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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA                    CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.1689 OF 2015 (Arising out of S.L.P.(Crl.) No.2544 of 2013)

            STATE OF M.P.           ... APPELLANT(S)    

               VS.

  RAM KISHORE SHARMA      ... RESPONDENT(S)

                J U D G M E N T

Anil R. Dave, J.

1. Though  served,  nobody  appears  on  behalf  of  the  respondent. 2. Leave granted. 3. Looking at the facts of the case, in our opinion, the  High Court ought not to have quashed the criminal charge  framed against the accused-respondent. 4. In  the  circumstances,  we  set  aside  the  impugned  judgment and order passed by the High Court of Madhya  Pradesh, Bench at Gwalior.  The trial court to proceed  with the trial.  5. The appeal stands disposed of as allowed.   

       ..............J.  [ANIL R. DAVE]  

..................J. [ADARSH KUMAR GOEL]  

New Delhi; 11th December, 2015.