Dipendra Yadav vs The State Of Madhya Pradesh
2021 Latest Caselaw 3216 MP

                                                                           1                              CRA-2915-2021
                                                  The High Court Of Madhya Pradesh
                                                             CRA-2915-2021
                                                    (DIPENDRA YADAV Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                                                        CRA/02548/2021
                                        1
                                        Jabalpur, Dated : 12-07-2021
                                                Heard through Video Conferencing.
                                                Shri Puspendra Kumar Verma, learned counsel for the appellant in
                                        Cr.A.No.2915/2021.
                                                None for the appellant in Cr.A.No.2548/2021.

                                                Shri Vikram Johri, learned G.A. for the respondent/State.

These two appeals have been filed by the appellant against the same judgment of conviction and only one appeal is maintainable.

Since no one is present for the appellant in Cr.A.No.2548/2021, therefore, the cases are adjourned.

List after two weeks.

                                              (PRAKASH SHRIVASTAVA)                   (SATYENDRA KUMAR SINGH)
                                                     JUDGE                                         JUDGE


                                        P/-




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Digitally signed by MRS PREETI TIWARI Date: 2021.07.13 16:58:43 IST