1. This petition seeking leave to appeal has been filed by the State being aggrieved by the judgment dated 24.7.2015 passed by Special Judge (Atrocities), Anuppur in Special Case No. 37/2011 discharging the accused/respondents from the charges under Sections 302/34, 404/34 of the IPC and Section 3(2)(v) of the SC/ST (Prevention of Atrocities) Act.
2. After perusal of the finding of the trial Court, it is apparent that the accused were discharged because the investigation was not done by the competent officer and liberty was granted to the prosecution to get investigated the matter from the competent officer.
3. Considering the aforesaid, the leave as prayed for by the State cannot be granted, therefore, it is refused. However, it is open to the State to take recourse as permissible under the law.
4. This petition stands dismissed.