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R K Seth vs Smt. Sudha Gupta
2023 Latest Caselaw 9504 MP

Citation : 2023 Latest Caselaw 9504 MP
Judgement Date : 23 June, 2023

Madhya Pradesh High Court
R K Seth vs Smt. Sudha Gupta on 23 June, 2023
Author: Sanjeev S Kalgaonkar
                                                                                                                                                                        1
                                                                                                                                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                                                                                                                                   AT GWALIOR
                                                                                                                                                                CRA No. 6468 of 2023
                                                                                                                                                                (R K SETH Vs SMT. SUDHA GUPTA)

               Dated : 23-06-2023
                                                                    Shri R.K.Upadhyay - Advocate for the appellant.

                                                                    Learned counsel for the appellant requests that there is no defect as
            mentioned by the Registry. He has already submitted an application under
            Section 378(4) of Cr.P.C for grant of leave to appeal against the impugned
            judgement dated 07.12.2022 passed by learned JMFC, Datia in Cr.Case No.324
            of 2014. The prosecution was initiated on the complaint of the appellant and

            respondent stands                                                                                                                               acquitted   by the impugned          judgment.   Therefore,

complainant/victim proposed to challenge the acquittal before this Court and for that purpose, he has submitted an application for grant of leave to appeal.

The matter seems to be without defect. Let notice be issued to the respondent along with copy of application for leave to appeal on payment of process fee within three working days by RAD as well as ordinary mode, returnable within four weeks.

List immediately thereafter.

RAM KUMAR Digitally signed by RAM KUMAR SHARMA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, SANJEEV S KALGAONKAR) JUDGE 2.5.4.20=fddb839268e92e8a7e213279c322478eb4761365df45 a6e590a0c9b59957024a,

SHARMA pseudonym=3A2DD409C7E00166B001086C51C67E732E553F4 3, serialNumber=3B922EA4FBB2AB6A4AC3EFC94C33671E3FD76 5EE70A3038453F8BC47FB9A192F, cn=RAM KUMAR SHARMA Date: 2023.06.24 12:38:56 +05'30'

Rks Digitally signed by RAM KUMAR SHARMA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=fddb839268e92e8a7e213279c322478eb4761365df45a6e590a RAM KUMAR SHARMA 0c9b59957024a, pseudonym=3A2DD409C7E00166B001086C51C67E732E553F43, serialNumber=3B922EA4FBB2AB6A4AC3EFC94C33671E3FD765EE70A3 038453F8BC47FB9A192F, cn=RAM KUMAR SHARMA Date: 2023.06.24 12:38:48 +05'30'

 
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