Vivek Kapil vs State Of M.P.
2022 Latest Caselaw 5582 MP

THE HIGH COURT OF MADHYA PRADESH

CRA No. 80/2011 (VIVEK KAPIL AND ANOTHER Vs STATE OF M.P.)

Gwalior, Dated: 18.04.2022

In light of order dated 11.04.2022, appellant No.1-Vivek Kapil

has been brought from jail. He is heard in detail.

Shri Sushil Goswami, Counsel for appellant No.2.

Shri C.P. Singh, Counsel for State.

Shri Sanjay Gupta, Counsel for Smt. Asha Pateriya/complainant.

Heard.

Reserved for judgment.

Appellant No.1-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 10:32:17
  +05'30'