Chunnilal @ Deepak vs Jagdish Bairagi
2023 Latest Caselaw 9632 MP

                                                             1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                    BEFORE
                                 HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                                 ON THE 26 th OF JUNE, 2023
                                            CRIMINAL APPEAL No. 5225 of 2022

                          BETWEEN:-
                          CHUNNILAL @ DEEPAK S/O KHUBCHAND BADONIYA,
                          AGED ABOUT 45 YEARS, OCCUPATION: PROPERTY
                          BROKER HANUMAN MANDIR KE SAMNE WALI GALI
                          KHEJRA ROAD GULABGANJ CANTT. (MADHYA
                          PRADESH)

                                                                                        .....APPELLANT
                          (NONE FOR THE APPELLANT)

                          AND
                          JAGDISH BAIRAGI S/O GHANSHYAM BAIRAGI, AGED
                          ABOUT 30 YEARS, OCCUPATION: PRIVATE JOB PURANI
                          ATA CHAKKI WALE VIDYUT D.P. KE AAGE SHRI RAM
                          COLONY (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                          (BY SHRI RAJNISH          SHARMA,      LEARNED     COUNSEL    FOR    THE
                          RESPONDENT [R-1])

                                Th is appeal coming on for hearing this day, t h e court passed the

                          following:
                                                              ORDER

This criminal appeal under Section 372 of CrPC has been filed by the appellant against the judgment dated 05.05.2022 passed by JMFC Guna in case No. 287/2017 by which respondent has been acquitted from the offence punishable under Section 138 of Negotiable Instruments Act.

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 on critical evaluation of evidence placed on record. Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 6/27/2023 11:23:19 AM

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

(DEEPAK KUMAR AGARWAL) JUDGE ojha

Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 6/27/2023 11:23:19 AM