Jakir Patel vs Aadil
2024 Latest Caselaw 5987 MP

Madhya Pradesh High Court

Jakir Patel vs Aadil on 27 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 27 th OF FEBRUARY, 2024
                                           MISC. CRIMINAL CASE No. 49723 of 2019

                          BETWEEN:-
                          JAKIR PATEL S/O NOOR PATEL, AGED ABOUT 44 YEARS,
                          OCCUPATION: AGRICULTURIST 692, KHAJRANA KHEDI,
                          INDORE (MADHYA PRADESH)

                                                                                           .....APPLICANT
                          (SHRI NILESH SHARMA, LEARNED COUNSEL FOR THE PETITIONER .

                          AND
                          AADIL S/O SABIR TAJ NAGAR, KHAJRANA, JHALARIRA,
                          ROAD, INDORE (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                          (NONE FOR RESPONDENT THOUGH SERVED.)

                                 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