Ramveer vs The State Of Madhya Pradesh
2021 Latest Caselaw 825 MP

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             THE HIGH COURT OF MADHYA PRADESH,
                           BENCH AT GWALIOR
                            MCRC-8384-2021
                   (Ramveer Vs. State of M.P. & Anr.)

Gwalior, Dated : 17/03/2021

        Shri Deependra Singh Kushwaha, learned counsel for the

applicant.

        Shri P.P.S. Bajeeta, learned Public Prosecutor for the

respondents/State.

Learned counsel for the petitioner prays for and is granted one

week's time to apprise this Court as to whether the jail sentence

awarded in earlier judgment of conviction shall run separately or

concurrently after the judgment of conviction passed in another

separate sessions trial.

List the case after one week.

(S.A. Dharmadhikari) Judge

rahul

RAHUL SINGH PARIHAR 2021.03.18 13:24:13 +05'00'