UDAYBHAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This case has been listed today for consideration of I.A. No. 5362/12, which is an application for staying the proceedings pending in Criminal Case No. 2427/2005 in the Court of JMFC, Ganjbasoda, District Vidisha (MP). It is submitted by the learned Counsel for the parties that since a very short point is involved in this case, it may be heard finally and decided.

(2.) With the consent of learned Counsel for the parties, matter is heard finally.

(3.) This petition has been preferred under Section 482 of the Code of Criminal Procedure for the following relief:--