Nand Kumar @ Nandlal Baiga vs The State Of Madhya Pradesh
2021 Latest Caselaw 8737 MP

                                                                         1                             CRA-9826-2018
                                              The High Court Of Madhya Pradesh
                                                       CRA No. 9826 of 2018
                                                 (NAND KUMAR @ NANDLAL BAIGA Vs THE STATE OF MADHYA PRADESH)


                                    Jabalpur, Dated : 13-12-2021
                                             Shri D.K. Dwivedi, learned counsel for the appellant.

                                             Shri Ramjee Pandey, learned Panel Lawyer for the respondent-State.

Learned Panel lawyer for the respondent-State Submits that he has not received the copy of the judgment filed by the counsel for the appellant.

Learned counsel for the appellant is directed to supply the copy of

judgment to the Panel Lawyer for the respondent-State.

Let the matter be listed after vacation.

(RAJENDRA KUMAR SRIVASTAVA) JUDGE

kundan

Signature Not Verified SAN

Digitally signed by KUNDAN SHARMA Date: 2021.12.14 11:11:29 IST