THE STATE OF MADHYA PRADESH Vs. RAJENDRA LODHI
LAWS(MPH)-2014-7-324
HIGH COURT OF MADHYA PRADESH
Decided on
July 23,2014
The State of Madhya Pradesh
Appellant
VERSUS
Rajendra Lodhi
Respondents
JUDGEMENT
N.K.Gupta, J. -
(1.)HEARD on admission.
(2.)HEARD on IA. No.308/2013, an application for condonation of delay in filing the present leave application.
Looking to the grounds mentioned in the application, delay of 44 days in filing the present application for leave to appeal is hereby condoned.
(3.)THE State has preferred an application for grant of leave to appeal against the judgment dated 30.7.2012 passed by the Additional Sessions Judge, Pawai, District Pawai in ST. No.122/2011 whereby, the respondent was acquitted from the charges of Sections 363, 366, 376 of I.P.C.
(2.)HEARD on IA. No.308/2013, an application for condonation of delay in filing the present leave application.
Looking to the grounds mentioned in the application, delay of 44 days in filing the present application for leave to appeal is hereby condoned.
(3.)THE State has preferred an application for grant of leave to appeal against the judgment dated 30.7.2012 passed by the Additional Sessions Judge, Pawai, District Pawai in ST. No.122/2011 whereby, the respondent was acquitted from the charges of Sections 363, 366, 376 of I.P.C.
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