G. P. Mathur, J. - (1.) Delay in filing and refiling 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 1-7-2003 of Justice N. S. Azad of M. P. High Court in Crl. Appeal No. 580 of 1998.;