Sonu Shakya vs The State Of Madhya Pradesh
2021 Latest Caselaw 8740 MP

Citation : 2021 Latest Caselaw 8740 MP
Judgement Date : 13 December, 2021

Madhya Pradesh High Court

Sonu Shakya vs The State Of Madhya Pradesh on 13 December, 2021

Author: Rohit Arya

                                    1                              CRA-614-2020
             The High Court Of Madhya Pradesh
                       CRA No. 614 of 2020
                    (SONU SHAKYA Vs THE STATE OF MADHYA PRADESH)


Gwalior, Dated : 13-12-2021
        Shri Vijay Sundaram, learned counsel for the appellant.

        Shri Lokendra Shrivastava, learned Public Prosecutor for the
respondent/State.

Learned counsel for the appellant submits that through Legal Aid the appeal has been filed. However, another appeal has been filed as Criminal

Appeal No. 4448/2020 by the same appellant against the same judgment through Shri Akhand Pratap Singh, Advocate and he is not present today.

List both the appeals for orders immediately after vacation.




     (ROHIT ARYA)                               (DEEPAK KUMAR AGARWAL)
        JUDGE                                            JUDGE

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VALSALA
VASUDEVAN
2021.12.14
10:42:57
+05'30'

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