Karan vs The State Of Madhya Pradesh
2021 Latest Caselaw 1872 MP

                                                                          1                            CRA-6430-2020
                                                The High Court Of Madhya Pradesh
                                                           CRA-06430-2020
                                                             (KARAN Vs THE STATE OF MADHYA PRADESH)

                                                                        CRA/06430/2020
                                       4
                                       Jabalpur, Dated : 06-05-2021
                                              Heard through Video Conferencing.
                                              Shri Neeraj Jain, learned counsel for the appellant in Criminal Appeal
                                       No.5424/2020.
                                              Shri Anoop Kumar Shrivastava, learned counsel for the appellant in

                                       Criminal Appeal No.6430/2020.
                                              Shri Dilip Parihar, learned Panel Lawyer for the respondent/State.

Against the same judgment, two appeals have been filed by the same accused.

Learned counsel for the appellant in Criminal Appeal No.5424/2020 prays for time to obtain instructions in this regard.

List after four weeks as prayed.

                                            (PRAKASH SHRIVASTAVA)                                (VIRENDER SINGH)
                                                   JUDGE                                                 JUDGE


                                       pp




Signature Not Verified
  SAN

Digitally signed by PUSHPENDRA PATEL Date: 2021.05.06 16:21:34 IST