Bhadar @ Bahadur vs The State Of Madhya Pradesh
2021 Latest Caselaw 2157 MP

                                                                  1                              CRA-2626-2021
                                        The High Court Of Madhya Pradesh
                                                   CRA-2626-2021
                                          (BHADAR @ BAHADUR AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                1
                                Indore, Dated : 07-06-2021
                                      Shri Rahul Sharma, learned counsel for the appellants.
                                      Shri Prabal Jain, learned Panel lawyer for the respondent-State.

Heard through Video Conferencing. Learned counsel for the appellant prays for time to place on record the period of jail incarceration of the appellants since the date of registration of

FIR, as the said fact according to him is not reflected from the judgment under challenge.

Let record of the Court below be also requisitioned. List this case in the next week.

(ROHIT ARYA) JUDGE

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Signature Not Verified SAN

Digitally signed by VARSHA CHATURVEDI Date: 2021.06.08 10:51:12 IST