IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.  900   OF 2009 [Arising out of SLP(Crl.) No. 3250/2008]

STATE OF MADHYA PRADESH ... APPELLANT(S)

:VERSUS:

RAJARAM ... RESPONDENT(S)

O R D E R Leave granted.

Learned counsel appearing on behalf of the sole respondent submits that he  

has no instructions as such in the matter. Be that as it may, on 18.2.2008, notice was  

issued indicating therein as to why the special leave petition should not be disposed of  

at the notice stage itself by remitting the matter back to the High Court for a fresh  

decision in accordance with law.  

The impugned order dated 14.5.2007 passed by the High Court in M.Crl.C.  

No.  8787/2006,  disposing of  the State's   appeal,  not only does not  give any cogent  

reasons but is entirely cryptic in nature. In that view of the matter, we set aside the  

impugned order and remit the matter to the High Court for a fresh consideration in  

accordance with law.   

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The appeal is disposed of with the above direction.

...........................J (ALTAMAS KABIR)

...........................J   (CYRIAC JOSEPH) NEW DELHI, MAY 1, 2009.