NARSINGHDAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted in both the petitions.

(2.) After having heard learned counsel for the parties and having perused the material placed on record, we have not an iota of doubt that, viewed from any angle and perspective, whether that of the accused or of the complainant (appellants in the respective appeals before us), the impugned order dtd. 16/5/2019 passed by the High Court of Madhya Pradesh, Principal Seat at Jabalpur, in Criminal Revision No. 614 of 2019 cannot be sustained. The appropriate course in this matter is to set aside the order impugned and to restore the criminal revision petition for reconsideration by the High Court in accordance with law.

(3.) Shorn of unnecessary details, the relevant background aspects of the matter are as follows: