Pushpendra Singh Baghel vs The State Of Madhya Pradesh
2021 Latest Caselaw 4638 MP

                                                                    1                              CRA-3032-2020
                                          The High Court Of Madhya Pradesh
                                                     CRA-3032-2020
                                              (PUSHPENDRA SINGH BAGHEL Vs THE STATE OF MADHYA PRADESH)

                                  12
                                  Jabalpur, Dated : 24-08-2021
                                        Heard through Video Conferencing.
                                        None for the appellant.
                                        None for the respondent / State.

It appears from the record that applicant filed this appeal against the judgment dated 13/03/2020 passed by Sessions Judge, Bhopal in

S.T.No.639/2015. That case was tried by me as a District Judge, Bhopal. So, office is directed to list the matter in the next week before a Bench in which I (Rajeev Kumar Dubey, J) am not a Member.

(RAJEEV KUMAR DUBEY) JUDGE

as

Signature Not Verified SAN

Digitally signed by ANURAG SONI Date: 2021.08.24 17:14:10 IST