The State Of Madhya Pradesh vs Anil
2021 Latest Caselaw 2905 MP

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          THE HIGH COURT OF MADHYA PRADESH

                        MCRC No.17154/2021
                   (THE STATE OF MADHYA PRADESH Vs ANIL)




                    Through Video Conferencing

Gwalior, Dated : 01-07-2021

      Shri Alok Sharma, Counsel for State/applicant.

      Heard on the question of admission.

      Record of the court below has been received.

      It is submitted by counsel for the applicant that the prosecutrix

has supported the prosecution case but due to minor omission and

contradiction in the evidence of the witnesses, she has been

disbelieved.

      Considering the submissions made by counsel for the State as

well as after perusing the record of the court below, this Court is of

the considered opinion that it is a fit case for grant of leave to appeal.

Accordingly, the State is granted leave to file appeal against the

impugned judgment.

      Accordingly, the office is directed to register this case as

criminal appeal.

      The criminal appeal is admitted for final hearing.

      Issue bailable warrant in the sum of Rs.25,000/- for

appearance of the respondent before the Registry of this Court on

20.12.2021 and on all other dates, which may be given by the

THE HIGH COURT OF MADHYA PRADESH

MCRC No.17154/2021 (THE STATE OF MADHYA PRADESH Vs ANIL)

Registry in this behalf.

With aforesaid observations, this application is finally

disposed of.

(G.S. Ahluwalia) Judge

Aman AMAN TIWARI 2021.07.02 11:52:07 +05'30'