MANOJ DURWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The instant petition has been filed by petitioner under Sec. 482 of the Cr.P.C. taking exception to the order dtd. 9/9/2023 passed by trial court whereby application under Sec. 451 of the Cr.P.c. preferred by petitioner, as complainant, has been rejected. Ground for rejection is that charge-sheet has not been filed.

(2.) It is the submission of learned counsel for petitioner that now charge-sheet has been filed and therefore, ground for rejection of the said application no longer exists.

(3.) Learned counsel for respondent/State fairly submitted that if charge- sheet has been filed, then petitioner may file an application afresh before the trial court and the same shall be taken care of as per law.