Omprakash @ Laddu vs The State Of Madhya Pradesh
2022 Latest Caselaw 5791 MP

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                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT INDORE
                                                                  CRA No. 10810 of 2019
                                                       (OMPRAKASH @ LADDU Vs THE STATE OF MADHYA PRADESH)

                                   Dated : 20-04-2022
                                            Shri Rahul Sharma, learned counsel for the appellant.

                                            Shri Rajesh Joshi, learned GA for the respondent/State.

Counsel for the appellant submits that he is ready to argue the matter, but in the connected matter nobody has appeared on behalf of the other appellants (except appellant Rahul).

All these appeals have been preferred against the similar judgment dated

18.11.2019, therefore, it will be appropriate to hear all the matters collectively.

Therefore, the matter is adjourned.

(ANIL VERMA) JUDGE

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