Ramkaran vs The State Of Madhya Pradesh
2021 Latest Caselaw 2364 MP

                                                                        1                                CRA-923-2017
                                             The High Court Of Madhya Pradesh
                                                        CRA-923-2017
                                                         (RAMKARAN Vs THE STATE OF MADHYA PRADESH)

                                    3
                                    Indore, Dated : 14-06-2021
                                            Shri Vishal Patidar, learned counsel for the appellant.
                                            Shri   Rajwardhan       Gawade,    learned   Panel    Lawyer     for    the
                                    respondent/State.

Heard through Video Conferencing. Let report of complete period of jail incarceration of the applicant in

connection with Crime No.165/2011 and judgment dated 7.04.2017 passed by Additional Special Judge, Mandsaur in SST No.16/2011 be placed on record by Panel Lawyer within two weeks, as according to learned counsel for the applicant, applicant has completed total period of imprisonment i.e. 10 years on 21.05.2021 and he is undergoing additional sentence of two years due to non-payment of fine amount of Rs.1,00,000/-.

List after two weeks.

(ROHIT ARYA) JUDGE

Vibha

Signature Not Verified SAN

Digitally signed by VIBHA PACHORI Date: 2021.06.14 17:43:00 IST