Pappu @ Ramsundar Sahu vs The State Of Madhya Pradesh
2021 Latest Caselaw 7258 MP

1 CRA-3858-2021 The High Court Of Madhya Pradesh CRA No. 3858 of 2021 (PAPPU @ RAMSUNDAR SAHU Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Jabalpur, Dated : 10-11-2021 Shri D.K. Prajapati, Advocate for the appellant. Shri Anshul Mishra, P.L. for the State. Learned counsel for the appellant submit that the present appeal is not maintainable and M.Cr.C. would be filed as per the judgment passed in Cr.A. No.5189/2020, hence he prays for time to file an appropriate application to

covert present appeal into M.Cr.C.

As prayed, list after a week.

(ARUN KUMAR SHARMA) JUDGE

pn

Signature Not Verified SAN

Digitally signed by PANKAJ NAGLE Date: 2021.11.11 11:59:15 IST