ANITA Vs. STATE OF M.P.

JUDGEMENT

(1.) LEAVE granted.

(2.) THESE two criminal appeals arise out of an order dated 8th July, 1996 in C.R. No. 159 of 1996 passed by the High Court of Madhya Pradesh, Indore Bench and, therefore, they are being disposed of by this judgment.

(3.) SMT . Mohini @ Jyoti, the mother of Deepa @ Sonia has also filed a S.L.P. against the order of the High Court dated 28th July, 1996, whereby the charge against Siri Chand Slo Nagu Mal (the father -in -law of Deepa) was quashed. There is delay in filing SLP and it is condoned. This is how both these appeals arise out of the order dated 28th July, 1996 passed by the High Court.