Prakash vs The State Of Madhya Pradesh
2021 Latest Caselaw 762 MP

Citation : 2021 Latest Caselaw 762 MP
Judgement Date : 16 March, 2021

Madhya Pradesh High Court

Prakash vs The State Of Madhya Pradesh on 16 March, 2021

Author: Vishal Mishra

                    THE HIGH COURT OF MADHYA PRADESH
                           BENCH AT GWALIOR
                 Cr.A No.917/2016, Cr.A No. 6/2017 and Cr.A No. 520/2018

            HIGH COURT OF MADHYA PRADESH
                    BENCH AT GWALIOR
                                   (Single Bench)

                                     CRA-917-2016
                         (RAJASINGH Vs THE STATE OF MADHYA PRADESH)

                                      CRA-6-2017
               (RAMU @ PRASHANT TOMAR Vs THE STATE OF MADHYA PRADESH THR)

                                     CRA-520-2018
                          (PRAKASH Vs THE STATE OF MADHYA PRADESH)

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       CORAM

                         Hon. Shri Justice Vishal Mishra
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       Appearance
              Shri Ashok Jain, learned counsel, for the appellants.
              Shri Purshottam Panday, learned Public Prosecutor for
       respondent/State.
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       Whether approved for Reporting :                           No

       Reserved on            :      11.12.2019
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                                       ORDER

(Passed on 16 March, 2021) The matter was heard and reserved for judgment on 11.12.2019, but on perusing of the record, it seems that the matter requires rehearing on certain points.

Accordingly, the case is released. List the case for final hearing in due course.

(Vishal Mishra) Judge LJ*

LOKENDRA JAIN 2021.03.17 18:07:00 -07'00'