Farhan Ahmad vs The State Of Madhya Pradesh
2021 Latest Caselaw 1904 MP

Citation : 2021 Latest Caselaw 1904 MP
Judgement Date : 7 May, 2021

Madhya Pradesh High Court

Farhan Ahmad vs The State Of Madhya Pradesh on 7 May, 2021

Author: Rajendra Kumar Srivastava

                                                                         1                              CRA-4497-2019
                                                 The High Court Of Madhya Pradesh
                                                            CRA-4497-2019
                                                        (FARHAN AHMAD Vs THE STATE OF MADHYA PRADESH)

                                       23
                                       Jabalpur, Dated : 07-05-2021
                                              Heard through Video Conferencing.
                                              Shri Saurabh Shrivastava, learned counsel for the appellant.
                                              Shri Subodh Tamarkar, learned P.L. for the respondent/State.

Learned P.L. for the respondent/State submits that copy of impugned judgment is not available with him.

Therefore, learned P.L. for the respondent/State seeks time to argue the matter.

Prayer is allowed.

List the case after vacation.

(RAJENDRA KUMAR SRIVASTAVA) JUDGE

L.R.

Signature Not Verified SAN

Digitally signed by LALIT SINGH RANA Date: 2021.05.07 17:24:30 IST

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