Madhya Pradesh High Court
The State Of Madhya Pradesh vs Rajmal on 21 April, 2018
1 HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE M.Cr.C. No.6808 of 2016 Indore, Dated:- 21/04/2018 Shri Bhuwan Deshmukh, Public Prosecutor for the applicant/State.
Shri Satish Jain, Advocate for the non-applicants. Heard on the question of admission.
This application for grant of leave to appeal under Section 378 (3) of Cr.P.C., 1973 has been filed against the judgment of acquittal dated 27.02.2016 passed in S.T. No.27 of 2015 by the learned Sessions Judge, Neemuch whereby the learned Sessions Judge acquitted the non- applicants for an offence punishable under Sections 307/34 Part-II of IPC.
On due consideration of the material evidence available on record, we are of the considered view that it is a fit case in which permission for grant of leave to appeal can be allowed.
Accordingly, application filed by the applicant under Section 378 (3) of Cr.P.C. is allowed and permission for grant of leave to appeal is granted, meaning thereby, the matter has to be admitted for final hearing.
Appeal filed as a consequence of this order be registered and proceeded as per rules, as admitted.
Non-applicants are represented by through their Counsel and, therefore, no further notice is required.
They are directed to furnish a bail bond in the sum of Rs.5,000/- each with one surety each in the like amount to 2 HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE the satisfaction of the CJM/Trial Court for their appearance before the Registry/Office of this Court on 23/09/2019 and on all other subsequent dates as may be fixed by the office in this behalf.
With the aforesaid, M.Cr.C. No.6808 of 2016 is allowed and is accordingly, disposed of.
Certified copy, as per rules.
(P. K. Jaiswal) (Virender Singh)
Judge Judge
pp/
Digitally signed by Pankaj
Pandey
Date: 2018.04.21 15:34:36 +05'30'