Awadh Narayan vs The State Of Madhya Pradesh
2021 Latest Caselaw 5565 MP

Citation : 2021 Latest Caselaw 5565 MP
Judgement Date : 16 September, 2021

Madhya Pradesh High Court

Awadh Narayan vs The State Of Madhya Pradesh on 16 September, 2021

Author: Rajeev Kumar Shrivastava

                                    1                              CRA-5416-2021
          The High Court Of Madhya Pradesh
                     CRA-5416-2021
             (AWADH NARAYAN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

1
Gwalior, Dated : 16-09-2021
         Shri Rajmani Bansal, learned counsel for the appellant.
         Shri R.D. Choubey, learned Public Prosecutor for the respondent-

State.

Learned counsel for the appellant is seeking time to argue the matter in the light of latest judgment passed by the Apex Court wherein there is

restriction for grant of anticipatory bail under the provisions of Scheduled Castes and Scheduled Tribes Act.

Time is granted.

As prayed, list the case on 20/9/2021.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE

pwn* Pawan Kumar 2021.09.16 17:14:45 +05'30'

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