Suresh vs The State Of Madhya Pradesh
2021 Latest Caselaw 922 MP

1 CRA-1674-2016 The High Court Of Madhya Pradesh CRA-1674-2016 (SURESH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Indore, Dated : 19-03-2021 Shri SK Meena, learned counsel for the appellant. Ms. Mamta Shandilya, learned Govt. Advocate for the State. Shri Meena submits that appellant No.2 is Rahul S/o Ramcharan Prajapati, who has already filed connected CRA No.229/2017 against the impugned judgment. Hence, appellant No.2's name may be permitted to delete

from the array of the appellants.

The other side has no objection.

Prayer is allowed.

Shri Meena is directed to delete the name of appellant No.2 forthwith. List with CRA No.229/2017.

    (SUJOY PAUL)                                              (VIVEK RUSIA)
       JUDGE                                                       JUDGE


 soumya



Digitally signed
by Ravi Prakash
Date: 2021.03.19
17:43:02 +05'30'