Madhya Pradesh High Court
The State Of Madhya Pradesh vs Parasnath Singh Judgement Given By: ... on 30 August, 2013
M.Cr.C. No.11393/2012
30.8.13
Shri Yogesh Dhande, Government Advocate for applicant-
State.
Heard on admission.
Taking into consideration the reasoning assigned for
discarding the incriminating evidence brought on record, the
application is allowed and leave to file appeal is hereby granted.
Case be registered as Criminal Appeal.
Issue bailable warrant for a sum of Rs.1000/- (Rupees one
thousand) against the respondent to secure his presence before this
Court on the next date of hearing.
Matter be listed, along with connected Cr.A. No.1524/12, for consideration on the question of admission on 30/9/13.
(AJIT SINGH) (B.D.RATHI)
JUDGE JUDGE
(and)