Dheerajpal vs The State Of Madhya Pradesh
2022 Latest Caselaw 5315 MP

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                                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                                  AT JABALPUR
                                                                        CRA No. 2178 of 2022
                                                                (DHEERAJPAL Vs THE STATE OF MADHYA PRADESH)

                                     Dated : 11-04-2022
                                             None for the appellant.

                                             Shri S.K.Kashyap, learned GA for respondents/State.

Para-72 of the judgment shows that conviction of appellant is under the POCSO Act as well. However, in the appeal memo and application for suspension of sentence, the conviction under the POCSO Act is not disclosed.

Let necessary application for amendment be filed and if necessary,

application for impleadment of victim be also filed within 10 days.

List thereafter.

                                        (SUJOY PAUL)                                             (DWARKA DHISH BANSAL)
                                           JUDGE                                                        JUDGE

                                     manju




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Digitally signed by MANJU CHOUKSEY Date: 2022.04.12 16:49:48 IST