Madhya Pradesh High Court
The State Of Madhya Pradesh vs Maiku @ Suresh Kol on 14 December, 2015
MCRC-9999-2015
(THE STATE OF MADHYA PRADESH Vs MAIKU @ SURESH KOL)
14-12-2015
None appears when the matter is called out â
presumably because of the boycott call given by the Bar
Associations. The Court, however, is obliged to proceed with
the matter, as observed by the Supreme Court in the case of
Ex-Capt. Harish Uppal Vs. Union of India and others â
2003(2) SCC 45 (Para 35).
Leave to appeal is granted against the impugned
judgment of acquittal of respondent from the offence under
Sections 498-A, 306 and in alternate under Section 302 of I.P.C.
Accordingly, the M.Cr.C. is allowed. Criminal Appeal be registered. Admit.
Action under Section 390 of the Code of Criminal Procedure be initiated against the respondent.
Appeal to proceed for final hearing under category Criminal (Appeal) : Offences Relating to Women (16)/Cases against Acquittal - Others (14.iii) or any other appropriate category, as per its turn.
(THE CHIEF JUSTICE) (C V SIRPURKAR)
JUDGE JUDGE