Ramvaran vs The State Of Madhya Pradesh
2021 Latest Caselaw 5809 MP

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                      THE HIGH COURT OF MADHYA PRADESH
                                CRA No.3112/2021
                          (RAMVARAN VS. STATE OF M.P.)


         Gwalior, Dated : 21/09/2021

                  Shri K.K.Kori, Counsel for the appellant.

                  Shri Lokendra Shrivastava, Counsel for the respondent/State.

Call for the record of the Court below.

Heard on I.A.No.14677/2021, an application for condonation

of delay.

In the application, it is mentioned that the present appeal has

been filed against the judgment dated 25/01/2020 passed by Shri

Sanjay Goyal, Additional Session Judge, Pichhore, District Shivpuri

in S.T.No.43/2015 whereas, the copy of the judgment reflects that it

is passed in Special Case No.400043/2015 on 26/04/2019 by Shri

Atul Saxena, Special Judge (MPDVPK Act) Karera, District

Shivpuri.

Shri Kori is directed to clarify the above mentioned facts.

As prayed, list next week.

(G.S. Ahluwalia) Judge Pj'S/-

Digitally signed by PRINCEE BARAIYA Date: 2021.09.21 18:26:30 -07'00'