Bhursingh vs The State Of Madhya Pradesh
2021 Latest Caselaw 1712 MP

                                                         1                              CRA-6336-2020
                                The High Court Of Madhya Pradesh
                                           CRA-6336-2020
                                     (BHURSINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                      3
                      Indore, Dated : 30-04-2021
                               Heard through Video Conferencing.
                               Mr. Anurag Vyas, Advocate for the appellant.
                               Mr. Amit Singh Sisodia, Government Advocate for the respondent-

State.

Learned counsel for the appellant informed that total five appeals have

been filed against the same impugned judgment by the accused persons.

Accordingly, list this matter alongwith CRA-1685-2016, CRA-1696- 2016, CRA-1655-2016 & CRA-1291-2017.

                           (MOHAMMAD RAFIQ)                                   (ATUL SREEDHARAN)
                            CHIEF JUSTICE                                              JUDGE




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Date: 2021.05.01
11:26:02 IST