Harvindar Singh Sandhu @ Bablu vs The State Of Madhya Pradesh
2022 Latest Caselaw 4711 MP

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               THE HIGH COURT OF MADHYA PRADESH
                          M.Cr.C. No.8094/2022
        Harvindar Singh Sandhu @ Bablu and others Vs. State of M.P.
                              and another

    Gwalior, Dated:01/04/2022

            Shri Anshu Gupta, Advocate for applicants.

            Shri N.S. Tomar, Public Prosecutor for respondent no.1/State.

Shri M.M. Tripathi, Advocate for respondent no.2.

The counsel for the applicant has relied upon the judgment

dated 8/3/2021 passed by the Supreme Court in the case of Krishna

Lal Chawla and others Vs. State of UP and another (Criminal

Appeal No.283/2021) and submitted that not only the material facts

with regard to the prosecution of the husband, son and Jeth and other

accused persons have been suppressed, but there are major

improvements in the NCR report lodged by the complainant and the

allegations made in the criminal complaint in question.

Issue notice to the respondents on payment of process fee

within seven working days.

List after service of notice.

(G.S. Ahluwalia) Judge Arun* ARUN KUMAR MISHRA 2022.04.05 13:53:13 +05'30'