The State Of Madhya Pradesh vs Rajbhan Singh
2023 Latest Caselaw 4348 MP

                                                              1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                      BEFORE
                                          HON'BLE SHRI JUSTICE SHEEL NAGU
                                                         &
                                        HON'BLE SHRI JUSTICE VIRENDER SINGH
                                                 ON THE 20 th OF MARCH, 2023
                                          MISC. CRIMINAL CASE No. 22942 of 2018

                          BETWEEN:-
                          THE STATE OF MADHYA PRADESH THROUGH S.H.O.
                          POLICE STATION CIVIL LINE CIVIL LINE, REWA
                          (MADHYA PRADESH)

                                                                                       .....APPLICANT
                          (BY SHRI PRAMOD PANDEY - GOVT. ADVOCATE)

                          AND
                          1.    RAJBHAN SINGH S/O MAHABALI, AGED ABOUT 78
                                YE A R S , VILLAGE DEKHA , HAAL BARRA,
                                GEROOAAR , WARD NO. 1 POLICE STATION
                                SEMRIA (MADHYA PRADESH)

                          2.    RANVEER SINGH ALIAS RNNU S/O RAJBHAN
                                SINGH THAKUR, AGED ABOUT 34 YEARS, BARRA
                                GERUA 1 P.S SEMRIA (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                          (BY SHRI RAUNAK YADAV - ADVOCATE)

                                This application coming on for admission this day, JUSTICE SHEEL
                          NAGU passed the following:
                                                               ORDER

This Court has already admitted today the appeal of complainant against the same Judgment of acquittal.

As a necessary consequence the present petition seeking leave to appeal under Section 378(3) Cr.P.C. preferred by the State, stands allowed and the leave to appeal is granted to the State. Signature Not Verified Signed by: MRS. LORETTA RAJ Signing time: 3/21/2023 4:43:38 PM

Present M.Cr.C. stands disposed of. Criminal Appeal be registered.

                             (SHEEL NAGU)                                 (VIRENDER SINGH)
                                 JUDGE                                         JUDGE
                          Loretta

Signature Not Verified Signed by: MRS. LORETTA RAJ Signing time: 3/21/2023 4:43:38 PM