Madhya Pradesh High Court
The State Of Madhya Pradesh vs Shashikant And 5 Ors. on 24 June, 2014
M.Cr.C. No.6188/2011 24.06.2014
Shri Manish Joshi, learned PL for the applicant/State. Heard.
The non-applicants were acquitted of the charges leveled against them under section 306/34 of IPC because no evidence was found about the harassment of the deceased with dowry demand. Inasmuch as, none of the parents/relatives of the deceased has come forward to take notice by the trial Court in para 37 of the judgment.
Accordingly, I find no infirmity in the judgment delivered by the trial Court. Even otherwise, the application filed by the prosecution is delayed by 37 days.
Taking all the facts into consideration, the application for condonation of delay is dismissed and consequently, the M.Cr.C. is also dismissed.
C.c. as per rules.
(M.C. Garg) Judge Kratika/