STATE OF M.P. Vs. RAM KISHORE SHARMA
LAWS(SC)-2015-12-65
SUPREME COURT OF INDIA
Decided on December 11,2015

STATE OF M.P. Appellant
VERSUS
Ram Kishore Sharma Respondents

JUDGEMENT

- (1.) Though served, nobody appears on behalf of the respondent.
(2.) Leave granted.
(3.) Looking at the facts of the case, in our opinion, the High Court ought not to have quashed the criminal charge framed against the accused-respondent.;


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