Asif Khan vs The State Of Madhya Pradesh
2021 Latest Caselaw 1713 MP

                                                          1                             CRA-552-2021
                                The High Court Of Madhya Pradesh
                                           CRA-552-2021
                                           (ASIF KHAN Vs THE STATE OF MADHYA PRADESH)

                      2
                      Indore, Dated : 30-04-2021
                               Heard through Video Conferencing.
                               Mr. Vishal Sanothiya, Advocate for the appellant.
                               Mr. Amit Singh Sisodia, Government Advocate for the respondent-

State.

Learned counsel for the appellant submits that total five accused

persons have been convicted by the same impugned judgment.

Office is directed to list all the appeals together after two weeks.

                           (MOHAMMAD RAFIQ)                                   (ATUL SREEDHARAN)
                            CHIEF JUSTICE                                              JUDGE




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SAIFAN KHAN
Date: 2021.05.01
11:25:55 IST