NANURAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 4/10/2024 passed by the High Court of Madhya Pradesh at Indore, in Misc. Criminal Case No. 41848 of 2024.

(3.) The appellant has been facing trial in connection with a crime registered pursuant to First Information Report No.341/2024 dtd. 11/9/2024 lodged with Police Station Nalchha, District Dhar, in respect of offences punishable under Ss. 3 and 5 of the Madhya Pradesh Freedom of Religion Act, 2021.