Nakoda Enterprises Through Chirag vs Prakash
2024 Latest Caselaw 5805 MP

Madhya Pradesh High Court

Nakoda Enterprises Through Chirag vs Prakash on 26 February, 2024

Author: Prem Narayan Singh

Bench: Prem Narayan Singh

                                                            1
                           IN        THE    HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                      BEFORE
                                     HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                             ON THE 26 th OF FEBRUARY, 2024
                                           MISC. CRIMINAL CASE No. 465 of 2018

                          BETWEEN:-
                          NAKODA    ENTERPRISES  THROUGH                    CHIRAG
                          PROPRIETOR KATJU NAGAR, RATLAM                  (MADHYA
                          PRADESH)

                                                                                          .....APPLICANT
                          (SHRI YASH PAL RATHORE, LEARNED COUNSEL FOR THE PETITIONER .

                          AND
                          PRAKASH S/O GENDALAL PAGARIA, AGED ABOUT 54
                          YE A R S , OCCUPATION: BUSINESS MUKHIYA GALI,
                          MAMA TRADERS, GURUNANAK MARG, KHACHROD,
                          DISTT. UJJAIN (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                          (SHRI DIPESH SETHI, LEARNED COUNSEL FOR THE RESPONDENT [R-1].

                                T h i s appeal coming on hearing this day, t h e cou rt passed the
                          following:
                                                             ORDER

This Petition has been filed under Section 378(4) of Cr.P.C. on behalf of the State against the order of acquittal of respondent from the charges under Section 138 of N.I. Act.

After hearing counsel for the petitioner as well as in view of the impugned judgment, the appeal seems to be arguable. Hence, leave to the appeal is granted.

Bailable warrant of arrest for a sum of Rs.25000/- be issued against the respondent for securing his presence before this Court on a date to be fixed by

the registry in this regard.

Office is directed to register the MCRC as Criminal Appeal and list for admission accordingly.

(PREM NARAYAN SINGH) JUDGE AMIT