Madhya Pradesh High Court
The State Of Madhya Pradesh vs Mukesh Awasthy @ Halke Bhaiya Judgement ... on 29 April, 2014
M.Cr.C. No. 12591 of 2010
29.4.2014.
Shri Ashok Chourasiya, learned Government
Advocate for the applicant/State.
He is heard.
Having heard the State counsel keeping in view the
arguments and after perusing the record of the Trial Court
along with the exhibited papers of charge-sheet in view of
the evidence of the prosecution witnesses, the impugned
judgment requires reconsideration and re-appreciation at
this stage. Hence by allowing this petition filed under
Section 378(III) of the Cr.P.C. leave to file against the
impugned judgment extending the acquittal to the
respondents is hereby granted. Office is directed to
register this matter as criminal appeal in accordance with the procedure prescribed under the rules.
Accordingly, this petition is allowed. Subject to compliance of the aforesaid order, this criminal appeal is admitted for final hearing. Let the presence of the respondents be secured before this Court by fixing a date in the month of August, 2014 through bailable warrant of Rs. 10,000/- (Rupees Ten Thousand only) against each of them.
The case be listed accordingly on such date.
(U. C. Maheshwari) (Sushil Kumar Gupta)
Judge Judge
rao