Jyoti vs Pradeep
2023 Latest Caselaw 14966 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                       CRA No. 8834 of 2023
                                                       (JYOTI Vs PRADEEP AND OTHERS)

                         Dated : 11-09-2023
                                   Shri Murtuza Bohra, learned counsel for the appellant.

                                   Shri Shivendra Singh Rawat, learned counsel for the Respondents.

This is an appeal under Section 372 of Cr.P.C, 1973 has been filed by the complainant/ appellant against the judgment and order dated 15.06.2023 passed in Cr.A. No.19/2017 wherein learned Sessions Judge by allowing the

appeal acquitted the respondents no.1 to 3 from the offences under Section 498-A of IPC.

Having gone through the record, the matter seems to be arguable. Accordingly, appeal is admitted. Since the respondents are represented by their counsel, no notice is required.

Respondents are directed to furnish bail bond in the sum of Rs.25,000/- (Rupees twenty five thousand only) each to the satisfaction of this Court, for their appearance before the Registry of this Court firstly on 06.11.2023 and on

such other dates, as may be fixed by the Registry in this regard, till final disposal of this appeal.

List in due course.

(PREM NARAYAN SINGH) JUDGE

sumathi

Signature Not Verified Signed by: SUMATHI Signing time: 12-09-

2023 16:28:30