The State Of Madhya Pradesh vs Ramu Dangi
2022 Latest Caselaw 15702 MP

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                   IN THE HIGH COURT OF MADHYA PRADESH
                                AT GWALIOR
                                  CRA No. 10970 of 2022
                     (THE STATE OF MADHYA PRADESH AND OTHERS Vs RAMU DANGI)

Dated : 28-11-2022
             Ms. Anjali Gyanani, learned Public Prosecutor for the appellant/ State.

             Heard on I.A. No.18302/2022, an application seeking leave to appeal
against the judgment dated 27/08/2022 rendered in Sessions Trial No.199/2016
by the Additional Sessions Judge, Lateri, District-Vidisha whereby respondents

have been acquitted of the offence under Sections 148, 294, 323/149 (two counts), 302/149 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
2022.11.29
10:40:47 +05'30'