Jitendra Kevat vs The State Of Madhya Pradesh
2021 Latest Caselaw 1394 MP

                                      1                           MCRC-18076-2021
           The High Court Of Madhya Pradesh
                     MCRC-18076-2021
               (JITENDRA KEVAT Vs THE STATE OF MADHYA PRADESH AND OTHERS)

 1
 Gwalior, Dated : 07-04-2021
          Shri Dheerendra Singh, Counsel for the applicant through video
 conferencing.
          Smt. Uma Kushwah, Panel Lawyer for the respondent/State.

It is submitted by the counsel for the applicant that the prosecutrix has turned hostile.

In the light of the judgment passed by the Supreme Court in the case of Hemudan Nanbha Gadhvi vs. State of Gujarat reported in (2019) 17 SCC 523, the counsel for the State prays for and is granted a week's time to obtain the FSL/DNA test report.

List this case in the week commencing 19.4.2021.

(G.S. AHLUWALIA) JUDGE

(alok)

Digitally signed by ALOK KUMAR Date: 2021.04.07 14:50:17 +05'30'