Narendra Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 1283 MP

1 MCRC-16620-2021 The High Court Of Madhya Pradesh MCRC-16620-2021 (NARENDRA SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Gwalior, Dated : 05-04-2021 Shri Sushil Goswami, Counsel for the applicant. Shri Devendra Chaubey, Counsel for the State. It is submitted by the counsel for the applicant that the prosecutrix has been examined qua the applicant.

However, it is submitted by the counsel for the State that in the light of

the judgment passed by the Supreme Court in the case of Hemudan Nanbha Gadhvi Vs. State of Gujarat and others reported in (2019) 17 SCC 523, the accused can be convicted with the help of scientific evidence and, accordingly, he prays for time to produce the FSL / DNA test report.

Time granted.

List the case in the week commencing 19.04.2021.

(G.S. AHLUWALIA) JUDGE

Abhi ABHISHEK CHATURVEDI 2021.04.05 14:17:55 +05'30'