Ankit Jaiswal vs The State Of Madhya Pradesh
2021 Latest Caselaw 6489 MP

1 CRA-3576-2021 The High Court Of Madhya Pradesh CRA-3576-2021 (ANKIT JAISWAL Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Indore, Dated : 07-10-2021 Shri Ajay Jaiswal, brother of the applicant is present in person. State through counsel.

I.A.No.27100 of 2021, which is an application for conversion of the present petition as M.Cr.C in place of criminal appeal.

Considered.

In view of the Division Bench judgment in the case of Pramodh Yadav vs. State, the application stands allowed.

Necessary amendment be incorporated. At this stage, it has been brought to the notice of the Court that the handwriting expert report is not made available. Order dated 12.3.2021 is taken note of the fact that a letter for obtaining handwriting expert report was sent by Investigating Officer on 21.12.2020. However, the same is not found to be placed on record.

Learned Panel Lawyer for the State was heard who would obtain a

feedback regarding the same.

Matter be listed after a week.

(SHAILENDRA SHUKLA) JUDGE

SS/-

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                       Date: 2021.10.07
                       17:43:16 IST