Jahid @ Javed vs The State Of Madhya Pradesh
2021 Latest Caselaw 5484 MP

                                                                  1                               CRA-5345-2021
                         The High Court Of Madhya Pradesh
                                    CRA-5345-2021
                                                 (JAHID @ JAVED Vs THE STATE OF MADHYA PRADESH)

 1
 Indore, Dated : 15-09-2021
                Shri Rishiraj Trivedi, learned counsel for the applicant.
                Shri Sudhanshu Vyas, learned Panel lawyer for the respondent-State.

Heard through Video Conferencing. Learned counsel for the applicant prays for time to seek instructions that whether the applicant has surrendered after completion of one month

period of suspension of sentence from the date of judgment i.e. 10/08/2021.

Prayer accepted.

Learned counsel for the respondent/ State is directed to make available the criminal antecedents of the applicant, if any, on the next date of hearing.

List this case in the next week.

(ROHIT ARYA) JUDGE

vc

VARSHA Digitally signed by VARSHA CHATURVEDI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH

CHATUR COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=df59fbf0f5c7485addc8affe3edf 20e67d11d7f91045d81139f6792fbd4ae9

VEDI 1f, cn=VARSHA CHATURVEDI Date: 2021.09.16 18:10:13 +05'30'