Rajesh Barela vs The State Of Madhya Pradesh
2021 Latest Caselaw 5562 MP

                                                        1                               CRA-5129-2019
                              The High Court Of Madhya Pradesh
                                         CRA-5129-2019
                                       (RAJESH BARELA Vs THE STATE OF MADHYA PRADESH)

                      6
                      Jabalpur, Dated : 16-09-2021
                            Heard through Video Conferencing.
                            None for the appellant.
                            Shri Anil Upadhaya, learned Panel Lawyer for the respondent/State.

Learned Panel Lawyer for the respondent/State submits that this appeal seems to be wrongly linked with CRA No.4917/2021 as the appellant and

judgment both are different.

Perusal of ordersheets reveals that this appeal has already been admitted vide order dated 19.08.2019 and appellant's sentence has already been suspended vide order dated 25.09.2019.

In view of aforesaid, let this appeal be de-linked with CRA No.4917/2021 and the appeal be listed for final hearing in due course.

                                                                  (SATYENDRA KUMAR SINGH)
                                                                           JUDGE


                      RC




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CHIKANE PASWAN
Date: 2021.09.17
10:36:33 IST