Madhya Pradesh High Court
The State Of Madhya Pradesh vs Munna @ Ramakant Riwari on 12 August, 2013
Misc. Criminal Case No.3705/2010
12.8.13
Shri Sudeep Deb, Government Advocate for the applicant-
State.
Heard on admission.
Considering the reasoning assigned for discarding the
incriminating evidence brought on record, the application is allowed
and leave to appeal against the impugned judgment of acquittal is
granted.
Case be registered as Criminal Appeal.
Issue bailable warrant for a sum of Rs.1000/- (Rupees one
thousand) against the respondent to secure his presence before this
Court on 23/9/13.
Call for the record of the trial Court. Appeal be listed for consideration on the question of admission on 23/9/13.
(AJIT SINGH) (B.D.RATHI)
JUDGE JUDGE
(and)