Vijay Bahadur Singh @ Gattu Yadav vs The State Of Madhya Pradesh
2021 Latest Caselaw 3636 MP

Citation : 2021 Latest Caselaw 3636 MP
Judgement Date : 26 July, 2021

Madhya Pradesh High Court

Vijay Bahadur Singh @ Gattu Yadav vs The State Of Madhya Pradesh on 26 July, 2021

Author: Sushrut Arvind Dharmadhikari

                       HIGH COURT OF MADHYA PRADESH,
                             BENCH AT GWALIOR

                                  M.Cr.C.No.34297/2021
                   ( Vijay Bahadur Singh @ Gattu Yadav Vs. State of M.P. )
                                              (1)

             Gwalior, dated : 26.07.2021

                   Heard through video conferencing.

                   Shri R.P.Gupta, learned counsel for the applicant.

                   Shri Anil Shukla, learned Public Prosecutor for the

             respondent/State.

Learned counsel for the applicant prays for time to produce the

judgment of the Apex Court in which compromise has been entered

in respect of offence under Section 307 of IPC.

List this case in the next week.

(S.A.Dharmadhikari) Judge SP SANJEEV KUMAR PHANSE 2021.07.27 12:28:40 +05'30'

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