Veeran Yadav vs The State Of M.P
2021 Latest Caselaw 1618 MP

                                                                          1                            CRA-1169-2021
                                               The High Court Of Madhya Pradesh
                                                          CRA-1169-2021
                                                               (VEERAN YADAV Vs THE STATE OF M.P)

                                       3
                                       Jabalpur, Dated : 27-04-2021
                                              Heard through Video Conferencing.
                                              Shri V.K. Sonkeshariya, learned counsel for the appellant.
                                              Shri Rahul Trapathi, learned P.L. for the respondent/State.

Learned P.L. for the respondent/State submits that he has not received a copy of judgement i.e. Annexure A-1.

Therefore, learned counsel for the appellant is directed to supply the copy of said judgment to the learned P.L. for the respondent/State through whats up application.

List the case in the week commencing 03.05.2021.

(RAJENDRA KUMAR SRIVASTAVA) JUDGE

L.R.

Signature Not Verified SAN

Digitally signed by LALIT SINGH RANA Date: 2021.04.27 15:29:29 IST