The State Of Madhya Pradesh vs Ashish Jatav
2024 Latest Caselaw 14137 MP

Madhya Pradesh High Court

The State Of Madhya Pradesh vs Ashish Jatav on 14 May, 2024

Author: Sanjeev S Kalgaonkar

Bench: Sanjeev S Kalgaonkar

                                                             1
                           IN     THE         HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
                                                  ON THE 14 th OF MAY, 2024
                                          MISC. CRIMINAL CASE No. 403 of 2024

                          BETWEEN:-
                          THE STATE OF MADHYA PRADESHTHROUGH POLICE
                          STATION MALANPUR, BHIND (MADHYA PRADESH)

                                                                                       .....APPLICANT
                          (SHRI A.K. SHUKLA - PUBLIC PROSECUTOR FOR APPLICANT/STATE)

                          AND
                          ASHISH JATAV S/O OMPRAKASH JATAV, AGED 20
                          YEAR S , R/O GRAM LAHCHURA KA PURA THANA
                          MALANPUR, BHIND (MADHYA PRADESH)

                                                                                     .....RESPONDENT
                          (SHRI RAHUL BANSAL- ADVOCATE FOR THE RESPONDENT)

                                This application coming on for hearing this day, the court passed the
                          following:
                                                              ORDER

Learned counsel for the respondent referring to the judgment dated

29.02.2024 passed in SCDOCT No.01/2023 passed by Special Judge (MPDVPK Act) Gohad, District Bhind submits that respondent Ashish Jatav has been acquitted for offence punishable under Section 392 of IPC and Section 11/13 of MPDVPK Act in Crime No.128/2022 registered at Police Station Malanpur.

Learned counsel for the State verifies the factum and submits that application under Section 439(2) of CrPC for cancellation of bail is rendered infructuous in view of the judgment of acquittal.

This application under Section 439(2) of CrpC is dismissed as infructuous.

(SANJEEV S KALGAONKAR) JUDGE Avi