G. P. Mathur, J. - (1.) (for himself and on behalf of R. C. Lahoti, C.J.I.):- 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 7-8-2003 of Justice N.S. Azad of M.P. High Court in Crl. Appeal No.415 of 2001.;