Suresh Prasad Shukla vs The State Of Madhya Pradesh
2021 Latest Caselaw 7964 MP

                                                                        1                               CRR-392-2013
                                             The High Court Of Madhya Pradesh
                                                       CRR No. 392 of 2013
                                             (SURESH PRASAD SHUKLA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                    2
                                    Jabalpur, Dated : 29-11-2021
                                            Shri Prakash Upadhyay, counsel for the petitioner.
                                            Shri Shiv Kumar Shrivastava, Government Advocate, for the
                                    respondent/State.

Learned counsel for the petitioner submits that the present petitioner was incorporated as an accused under section 319 of CrPC and the trial did

not commence; whereas the other main accused persons have already been acquitted by the trial court vide judgment dated 15.6.2018.

Office is directed to call for the status report of trial in respect of the present petitioner within a period of 2 weeks.

List this case after 2 weeks.

(S. A. DHARMADHIKARI) JUDGE

TG /-

Signature Not Verified SAN

Digitally signed by TRUPTI GUNJAL Date: 2021.11.30 12:11:06 IST