Rewa Shankar vs Smt. Pratibha
2024 Latest Caselaw 6286 MP

Madhya Pradesh High Court

Rewa Shankar vs Smt. Pratibha on 29 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 29 th OF FEBRUARY, 2024
                                          MISC. CRIMINAL CASE No. 28291 of 2019

                         BETWEEN:-
                         REWA SHANKAR S/O KANHAIYALAL PATIDAR, AGED
                         ABOUT 60 YEARS, NEAR AXIX BANK GAWLIPALASIYA,
                         TEH. MHOW, DISTT. INDORE (MADHYA PRADESH)

                                                                                          .....APPLICANT
                         (SHRI YASH PAL RATHORE - ADVOCATE)

                         AND
                         SMT. PRATIBHA W/O SURESH TIWARI, AGED ABOUT 67
                         Y E A R S , 7, PRAKASH NAGAR, DHAR (MADHYA
                         PRADESH)

                                                                                        .....RESPONDENT
                         (SHRI PRAVEEN BAWSE- ADVOCATE)

                                This application coming on for orders this day, th e court 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.

With the aforesaid, this MCRC stands disposed of.

(PREM NARAYAN SINGH) JUDGE akanksha