Madhya Pradesh High Court
The State Of Madhya Pradesh vs Pappu @ Mehtab Singh Lodhi on 24 January, 2020
Author: Sujoy Paul
Bench: Sujoy Paul
1 MCRC-21023-2019
The High Court Of Madhya Pradesh
MCRC-21023-2019
(THE STATE OF MADHYA PRADESH Vs PAPPU @ MEHTAB SINGH LODHI AND OTHERS)
5
Jabalpur, Dated : 24-01-2020
Shri Som Mishra, Government Advocate, for the applicant/State.
Shri Harsh Gupta, counsel for the respondents.
Heard on this application seeking leave to appeal under section 378(3) of CrPC against the impugned judgment dated 21.10.2018.
Upon the consideration of arguments in the light of record, counsel for applicant has made out a case for grant of leave to appeal.
Accordingly, leave is granted.
The Registry shall convert this matter into a criminal appeal and register it accordingly.
Issue bailable warrant against the respondents for a sum of Rs.30,000/- (Rs.Thirty Thousand) each for securing their presence on 24.2.2020 before the Registry of this Court.
(SUJOY PAUL) (B. K. SHRIVASTAVA)
JUDGE JUDGE
TG /-
Digitally signed by TRUPTI GUNJAL
Date: 25/01/2020 15:33:57