The State Of Madhya Pradesh vs Deepak @ Deepu Yadav
2022 Latest Caselaw 14207 MP

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                         IN THE HIGH COURT OF MADHYA PRADESH
                                      AT GWALIOR
                                        CRA No. 9811 of 2022
                           (THE STATE OF MADHYA PRADESH Vs DEEPAK @ DEEPU YADAV)

   Dated : 02-11-2022
                   Ms. Anjali Gyanani, learned counsel for the appellant/ State.

                   Heard on I.A. No.16626/2022, an application seeking leave to appeal
  against the judgment dated 04/08/2022 rendered in Sessions Trial No.159/2021
  b y the Sessions Judge, Bhind whereby, respondent-Deepak @ Deepu Yadav

has been acquitted of the offence registered under Section 307 of IPC and Section 25(1-kha)(ka) and 27(1) of the Arms Act.

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
2022.11.03
12:10:16 +05'30'