State of M.P. Vs. Ram Kishore Sharma

[Criminal Appeal No.1689 of 2015 arising out of S.L.P. (CRL.) No.2544 of 2013]

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.

5. The appeal stands disposed of as allowed.

..............J. [ANIL R. DAVE]

..............J. [ADARSH KUMAR GOEL]

New Delhi;

11th December, 2015.

 Back