Prakash @ Vikky Suryawanshi vs The State Of Madhya Pradesh
2021 Latest Caselaw 7734 MP

                                                                       1                           MCRC-55987-2021
                                             The High Court Of Madhya Pradesh
                                                     MCRC No. 55987 of 2021
                                               (PRAKASH @ VIKKY SURYAWANSHI Vs THE STATE OF MADHYA PRADESH)

                                     2
                                     Jabalpur, Dated : 23-11-2021
                                           Shri Naveen Singh, learned counsel for the applicant.
                                           Shri Akshat Arjaria, learned Panel Lawyer for the respondent/State.

Counsel appearing for the applicant is directed to file order sheets of the other co-accused who has been enlarged on bail.

Heard on I.A.No.20038/2021, an application for exemption from filing

the certified copy of the judgment dated 12.10.2021.

For the reasons mentioned in the application, the same is allowed. List in the next week.

(VISHAL MISHRA) JUDGE

Sha

Signature Not Verified SAN

Digitally signed by SHALINI LANDGE Date: 2021.11.24 10:44:41 IST