Kailash Saini vs Suresh Singh Kushwah
2024 Latest Caselaw 21434 MP

Madhya Pradesh High Court

Kailash Saini vs Suresh Singh Kushwah on 7 August, 2024

Author: Sanjeev S Kalgaonkar

Bench: Sanjeev S Kalgaonkar

                                                                  1

                                    IN THE HIGH COURT OF MADHYA PRADESH
                                              AT G WA L I O R
                                                  BEFORE
                            HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR

                                        CRIMINAL APPEAL NO.11330 OF 2023

                                                   KAILASH SAINI
                                                         Vs
                                               SURESH SINGH KUSHWAH
                         Appearance:

                         (SHRI ANAND VINOD BHARDWAJ - ADVOCATE FOR THE
                         APPELLANT)
                         (SHRI YOGESH PRATAP SINGH AND SHRI NARENDRA
                         SINGH PARMAR- ADVOCATES FOR RESPONDENT)


                         ----------------------------------------------------------------------------------
                                                Reserved on            :      05.08.2024
                                                Pronounced on :               07.08.2024
                         ----------------------------------------------------------------------------------
                                 This appeal having been heard and reserved for judgment,
                         coming on for pronouncement this day, Justice Sanjeev S
                         Kalgaonkar pronounced the following:
                                                             ORDER

This appeal was heard and reserved vide order dated 05.08.2024.

While going through the record, it came to notice that this appeal under Section 378(4) of the Code of Criminal Procedure has been filed assailing the judgment of acquittal dated 27.07.2023

passed by Judicial Magistrate First Class, Gwalior (M.P.) in SCNIA No.2429 of 2018. Appellant has filed IA.No.16385 of 2023 for grant of leave to appeal which is yet to be decided. Appeal was not admitted for final hearing. Still, both the parties advanced final arguments on the appeal, therefore, matter is released and fixed for hearing on leave to appeal [IA.No.16385 of 2023] on 14.08.2024.

(SANJEEV S KALGAONKAR) JUDGE pd