Prakash Singh Lodhi vs The State Of Madhya Pradesh
2021 Latest Caselaw 889 MP

1 CRA-1800-2010 The High Court Of Madhya Pradesh CRA-1800-2010 (PRAKASH SINGH LODHI Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 18-03-2021 Shri Jagat Kumar Dehariya, learned counsel for the appellant. Shri Dilip Parihar, learned Panel Lawyer for the State submits that there are two other criminal appeals arising out of same judgment which are pending and not listed today.

List the matter alongwith CRA. No.1562/10 and CRA. No.1633/10.

                                         (PRAKASH SHRIVASTAVA)                                   (SMT. ANJULI PALO)
                                                JUDGE                                                     JUDGE


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Digitally signed by MOHAMMED MOHSIN QURESHI Date: 2021.03.18 17:19:11 IST