Girraj Kishor Shakyawar vs The State Of M.P.
2021 Latest Caselaw 7675 MP

                                       1                               CRA-4388-2021
         The High Court Of Madhya Pradesh
                  CRA No. 4388 of 2021
                      (GIRRAJ KISHOR SHAKYAWAR Vs THE STATE OF M.P.)

3
Gwalior, Dated : 22-11-2021
        Shri Brajmohan Mahajan, Advocate for the appellant.
        Shri      Rohit   Mishra,    Additional     Advocate      General   for   the
respondent/State.

Learned counsel for the appellant has filed I.A. No.31378/2021 for recalling the order dated 5/10/2021, on the ground that accused is not

required to be arrayed as party respondent in view of judgment of Chhatisgarh High Court in WPCR No. 121/2017.

Learned counsel for the appellant prays for time to examine the matter in the light of Apex Court judgment.

List this case in the next week.

(S. A. DHARMADHIKARI) JUDGE

(and)

ANAND SHRIVASTAVA 2021.11.22 17:10:41 +05'30'