Bharat Ojha vs The State Of Madhya Pradesh
2023 Latest Caselaw 7484 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                       CRA No. 5777 of 2023
                                         (BHARAT OJHA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 08-05-2023
                                  Shri S.S. Rawat - Advocate for the appellant.

                                  Shri Rajeev Upadhyay - Public Prosecutor for respondent No.1/ State.

The instant appeal is at the instance of victim against judgment passed by the trial Court where acquittal has been recorded in favour of accused/ respondents No.2 to 4.

Issue notice to the respondents on payment of process fee within a

period of seven days by Registered A.D. mode, returnable within a period of four weeks.

Record of the Court below be requisitioned.

(ANAND PATHAK) JUDGE

Adnan

Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 5/9/2023 11:25:18 AM