Bhupendra Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 723 MP

1 MCRC-13645-2021 The High Court Of Madhya Pradesh MCRC-13645-2021 (BHUPENDRA SINGH Vs THE STATE OF MADHYA PRADESH)

Indore, Dated : 15-03-2021 Shri Gopal Yadav, learned counsel for the applicant. Shri Ankit Premchandani, learned counsel for the State. Counsel for the petitioner by placing reliance on the judgment of Hon'ble Supreme Court in the case of Arnesh Kumar vs. State of Bihar submits that the applicant is not put to any notice as per para no.6 of this

judgement as required under Section 41(A) of Cr.P.C.

Counsel for the State is directed to seek instruction in the matter. List on 18.03.2021.

(SUJOY PAUL) JUDGE

amit

Digitally signed by Amit Kumar Date: 15/03/2021 17:30:50