Harish Kumar vs The State Of Madhya Pradesh
2021 Latest Caselaw 5559 MP

                                                                 1                               CRR-5258-2019
                                       The High Court Of Madhya Pradesh
                                                  CRR-5258-2019
                                                 (HARISH KUMAR Vs THE STATE OF MADHYA PRADESH)

                                3
                                Indore, Dated : 16-09-2021
                                      Heard through Video Conferencing.
                                      Shri Akash Sharma, learned counsel for the applicant.
                                      Shri Chetan Jain, learned Govt. Advocate for the respondent/State.

Learned counsel for the applicant prays for some time for ensuring that the applicant surrenders in compliance of the impugned judgment.

As prayed, list the matter after a week.

(PRANAY VERMA) JUDGE

ns

Signature Not Verified SAN

Digitally signed by NEERAJ SARVATE Date: 2021.09.16 19:26:59 IST