Hanumat @ Manumant Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 7860 MP

                                                            1                                  CRR-2079-2021
                               The High Court Of Madhya Pradesh
                                          CRR-02079-2021
                                 ((((HANUMAT @ MANUMANT SINGH Vs THE STATE OF MADHYA PRADESH))))

                              CRR/02072/2021, CRR/02073/2021, CRR/02078/2021, CRR/02079/2021,
                              CRR/02081/2021, CRR/02096/2021, CRR/02103/2021, CRR/02698/2021
                      3
                      Jabalpur, Dated : 25-11-2021
                              Shri Ankit Saxena, learned counsel for the applicant.
                              Shri Santosh Yadav, learned Panel Lawyer for respondent/State.

Registry has listed this case on question of maintainability of petition. Applicant has filed an application for suspension of sentence.

Applicant has not surrendered after passing of judgment. Applicant is directed to surrender before the trial within period of seven days and produce order-sheets before the Registry. If order sheets are not produced within a period of seven days, then revision filed by applicant shall stand dismissed without further reference to this Court. If applicant surrenders within a period of seven days and produces the order-sheets before the Registry then case may be listed in ensuing week.

If aforesaid condition is complied with then the matter be listed in week commencing 06/12/2021.

                                                                                      (VISHAL DHAGAT)
                                                                                           JUDGE

                      RS




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RASHMI RONALD
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Date: 2021.11.26
16:44:14 IST