Tulsiram vs The State Of Madhya Pradesh
2023 Latest Caselaw 429 MP

                                                                 1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                          CRA No. 5235 of 2022
                                             (TULSIRAM Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 06-01-2023
                                    Shri R.D. Singh, learned counsel for the appellant.

                                    Shri A.D. Bajpai, learned Government Advocate for the respondent.

Heard on the question of admission.

This appeal filed under Section 372 of CrPC against the Judgment of acquittal dated 13.03.2022 in Special Case No.300001/2012 by Special Judge

(Prevention of Corruption Act) Betul is arguable and is therefore, admitted for hearing.

Since appeal is admitted for hearing, paper book be prepared so that during all the subsequent hearings even of interlocutory nature, this Court has the advantage of paper book.

Let record of the courts below be called for.

Let bailable warrant be issued against the respondent No.2- Madhavram, respondent No.3-Devanand and respondent No.4-Devnath in the sum of Rs.25,000/- (Rupees Twenty Five Thousand Only) each for a

date to be fixed by the Registry for their appearance before the trial Court.

List the case for final hearing in due course.

                             (SHEEL NAGU)                                                (VIRENDER SINGH)
                                 JUDGE                                                        JUDGE

                          Loretta




Signature Not Verified
Signed by: MRS. LORETTA
RAJ
Signing time: 1/7/2023
11:28:02 AM