- (1.) Delay condoned.
(2.) Leave granted.
(3.) These appeals arise out of the Judgment and Final Order dated 14.12.2017 passed by the High Court of Madhya Pradesh, Bench at Gwalior in Criminal Revision No.807/2014 and also out of the Order dated 02.05.2018 in Misc. Crl. Case No.4414 of 2018.;