Santosh Pandey vs The State Of Madhya Pradesh
2021 Latest Caselaw 1570 MP

                                                                   1                                CRA-714-2014
                                              The High Court Of Madhya Pradesh
                                                         CRA-714-2014
                                                  (SANTOSH PANDEY Vs THE STATE OF MADHYA PRADESH)

         26
         Gwalior, Dated : 24-04-2021
                                     Shri D.S. Raghuwanshi, learned counsel for the appellant.
                                     Shri Pramod Pachouri, learned PP for the respondent/State.

Heard through Video Conferencing. Certain documents including some relevant pages of impugned judgment are not legible. Though typed copy of the same has been filed, but

looking to the nature of case it would be inappropriate to hear the application vide I.A. No.5761/2021 through V.C..

List the matter after resumption of physical hearing.

                    (SHEEL NAGU)                                                            (ANAND PATHAK)
                       JUDGE                                                                      JUDGE


         Rashid

Digitally signed by RASHID KHAN

RASHID DN: c=IN, o=HIGH COURT Of M P BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=23377d7d214c811801fc322b5 76ca4ed1954237f6324416af3985b5e99

KHAN 40ed42, serialNumber=111cc474a72b078dc9a8 9f3cb13bb668fd8e0e91beda3cb721bb d836d768b09c, cn=RASHID KHAN Date: 2021.04.26 10:58:59 +05'30'