Bhagwandas Kushwah vs The State Of Madhya Pradesh
2021 Latest Caselaw 1395 MP

Citation : 2021 Latest Caselaw 1395 MP
Judgement Date : 7 April, 2021

Madhya Pradesh High Court

Bhagwandas Kushwah vs The State Of Madhya Pradesh on 7 April, 2021

Author: Gurpal Singh Ahluwalia

                                    1                           MCRC-18831-2021
          The High Court Of Madhya Pradesh
                    MCRC-18831-2021
                (BHAGWANDAS KUSHWAH Vs THE STATE OF MADHYA PRADESH)

1
Gwalior, Dated : 07-04-2021
         Shri Mukesh Sharma, Counsel for the applicant.
         Shri Rohit Shrivastava, Panel Lawyer for the respondent/State.

It is submitted by the counsel for the applicant that the prosecutrix has been examined and she has not supported the prosecution case.

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 State Counsel is directed to requisition the FSL/DNA test report.

List in the next week.

(G.S. AHLUWALIA) JUDGE (alok)

Digitally signed by ALOK KUMAR Date: 2021.04.07 14:54:37 +05'30'

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