Bhupendra Soni vs Subhash Choudhary
2023 Latest Caselaw 15761 MP

                                - : 1 :-
                                                           CRA No. 3010/2023



        IN THE HIGH COURT OF MADHYA PRADESH
                      AT INDORE
                       BEFORE
             HON'BLE SHRI JUSTICE VIVEK RUSIA

               CRIMINAL APPEAL No. 3010 of 2023

BETWEEN:-
BHUPENDRA SONI S/O SHRI DEVRAM SONI, AGED ABOUT 35 YEARS,
43 SHIVAJI CHOUK KHETIYA DISTRICT BARWANI (MADHYA
PRADESH)
                                                         .....APPELLANT
(NONE FOR THE APPELLANT.)

AND
   SUBHASH CHOUDHARY S/O SHRI BHIVSEN CHOUDHARY
1. VILLAGE KHETIYA TESHIL PANSEMAL DISTRICT BARWANI
   (MADHYA PRADESH)
   SPECIAL POLICE ESTABLISHMENT MOTI BANGLA, LOKYUKT
2.
   OFFICE INDORE (MADHYA PRADESH)
    TI POLICE STATION STATE OF M.P. KHETIYA DIST. BARWANI
3.
    (MADHYA PRADESH)
                                                   .....RESPONDENTS
(SHRI SACHIN BHATNAGAR, LEARNED COUNSEL FOR THE
RESPONDENT NO.1.)
(SHRI KOUSTUBH PATHAK, LEARNED GOVT. ADVOCATE FOR THE
RESPONDENTS/STATE.)


Reserved on             :       12.09.2023
Pronounced on           :       23.09.2023
      This    appeal   having    been      heard   and     reserved     for
orders/judgment, coming for pronouncement this day, this Court
pronounced the following:
                            JUDGMENT

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CRA No. 3010/2023

This appeal is filed by the complainant against the judgment of acquittal dated 31.10.2022 passed by the Special Judge, Prevention of Corruption Act, Barwani in Special Case (Lok.) No. 07/2016, whereby respondent No.1 has been acquitted u/s. 7, 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988.

Today, the connected criminal appeal (Cr.A. No.4676/2023) preferred by the respondent/SPE Lokayukta has been dismissed vide a detailed judgment as no interference is called for. The findings recorded by the learned Special Judge have been affirmed. In the light of the judgment passed by this Court in Cr. A. No.4676/2023, this appeal is also dismissed. Let a photocopy of the aforesaid judgment be retained in the file of this appeal.

( VIVEK RUSIA ) JUDGE Alok/-

Digitally signed by ALOK GARGAV Date: 2023.09.23 17:57:14 +05'30'