JUDGEMENT
G. P. Mathur, J. -
(1.) Delay in filing the special leave petition is condoned.
(2.) Leave granted.
(3.) This appeal has been preferred by the State of M. P. against the judgment and order dated 5-8-2003 of Justice N. S. Azad of M. P. High Court in Crl. Appeal No. 67 of 2003.;
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