State Of M.P. Thru P.S. vs Murari Lal ( Deleted )
2021 Latest Caselaw 2862 MP

                                                                    1                                   CRA-664-2003
                                        The High Court Of Madhya Pradesh
                                                   CRA-664-2003
                                            (STATE OF M.P. THRU P.S. Vs MURARI LAL ( DELETED ) AND OTHERS)

                    2
                    Gwalior, Dated : 30-06-2021
                                       Heard through Video Conferencing.
                                       Shri Rajesh     Shukla,     learned    Deputy Advocate           General for
                  appellant/State.
                                       Shri D.R. Sharma, learned counsel for respondents.

In this appeal preferred by State against the judgment of acquittal,

respondent No.4 is said to be in custody suffering sentence imposed in another case and against whom production warrant has been issued by order dated 03.06.2021.

Let respondent No.4 be produced in execution of production warrant issued by this Court on earlier occasion and he be produced on 13.07.2021 either physically or if physical hearing does not commence, then he may be produced through video conferencing from jail where he is lodged.

Let this case be taken up at 10:30 am on 13.07.2021. Let copy of this order be supplied to Shri Rajesh Shukla, learned

Deputy Advocate General who shall inform to the concerning jail authority for doing the needful.

(SHEEL NAGU) (DEEPAK KUMAR AGARWAL) JUDGE JUDGE

Bu

DHANA Digitally signed by DHANANJAY BUCHAKE DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH

NJAY GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001,

BUCHAK st=Madhya Pradesh, 2.5.4.20=6489e9ca230b3031a4 b44a621934281f589875c02fb2 a20e4220aebc8a3ba7ec,

E cn=DHANANJAY BUCHAKE Date: 2021.07.02 10:37:26 +05'30'