Atul Bhargav vs The State Of Madhya Pradesh
2021 Latest Caselaw 2687 MP

1 MCRC-9296-2015 The High Court Of Madhya Pradesh MCRC-9296-2015 (ATUL BHARGAV Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Jabalpur, Dated : 24-06-2021 Through Video Conferencing.

Parties through their counsel.

Case is posted for orders on PUD, which is letter No.204/2021, dated 22.02.2021 received from Shri Vijay Singh Kawacha, III Additional Sessions Judge, Chhindawara (M.P.). It is requested that the Cr.A.No.76/2015 (Renu

Sharma Vs. Atul Bhargawa) is listed for final arguments on 15.03.2021. For disposal of the aforesaid case, record of Criminal Case No.476/2010 (Atul Bhargawa Vs. Smt. Renu Sharma) judgment dated 19.03.2015 is required. The aforesaid record has been requisition by this Court for this M.Cr.C.

Therefore, it is ordered that the record of lower Court be sent back to the aforesaid Court with the direction to send back this record after disposal of appeal pending before III ASJ, Chhindawara as early as possible.

                                                                            (B. K. SHRIVASTAVA)
                                                                                    JUDGE


                      Vin**




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VINOD SHARMA
Date: 2021.06.24
16:56:36 IST