The State Of Madhya Pradesh vs Preetam Singh
2022 Latest Caselaw 16774 MP

                                                1
                         IN THE HIGH COURT OF MADHYA PRADESH
                                      AT GWALIOR
                                        CRA No. 11914 of 2022
                         (THE STATE OF MADHYA PRADESH Vs PREETAM SINGH AND OTHERS)

        Dated : 16-12-2022
                   Shri Rajesh Shukla, learned Deputy Advocate General for the appellant/

       State.
                   Heard on I.A. No.19569/2022, an application seeking leave to appeal
       against the judgment dated 30th September, 2022 rendered in Sessions Trial
       No.304/2011 by Sessions Judge, Vidisha whereby respondents No.1 to 5 have

been acquitted of the offence under Section 302 (two counts) of IPC.

For the reasons stated therein, I.A. is allowed. Let record of Court below be requisitioned. List immediately after receipt of record.

             (ROHIT ARYA)                                      (MILIND RAMESH PHADKE)
                JUDGE                                                   JUDGE

       vc

VARSHA
CHATURVEDI
2022.12.16
15:50:17 +05'30'