Madhya Pradesh High Court
The State Of Madhya Pradesh vs Jittu @ Jitendra on 20 March, 2018
THE HIGH COURT OF MADHYA PRADESH MCRC-12516-2017 (THE STATE OF MADHYA PRADESH Vs JITTU @ JITENDRA) 6 Jabalpur, Dated : 20-03-2018 Shri B.D. Singh, Government Advocate for the applicant. Heard.
Record perused.
This is an application under Section 378(3) of Cr.P.C. seeking sh leave to appeal against the judgment of acquittal passed by 3rd e Additional Sessions Judge, Jabalpur.
ad After hearing learned counsel for the applicant, in our Pr considered opinion, it is a fit case in which leave to appeal is granted.
M.Cr.C. is, therefore, disposed of.
a hy Office is now directed to register this M.Cr.C. as Criminal Appeal and list it accordingly.
ad M of (S.K. SETH) (ANURAG SHRIVASTAVA) rt JUDGE JUDGE ou Digitally signed by MOHD IRFAN SIDDIQUI C Date: 2018.03.20 15:04:25 +05'30' h irfan ig H