Chandresh vs The State Of Madhya Pradesh
2021 Latest Caselaw 1068 MP

1 CRR-798-2021 The High Court Of Madhya Pradesh CRR-798-2021 (CHANDRESH Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 24-03-2021 Shri B.K. Shukla, learned counsel for the applicant. Shri Ankit Sisodiya, learned PL for the State. It appears that this revision has been preferred against the judgment dated 09.10.2017 passed by JMFC, Khandwa in Criminal case No. 539/2013 and the judgment dated 12.03.2020 passed by ASJ, Link Court Harsud,

Khandwa in CRA No. 67/2017. Against the same judgment, connected CRR No.725/2021 has been filed in which the application for bail has been decided by another Bench presided over by Hon'ble Shri Justice Vijay Kumar Shukla on 12.03.2020, therefore, this case should also be listed before the same Bench .

List this case before the Appropriate Bench

(B. K. SHRIVASTAVA) JUDGE

VD

Signature SAN Not Verified

Digitally signed by VARSHA DUBEY Date: 2021.03.25 17:10:53 IST