Vinod Sahu vs The State Of Madhya Pradesh
2021 Latest Caselaw 5949 MP

                                                                         1                              CRA-1196-2018
                                               The High Court Of Madhya Pradesh
                                                          CRA-1196-2018
                                                          (VINOD SAHU Vs THE STATE OF MADHYA PRADESH)

                                    6
                                    Jabalpur, Dated : 23-09-2021
                                              Heard through Video Conferencing.
                                              Shri Ranjan Banerjee, Advocate for the appellant.
                                              Shri Pradeep Sahu, P.L. for the respondent-State.

As the impugned judgment was delivered by me in the capacity of Special Judge, Chhatarpur, M.P.

Office is directed to list the case before another Bench in which I (Justice Rajendra Kumar Srivastava) is not a member, in the next week.

(RAJENDRA KUMAR SRIVASTAVA) JUDGE

Pallavi

Signature Not Verified SAN

Digitally signed by PALLAVI SINHA Date: 2021.09.24 17:14:28 IST