Dinesh vs The State Of Madhya Pradesh
2022 Latest Caselaw 5585 MP

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                                             IN THE HIGH COURT OF MADHYA PRADESH
                                                          AT JABALPUR
                                                             CRA No. 694 of 2017
                                                      (DINESH Vs THE STATE OF MADHYA PRADESH)

                                Dated : 18-04-2022
                                      Shri Nishant Pal Verma, learned counsel for the appellant.

                                      Shri Y. D. Yadav, learned Public Prosecutor for the respondent/State.

Call for the report from Superintendent Central Jail, Ujjain about the period of sentence undergone by appellant Dinesh S/o Raghunath Batham who was convicted in S.T.No.214/2002 (State of M.P.Vs. Dinesh) vide impugned judgment dated 06.02.2017 passed by Ist Additional Sessions Judge, Multai District Betul

(M.P.).

List this case after ensuing summer vacation.

(DINESH KUMAR PALIWAL) JUDGE

b

Signature Not Verified SAN

Digitally signed by BIJU BABY Date: 2022.04.19 10:26:12 IST