The State Of Madhya Pradesh vs Amar
2022 Latest Caselaw 9073 MP

                                                                  1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                         CRA No. 926 of 2015
                                              (THE STATE OF MADHYA PRADESH Vs AMAR AND OTHERS)

                        Dated : 07-07-2022
                                    Shri Mukesh Kumawat, learned counsel for the appellant/State.

                                    The State has filed present appeal against the judgment dated 23.08.2013
                       passed by 7th Additional Sessions Judge, District Ujjain whereby respondent

No.1 to 9 have been acquitted for the offence punishable under Section 341, 147, 148, 302 R/w 149 and 307/149 of I.P.C. Vide order dated 30.06.2015, this Court has granted leave to appeal.

Office is directed to examine whether all the respondents have been served or not ?

The complainant is having liberty to argue in support of public prosecutor.

Heard on I.A. No.392/2019, which an application seeking change of surety given by Ambaram.

Ambharam is directed to approach the concerned Court and move an application for change of surety. If such an application is submitted, the concerned court is directed to pass an appropriate order in accordance with

law.

I.A. NO.329/2019 is closed.

                             (VIVEK RUSIA)                                                   (ANIL VERMA)
                                 JUDGE                                                          JUDGE

                       Praveen


Digitally signed by PRAVEEN
NAYAK

Date: 2022.07.08 12:30:36 +05'30'