Kanha Gupta vs The State Of Madhya Pradesh
2021 Latest Caselaw 198 MP

1 CRA-3398-2020 The High Court Of Madhya Pradesh CRA-3398-2020 (KANHA GUPTA Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 24-02-2021 Shri Sandeep Kumar Jain, learned counsel for the appellant. Shri J.S. Hora, learned Panel Lawyer for the State submits that a copy of the judgment of the Trial Court is not available in his file.

Let the same be supplied by the learned counsel for the appellant within three days.

List in the next week, as prayed.

                                      (PRAKASH SHRIVASTAVA)                                  (VIRENDER SINGH)
                                             JUDGE                                                   JUDGE


                                  vivek




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Digitally signed by VIVEK KUMAR TRIPATHI Date: 2021.02.25 14:28:52 IST