Bhaiyalal vs The State Of Madhya Pradesh
2022 Latest Caselaw 4906 MP

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                                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                                  AT JABALPUR
                                                                    CRA No. 3943 of 2017
                                                             (BHAIYALAL Vs THE STATE OF MADHYA PRADESH)

                                       Dated : 05-04-2022
                                              None for the appellant.

                                              Shri Sandeep Khampariya, learned P.L. for the respondent/State.

Trial Court record has been received. Call for the report from the Superintendent Central Jail Bhopal about the period already undergone by the appellant/Bhaiyalal in S.T. No. 114/2014 (State of MP Vs. Bhaiyalal) vide judgment dated 10.08.2017 passed by Sessions Judge,

Bhopal.

List the case after two weeks.

(DINESH KUMAR PALIWAL) JUDGE

L.R.

Signature Not Verified SAN

Digitally signed by LALIT SINGH RANA Date: 2022.04.06 17:23:06 IST