The State Of Madhya Pradesh vs Manoj Ahirwar
2023 Latest Caselaw 8906 MP

                                                             1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                    BEFORE
                                 HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                                 ON THE 15 th OF JUNE, 2023
                                            CRIMINAL APPEAL No. 7417 of 2023

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

                                                                                          .....APPELLANT
                          (BY SHRI NITIN GOYAL- PUBLIC PROSECUTOR)

                          AND
                          MANOJ AHIRWAR S/O SHRI GENDALAL AHIRWAR,
                          AGED ABOUT 25 YEARS, VILLAGE HEERAMAN COLONY
                          PS BAMORI (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 363, 366 of IPC and Section 18 of POCSO Act, vide impugned judgment dated 04.03.2023 passed in Special Sessions Trial No.56/2020 by learned Special Judge (POCSO Act) Guna (M.P.).

Upon perusal of the impugned judgment, this Court is of the view that no ground is made out to interfere with the impugned judgment. Judgment is based

Signature Not Verified on critical evaluation of the evidence placed on record and correct principles of Signed by: YOGENDRA OJHA Signing time: 6/15/2023 5:47:49 PM

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 5:47:49 PM