Jitendra vs The State Of Madhya Pradesh
2022 Latest Caselaw 4909 MP

                                                                           1
                                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT JABALPUR
                                                                     CRA No. 7103 of 2021
                                                             (JITENDRA Vs THE STATE OF MADHYA PRADESH)

                                     Dated : 05-04-2022
                                             Shri Satyam Agrawal, counsel for the appellant.

                                             Shri A.S. Baghel, Dy. Govt. Advocate for respondent-State.

After arguing for some time, counsel for the appellant prays for further time to argue the matter armed with relevant judgments.

Learned Dy. G.A. has no objection. List after two weeks.

                                          (SUJOY PAUL)                                       (DWARKA DHISH BANSAL)
                                             JUDGE                                                  JUDGE

                                     rv

Signature Not Verified SAN

Digitally signed by REENA HIMANSHU SHARMA Date: 2022.04.07 17:03:51 IST