The State Of Madhya Pradesh vs Trilok Singh
2022 Latest Caselaw 2036 MP

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                                                    The High Court Of Madhya Pradesh
                                                            MCRC No. 51771 of 2020
                                                        (THE STATE OF MADHYA PRADESH Vs TRILOK SINGH AND OTHERS)

                                        Jabalpur, Dated : 14-02-2022
                                                Shri S.K. Malvi, Panel lawyer for the respondent State.

Learned cousnel for the applicant State submits that this leave to appeal has been filed seeking permission to file appeal against the judgment. The complainant has also filed a criminal appeal no.4374/2020 against the impugned judgment by which the respondents have been acquitted by the Court below. Aforesaid criminal appeal has already been admitted by this Court. Thus, leave to appeal may be

granted.

Accordingly, we find substance in his arguments, accordingly, leave to appeal is granted.

Registry is directed to convert this M.Cr.C. into criminal appeal. Issue bailable warrant of arrest against the respondents in the sum of Rs.25,000/- each for securing their presence before the Registry of this Court on the date to be fixed by the Registry in this behalf.

                                             (SUJOY PAUL)                                        (ARUN KUMAR SHARMA)
                                                JUDGE                                                   JUDGE

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Date: 2022.02.15 11:07:24 IST