RAMRATAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave Granted.

(2.) This appeal arises from an order dtd. 25/7/2024 [Hereinafter being referred to as 'Impugned Order'] passed by the High Court of Madhya Pradesh, Indore Bench [Hereinafter being referred to as 'High Court'] in Miscellaneous Criminal Case No. 27154 of 2024. Vide the impugned order, the High Court granted bail to the appellants, subject to certain conditions, including the removal of a wall at their expense and also directed the State of Madhya Pradesh to hand over the possession of the disputed property to the complainant [Mr. Ghanshyam Lashkari](objector before the High Court).

(3.) The brief facts relevant and essential for the adjudication of the present appeal are as follows.