Sultan Lodhi vs The State Of Madhya Pradesh
2021 Latest Caselaw 4852 MP

                                                                     1                               CRA-231-2013
                                             The High Court Of Madhya Pradesh
                                                        CRA-231-2013
                                                     (SULTAN LODHI Vs THE STATE OF MADHYA PRADESH)

                                   11
                                   Jabalpur, Dated : 31-08-2021
                                         None for the appellant.
                                         Shri Akhilendra Singh, GA for the respondent-State.

Appellant-accused has been convicted and sentenced vide judgment dated 09.01.2013 since than he is in jail, so it appears that he may be served complete sentence, so Government Advocate is directed to call the detention

report of the appellant from the concerned jail.

Office is also directed to call the detention report of the appellant from the concerned jail.

As the judgment was delivered by me in the capacity of Session Judge, Raisen.

Office is directed to list the case before another Bench in which I (Justice Rajendra Kumar Srivastava) is not a member, in the week commencing 20.09.2021.

(RAJENDRA KUMAR SRIVASTAVA) JUDGE

MISHRA

Signature Not Verified SAN

Digitally signed by ARVIND KUMAR MISHRA Date: 2021.09.02 10:29:16 IST