Ramesh vs The State Of Madhya Pradesh
2024 Latest Caselaw 28249 MP

Madhya Pradesh High Court

Ramesh vs The State Of Madhya Pradesh on 14 October, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

         NEUTRAL CITATION NO. 2024:MPHC-JBP:51263




                                                               1                          CRA-5713-2017
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                      BEFORE
                                       HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                         &
                                     HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA
                                               ON THE 14th OF OCTOBER, 2024
                                             CRIMINAL APPEAL No. 5713 of 2017
                                                        RAMESH
                                                         Versus
                                             THE STATE OF MADHYA PRADESH
                         Appearance:
                            None for Appellant Ramesh Lodhi.

                            Shri Nitin Gupta, Government Advocate for State.


                                                                   ORDER

Per: Justice Vivek Agarwal

In view of the order passed by this Court today in connected Criminal Appeal No.5903/2017 (Pramod versus State of Madhya Pradesh) arising out of the same incident, this appeal also stands disposed of by setting aside the impugned judgment dated 16.11.2017 passed by learned III Additional

Sessions Judge, Tikamgarh in Special Sessions Case No.06/2016 and remitting the matter to the Trial Court to formally mark D.N.A.report and put questions under Section 313 of Cr.P.C to the accused persons and then pass a fresh judgment after hearing the parties concerned within two months from the date of receipt of certified copy of this order which Registry of this Court shall be obliged to communicate to the Trial Court concerned through its Principal District Judge at Tikamgarh by 15.10.2024.

NEUTRAL CITATION NO. 2024:MPHC-JBP:51263

2 CRA-5713-2017 Record be sent back forthwith.

                                (VIVEK AGARWAL)                  (DEVNARAYAN MISHRA)
                                     JUDGE                              JUDGE


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