The State Of Madhya Pradesh vs Balendra
2023 Latest Caselaw 9533 MP

                                                            1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                   BEFORE
                                       HON'BLE SHRI JUSTICE SUJOY PAUL
                                                      &
                                  HON'BLE SHRI JUSTICE ACHAL KUMAR PALIWAL
                                                    ON THE 23 rd OF JUNE, 2023
                                         MISC. CRIMINAL CASE No. 15281 of 2022

                          BETWEEN:-
                          THE STATE OF MADHYA PRADESH THROUGH POLICE
                          STATION KOTWALI PANNA POLICE STATION KOTWALI
                          PANNA (MADHYA PRADESH)

                                                                                         .....APPLICANT
                          (BY SHRI YOGESH DHANDE - GOVERNMENT ADVOCATE)

                          AND
                          BALENDRA S/O MANGAL PRASAD LUNIA, AGED ABOUT
                          32 YEARS, VILLAGE BILAHAI, POLICE STATION JASO,
                          DISTRICT-SATNA (M.P.)

                                                                                      .....RESPONDENT
                          (NONE FOR THE RESPONDENT)

                                This application coming on for admission this day, JUSTICE SUJOY
                          PAUL passed the following:
                                                             ORDER

This is an application seeking leave to appeal against the judgment dated 07.12.2021 is taken up.

Shri Yogesh Dhande, Government Advocate for the appellant/State at the outset submits that this Court was kind enough in admitting another appeal of appellant/State i.e. Cr.A. No.2015 of 2014. Considering the aforesaid, leave may be granted.

The prayer is reasonable and allowed. Signature Not Verified Signed by: HIMANSHU KOSHTA Signing time: 6/24/2023 11:49:54 AM

Leave is granted.

The Registry shall re-register the matter as appeal and list for final hearing with Cr.A. No.2015 of 2014.

The bailable warrant of Rs. 20,000/- (Rupees Twenty Thousand Only) be issued against the private respondent for a date to be fixed by the Registry.

Accordingly, this M.Cr.C. is disposed of.

                            (SUJOY PAUL)                                     (ACHAL KUMAR PALIWAL)
                               JUDGE                                                 JUDGE
                          HK




Signature Not Verified
Signed by: HIMANSHU
KOSHTA
Signing time: 6/24/2023
11:49:54 AM