Kamalkishore vs State Of M.P.
2021 Latest Caselaw 7429 MP

                                                              1                            CRR-816-2011
           The High Court Of Madhya Pradesh
                     CRR No. 816 of 2011
                                                     (KAMALKISHORE Vs STATE OF M.P.)

 1
 Gwalior, Dated : 17-11-2021
       None for the petitioner.
       Shri B.P.S. Chauhan, Public Prosecutor for the respondent/State.

This criminal revision has been filed against the judgment of conviction and order of sentence, whereby, the petitioner has been convicted for the offence punishable under section 379 of IPC and sentenced him to undergo

two years RI with fine of Rs. 2,000/-.

Learned State counsel is directed to verify as to whether the petitioner has undergone the entire sentence as awarded against him or not ? or he is in jail in regard to some other case.

List this matter on 08/12/2021.

(S. A. DHARMADHIKARI) JUDGE

Durgekar Digitally signed by SANJAY NAMDEORAO

SANJAY DURGEKAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH

NAMDEOR COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=afa4701a2661e1fb7720c022ffc277

AO 608ce55ba67f3594a641181b9ae8448e58, pseudonym=DA26B82C5BC4CAF69072CA5 A13CA996C4169AB06, serialNumber=1190D1488DBA862FB108ED

DURGEKAR 66262DC2DC2CB9D310D73128B3A6E7B046 FCF28227, cn=SANJAY NAMDEORAO DURGEKAR Date: 2021.11.17 16:46:48 +05'30'