Madhya Pradesh High Court
Asha Bai Parodi vs Jugraj Patel on 23 April, 2018
THE HIGH COURT OF MADHYA PRADESH
CRA-2297-2017
(ASHA BAI PARODI Vs JUGRAJ PATEL)
13
Jabalpur, Dated : 23-04-2018
Shri Mohd. Amzad, Advocate for the appellant.
Shri Aseem Dixit, G.A. for the Respondent-State.
Shri Pradeep Naveria, Advocate for Respondent No.1.
sh The present appeal has been filed by the appellant under e Section 14-A of the Scheduled Caste/Scheduled Tribe (Prevention ad of Atrocites) Act,1989 being an appeal against the order dated Pr 19.4.2017 passed by the Special Judge (Atrocities) Narsinghpur, rejecting the complaint of the appellant filed on 20.1.2017 for the a offence punishable under Sections 376 and 506 of the I.P.C. and hy Section 3(2)(v) & 3(1)(xii) of the SC/ST (Prevention of Atrocities) ad Act.
The learned trial Court passed the order considering the DNA M report which was negative and which proves the allegation of the of complainant to be false. On the submission and the request of the appellant by order dated 15.1.2018 this Court further directed to rt take sample of the Respondent No.1 before the learned trial Court ou and sent for fresh DNA report. The fresh DNA report dated C 24.2.2018 is on record which is also negative and falsify the h allegation made by the complainant against the Respondent. ig In the aforesaid circumstances, there is no different view can H be taken from the view as taken by the learned trial Court and the order of the trial Court is not interferable. Hence this appeal is dismissed being devoid of merit.
A copy of this order be sent to the learned trial Court. CC as per rules.
(J. P. GUPTA) JUDGE vj Digitally signed by VIJAY LAKSHMI JHA Date: 2018.04.23 17:19:42 +05'30' sh e ad Pr a hy ad M of rt ou C h ig H