Lalan Choudhary vs The State Of M.P
2021 Latest Caselaw 2942 MP

                                                                          1                                CRA-660-2021
                                               The High Court Of Madhya Pradesh
                                                          CRA-660-2021
                                                              (LALAN CHOUDHARY Vs THE STATE OF M.P)

                                       7
                                       Jabalpur, Dated : 02-07-2021
                                              Heard through Video Conferencing.
                                              Shri Madan Singh, learned counsel for the appellant.
                                              Ms. Kamlesh Tamrakar, learned P.L. for the respondent/State.

Learned P.L. for the respondent/State submits that copy of judgment is not available on the case file, therefore, he prays for time to argue the matter.

As a last opportunity, time is granted to the State for the same. In the meanwhile, learned counsel for the appellant is directed to supply a copy of judgment to the State through whats up application.

List the case in the next week.

(RAJENDRA KUMAR SRIVASTAVA) JUDGE

L.R.

Signature Not Verified SAN

Digitally signed by LALIT SINGH RANA Date: 2021.07.02 17:29:30 IST