Bablu vs The State Of Madhya Pradesh
2021 Latest Caselaw 1616 MP

Citation : 2021 Latest Caselaw 1616 MP
Judgement Date : 27 April, 2021

Madhya Pradesh High Court

Bablu vs The State Of Madhya Pradesh on 27 April, 2021

Author: Vivek Rusia

                                  1                                 CRR-354-2021
        The High Court Of Madhya Pradesh
                   CRR-354-2021
                (BABLU Vs THE STATE OF MADHYA PRADESH AND OTHERS)

2
Indore, Dated : 27-04-2021
       Heard through Video Conferencing.
       Shri Akash Rathi, learned counsel for the applicant.
       Shri Akash Sharma, learned Panel Advocate for respondent/State.

Learned counsel for the applicant submits that the applicant has not surrendered before the trial Court despite judgment of conviction passed

against him. He prays for and is granted time to seek instructions.

List after four weeks.

(VIVEK RUSIA) JUDGE

Alok Digitally signed by ALOK GARGAV Date: 2021.04.28 11:31:36 +05'30'

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