The State Of Madhya Pradesh vs Rakesh Jaat
2021 Latest Caselaw 6324 MP

                                                                         1                         MCRC-43294-2020
                                            The High Court Of Madhya Pradesh
                                                      MCRC-43294-2020
                                                 (THE STATE OF MADHYA PRADESH Vs RAKESH JAAT AND OTHERS)


                                    Jabalpur, Dated : 01-10-2021
                                          Shri Yadvendra Dwivedi, learned Panel Lawyer for the applicant-State.

                                          This application has been filed under Section 378 (III) of Cr.P.C. for
                                    grant of leave to file appeal against the judgment dated 30.07.2020 passed by
                                    learned 1st Upper Sessions Judge, Nasrullahganj, Sehore in S.C.
                                    No.CRA/326/2019, whereby learned Judge acquitted the respondents from

the charge punishable under Section 325/34 of IPC.

On due consideration of the facts and circumstance of the case and the material evidence available on record, I am of the view that it is a fit case in which permission for grant of leave to appeal can be allowed.

Accordingly, the application filed by the applicant u/S.378(III) of Cr.P.C. is allowed and permission for grant of leave to appeal is granted. As a consequence of this order, this M.C.R.C. be converted into criminal appeal and registered as criminal appeal.

Office is directed to issue bailable warrant against the respondents in

the sum of Rs.15,000/- each for their appearance before the Registry/Office of this Court on a date to be fixed by the office and on all other subsequent dates as may be fixed by the Office in this behalf.

With the aforesaid, this application for leave to appeal stands disposed of.

(RAJENDRA KUMAR (VERMA)) JUDGE

sj

Signature Not Verified SAN

Digitally signed by SUSHEEL KUMAR JHARIYA Date: 2021.10.01 17:44:07 IST