Yashpal Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 3116 MP

                                                                        1                           MCRC-50076-2018
                                              The High Court Of Madhya Pradesh
                                                        MCRC-50076-2018
                                                       (YASHPAL SINGH Vs THE STATE OF MADHYA PRADESH)

                                     13
                                     Jabalpur, Dated : 08-07-2021
                                             Heard through Video Conferencing.
                                             Shri Ghanshyam Sharma, learned counsel for the applicant.
                                             Shri Manoj Singh, learned P.L. for respondent/State.

Learned counsel for the applicant seeks time to file copy of judgment passed by the 23rd Additional Sessions Judge, Bhopal in Session Trial

No.9600147/2017.

Learned Panel Lawyer for the State is also directed to call for the complete case diary.

List after two weeks.

(RAJEEV KUMAR DUBEY) JUDGE

manju

Signature Not Verified SAN

Digitally signed by MANJU CHOUKSEY Date: 2021.07.08 16:41:12 IST