Veeran Yadav vs The State Of M.P
2021 Latest Caselaw 1754 MP

                                                                           1                               CRA-1169-2021
                                                The High Court Of Madhya Pradesh
                                                           CRA-1169-2021
                                                                (VEERAN YADAV Vs THE STATE OF M.P)

                                         4
                                         Jabalpur, Dated : 03-05-2021
                                               Heard through Video Conferencing.
                                               Shri V.K. Sokesheriya, learned counsel for the appellant.
                                               Shri Yogendra Das Yadav, learned Government Advocate for the
                                         respondent/State.

Learned Government Advocate for the respondent/State submits that

he has not received the copy of judgments i.e. annexure-A.

Learned counsel for the appellant is directed to supply the copy of judgment to the learned Government Advocate through whats app.

List the matter in the week commencing 10.05.2021.

(RAJENDRA KUMAR SRIVASTAVA) JUDGE

R

Signature Not Verified SAN

Digitally signed by ROSHNI SINGH PATEL Date: 2021.05.03 16:40:55 IST