Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1689 OF 2015
(Arising out of S.L.P.(Crl.) No.2544 of 2013)
STATE OF M.P. ... APPELLANT(S)
VS.
RAM KISHORE SHARMA ... RESPONDENT(S)
J U D G M E N T
Anil R. Dave, J.
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.
4. In the circumstances, we set aside the impugned
judgment and order passed by the High Court of Madhya
Pradesh, Bench at Gwalior. The trial court to proceed
with the trial.
JUDGMENT
5. The appeal stands disposed of as allowed.
..............J.
[ANIL R. DAVE]
..................J.
[ADARSH KUMAR GOEL]
New Delhi;
th
11 December, 2015.
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