Badam Singh vs Bharat Bairagi @ Sanju
2022 Latest Caselaw 6522 MP

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                   IN THE HIGH COURT OF MADHYA PRADESH
                                AT GWALIOR
                                MCRC No. 21487 of 2022
                            (BADAM SINGH Vs BHARAT BAIRAGI @ SANJU)

Dated : 29-04-2022
            Shri Ankur Maheshwari, learned counsel for the Petitioner .

            Heard learned counsel for the petitioner and perused the record.
            In view of evidence adduced by the petitioner, this impugned judgment
requires reconsideration, hence by allowing this petition filed under Section 378(4)
CrPC, the leave to appeal, as prayed against the acquittal of respondent is granted.

Accordingly, present petition stands disposed of.

Now office is directed to register this M.Cr.C. as Criminal Appeal. Let bailable warrant in sum of Rs.10,000/- (Rs. Ten Thousand Only) be issued against respondent for his presence before Principal Registrar of this Court on a date to be fixed by the office.

(DEEPAK KUMAR AGARWAL) JUDGE

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VALSALA VASUDEVAN 2022.04.29 17:43:51 +05'30'