Rajaram vs Vinod Tomar
2021 Latest Caselaw 4149 MP

                                      1                               CRA-2957-2021
           The High Court Of Madhya Pradesh
                      CRA-2957-2021
                     (RAJARAM AND OTHERS Vs VINOD TOMAR AND OTHERS)

3
Gwalior, Dated : 10-08-2021
         Heard through Video Conferencing.
         Shri Suraj Rajoriya, learned counsel for the appellants.
         Shri Vinod Pathak, learned Panel Lawyer for the respondent/State.

Heard on admission.

Appeal appears to be arguable, therefore, the same is admitted for

hearing.

Issue bailable warrant for a sum of Rs.10,000/- (Rupees Ten Thousand) each be issued against respondents Vinod Tomar, Shivkumar, Jitendra Singh and Gyan Singh Tomar for securing their presence before this Court on a date to be fixed by the Registry by this Court.

State counsel is directed to verify whether any appeal preferred by the State against the judgment of acquittal or not.

(VISHAL MISHRA) JUDGE

Pawar

ASHISH PAWAR 2021.08.12 11:04:23 +05'30'