Gajendra @ Chhotu vs The State Of Madhya Pradesh
2021 Latest Caselaw 5147 MP

                                                                     1                              CRA-3890-2021
                                           The High Court Of Madhya Pradesh
                                                      CRA-3890-2021
                                            (GAJENDRA @ CHHOTU Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                   4
                                   Indore, Dated : 07-09-2021
                                         Shri Rajesh Yadav, learned counsel for the appellant.
                                         Shri A.S. Sisodia, learned Govt. Advocate for the respondent/State.

Heard through Video Conferencing. Learned counsel for the appellant prays for time to seek instructions as against the objection of maintainability of the appeal raised by Shri Sisodia in

the light of the judgment passed by Division Bench in Cr.A. No. 5189/2020 at Principal Seat at Jabalpur.

List the case in the week commencing 13.09.2021.

(ROHIT ARYA) JUDGE

sh

Signature Not Verified SAN

Digitally signed by SEHAR HASEEN Date: 2021.09.08 12:15:22 IST