Omprakash Pateriya vs State Of M.P.
2022 Latest Caselaw 5581 MP

                                                       1

                            THE HIGH COURT OF MADHYA PRADESH

                                             CRA No. 15/2011
                      [OMPRAKASH PATERIYA (DEAD) THROUGH L.R. Vs STATE OF M.P. AND
                                              OTHERS)



                     Gwalior, Dated: 18.04.2022

                           Shri     Sanjay    Gupta,       Counsel   for   Smt.     Asha

                     Pateriya/appellant/complainant.

                           Shri C.P. Singh, Counsel for State.

                           Respondent No.2-Vivek Kapil has been brought from jail in

compliance of order dated 11.04.2022.

Shri Sushil Goswami, Counsel for respondent No.3.

Heard.

Reserved for judgment.

Respondent No.2-Vivek Kapil be sent back to the concerned jail

with the same squad.

                     (G.S. Ahluwalia)                        (Rajeev Kumar Shrivastava)
                         Judge                                        Judge
Aman
  AMAN TIWARI
  2022.04.19
  10:31:47 +05'30'