Madhya Pradesh High Court
The State Of Madhya Pradesh vs Lalsingh on 13 November, 2014
1 M.Cr.C. No.8148/2014 (State of M.P. Vs. Lalsingh and others) 13/11/2014 Shri Prabal Solanki, Public Prosecutor for applicant/ State.
Heard.
After perusal of the evidence, application for leave to appeal is hereby allowed.
Office is directed to register a regular criminal appeal and list the same for admission.
(S.K. Gangele) (Rohit Arya)
Judge Judge
Arun*