STATE OF MADHYA PRADESH Vs. RAJARAM BAGHEL

JUDGEMENT

(1.) Heard on I.A. No. 5456/2013, an application for condonation of delay. Looking to the facts of the case application (I.A. No. 5456/2013) is allowed and delay in filing the appeal is hereby condoned.

(2.) Heard on merits.

(3.) This writ appeal has been filed by the appellants/State against the order dated 08-02-2012, passed by the learned Single Judge in W.P. No. 1017/2012 (S).