Madho Nath vs State Of M.P.
2021 Latest Caselaw 5038 MP

                             HIGH COURT OF MADHYA PRADESH,
                                   BENCH AT GWALIOR
                                      Cr.A.No.83/2006
                          ( Madho Nath and others Vs. State of Madhya Pradesh )
                                                      (1)

                   Gwalior, dated : 03.09.2021

                          Shri A.K.Jain, learned counsel for the appellant No.2.

                          Shri   Alok     Sharma,   learned    Panel    Lawyer     for   the

                   respondent/State.

I.A.No.24241/2021, on which the matter is listed today, is not

available on record.

Registry is directed to verify and place it on record.

Registry is also directed to requisition the report as to whether

the fine imposed as punishment under the impugned judgment of

conviction and sentence has been deposited by the appellant No.2 or

not.

List this case in the next week.

                          (Sheel Nagu)                           (S.A.Dharmadhikari)
                             Judge                                     Judge


SP

SANJEEV
KUMAR PHANSE
2021.09.04
11:05:41 +05'30'