Manish vs The State Of Madhya Pradesh
2022 Latest Caselaw 5204 MP

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                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                            AT JABALPUR
                                                              CRA No. 4602 of 2021
                                                  (MANISH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                Dated : 08-04-2022
                                      Shri Mohd Mohsin Wali, learned counsel for the appellant.

                                      Shri Sandeep Dubey, learned Panel Lawyer for the respondent no.1/State.

Notice issued to respondent no.2 has not been received back either served or unserved.

Learned counsel for the appellant seeks permission to withdraw I.A.No.14316/2021.

After due consideration, permission is allowed and I.A.No.14316/2021 is dismissed as withdrawn.

Call for the report from the trial Court whether the appellant Manish S/o Maniram Kanver who was convicted in SCATR No.200116/2016 by learned Special Judge SC & ST Act, District Seoni (M.P.) is undergoing sentence in compliance of his judgment of conviction and order of sentence dated 26.06.2021, if not, then what steps have been taken by learned trial Court to commit him to jail for undergoing the remaining part of sentence.

List this case after receipt of the report from the trial Court.

(DINESH KUMAR PALIWAL) JUDGE

b

Signature Not Verified SAN

Digitally signed by BIJU BABY Date: 2022.04.08 18:13:47 IST