vs Saurabh @ Ghoda
2023 Latest Caselaw 8773 MP

                                                           1
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                 AT GWALIOR
                                                   BEFORE
                                HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                                ON THE 14 th OF JUNE, 2023
                                           CRIMINAL APPEAL No. 5113 of 2023

                          BETWEEN:-
                          THE STATE OF MADHYA PRADESH INCHARGE POLICE
                          STATION THROUGH POLICE STATION THATIPUR
                          (MADHYA PRADESH)

                                                                                        .....APPELLANT
                          (BY MS. KALPNA PARMAR- PANEL LAWYER )

                          AND
                          SAURABH @ GHODA S/O MANGAL SINGH JATAV, AGED
                          ABOUT 23 YEARS, SHRINAGAR COLONY MULTI KE
                          PICHHE THATIPUR (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                          (NONE FOR THE RESPONDENT )

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

O n behalf of the State, this criminal appeal has been preferred under

Section 378 of the Code of Criminal Procedure against the acquittal of respondent/accused from the offence punishable under Sections 354 D of IPC in the alternative section 11 r/w 12 of POCSO Act and Section 354 of IPC in the alternative section 7 r/w 8 of POCSO Act, vide impugned judgment dated 06.12.2022 passed in Special Case No.69/2019 by Special Judge (POCSO Act) and 13th Additional Sessions Judge Gwalior (M.P.).

Upon perusal of the impugned judgment, this Court is of the view that no

Signature Not Verified ground is made out to interfere with the impugned judgment. Judgment is based Signed by: YOGENDRA OJHA Signing time: 6/15/2023 10:24:18 AM

on critical evaluation of the evidence placed on record and correct principles of law.

Accordingly, this criminal appeal sans merits and is hereby dismissed.

(DEEPAK KUMAR AGARWAL) JUDGE ojha

Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 6/15/2023 10:24:18 AM