Ismile And Anr. vs Superintendent Union Of India
2021 Latest Caselaw 2593 MP

HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE CRIMINAL APPEAL NO.188 OF 2012 (Ismail and Another vs. The State of Madhya Pradesh)

Indore, Dated 21.06.2021 Arguments heard through Video Conferencing Parties through their counsel. As per jail report, the appellants have undergone the actual custody for more than ten years. For co-accused in MCRC No.424/2012, the judgment has already been delivered.

Considering the aforesaid, learned counsel for the parties undertake to conclude their arguments within half an hour and prays for listing of this matter on Thursday.

Prayer allowed.

List the matter on 24.06.2021 at the top of list.

            (SUJOY PAUL)                          (SHAILENDRA SHUKLA)
              JUDGE                                     JUDGE


 Arun/-

Digitally signed by ARUN NAIR Date: 2021.06.21 17:46:17 +05'30'