Madhya Pradesh High Court
The State Of Madhya Pradesh vs Pista @ Shakil on 14 September, 2015
M.Cr.C. No.8230/2015
14.09.2015
Shri M. Kumawat, Advocate for the applicant/State.
Heard on I.A.No.7036 of 2015.
Application for grant of leave to appeal is barred by 143
days.
For the reasons assigned in the application, we are of
the view that the cause shown by the applicant is sufficient to
condone the delay.
Accordingly, delay in filing the application is hereby
condoned.
I.A.No.7036 of 2015, stands allowed and disposed of.
Also heard on the question of admission.
On due consideration of the facts and circumstances of
the case and the reasoning assigned by the learned trial
Court, we are of the view that, it is a fit case in which
permission for grant of leave to appeal can be allowed,
meaning thereby, the matter has to be admitted for final
hearing. Accordingly, application filed by the applicant - State
under Section 378(3) of Cr.P.C., is allowed and permission
for grant of leave to appeal is granted.
Appeal filed as a consequence of this order be
registered and proceeded as per rules, as admitted.
On payment of requisite process fee, office is directed
to issue bailable warrant of Rs.20,000/- against each of the
respondents. They are also directed to furnish a bail bond in
the sum of Rs.20,000/- each with one surety each in the like amount to the satisfaction of the C.J.M./Trial Court for their appearance before the Registry/Office of this Court on 26.11.2015 and on all other subsequent dates as may be fixed by the office in this behalf.
Call for the record of the court below. With the aforesaid, M.Cr.C.No.8230/2015 is allowed and is accordingly, disposed of.
Certified copy, as per rules.
(P.K. JAISWAL) (D.K. PALIWAL)
JUDGE JUDGE
SS/-