Mohammad Salman vs The State Of Madhya Pradesh
2021 Latest Caselaw 2789 MP

                                                                     1                               CRA-3049-2021
                                           The High Court Of Madhya Pradesh
                                                      CRA-3049-2021
                                             (MOHAMMAD SALMAN AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                  4
                                  Jabalpur, Dated : 28-06-2021
                                          Heard through Video Conferencing.
                                          Shri Ranjan Banerjee, learned counsel for the appellant.
                                          Shri   Shailesh    Khampariya,    learned   Panel    Lawyer      for   the
                                  respondent/State.

Heard on I.A.No.10569/2021, which is an application for converting

Criminal Appeal into M.Cr.C.

In view of the judgment dated 22.04.2021 passed by the Division Bench of this Court in Cr.A.No.5189/2020, I.A. is allowed.

Office is directed to register this case as M.Cr.C. after deleting the same from the record of Criminal Appeal.

Appellant is directed to make necessary amendments in the appeal within 3 working days.

List thereafter.

(SATYENDRA KUMAR SINGH) JUDGE

vinay

Signature Not Verified SAN

Digitally signed by VINAY KUMAR BURMAN Date: 2021.06.29 12:44:48 IST