Rahul Prajapati vs The State Of M.P
2021 Latest Caselaw 6830 MP

1 MCRC-36465-2021 The High Court Of Madhya Pradesh MCRC-36465-2021 (RAHUL PRAJAPATI Vs THE STATE OF M.P AND OTHERS)

Jabalpur, Dated : 25-10-2021 Shri Sanjay Sharma, counsel for the petitioner. Ms.Priyanka Mishra, Government Advocate for the State. I.A No.15487/2021, an application for conversion of the petition under Section 439 CrPC into Criminal Appeal under Section 14-A of the SC/ST Act in view of the judgment of Division Bench of this Court rendered in the

case of Pramod Yadav vs. State of M.P. (Criminal Appeal No.5189/2020) dated 22.04.2021.

On due consideration, the application is allowed. Let necessary amendment be incorporated within two working days and matter be listed on 29.10.2021.

(VIRENDER SINGH) JUDGE

anand

Signature Not Verified SAN

Digitally signed by ANAND KRISHNA SEN Date: 2021.10.26 10:01:31 IST