Prosecutrix vs The State Of Madhya Pradesh
2021 Latest Caselaw 3958 MP

                                                                                            1                               CRA-4415-2019
                                                           The High Court Of Madhya Pradesh
                                                                      CRA-4415-2019
                                                                       (PROSECUTRIX Vs THE STATE OF MADHYA PRADESH AND OTHERS)

          15
          Gwalior, Dated : 04-08-2021
                                                 Shri Suresh Agrawal, learned counsel for the appellant/prosecutrix.
                                                 Shri Vinod Pathak, learned PL for respondent No. 1/State.

Shri Prashant Sharma, learned counsel for respondent No. 3/accused. Heard through Video Conferencing. Copy of appeal memo alongwith copy of impugned judgment be

supplied to counsel for accused / respondent No. 3 within seven days.

List alongwith Cr.A.Nos. 4199/2019 and Cr.A.No. 4520/2019 in the week commencing 16th August, 2021.

(ANAND PATHAK) JUDGE

JPS/-

JAI Digitally signed by JAI PRAKASH SOLANKI

PRAKASH DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=287738d30aabaeda9b10cecdf179cec865c7633f4cfb9e38 ce14fcbb05b9522a, cn=JAI PRAKASH SOLANKI Date: 2021.08.05 10:42:08 +05'30'

SOLANKI