The State Of Madhya Pradesh vs Hallu @ Imrat Singh Lodhi
2022 Latest Caselaw 5869 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MCRC No. 3229 of 2022 (THE STATE OF MADHYA PRADESH Vs HALLU @ IMRAT SINGH LODHI)

Dated : 21-04-2022 Shri Ritwik Parasar, learned G.A. for applicant.

After going through the contents of Paragraph Nos. 35 to 42 of the impugned judgment, it appears that the Investigating Agency has adopted third degree method to extract confession from accused.

Learned counsel for State is directed to find out as to whether any action was taken against the personnel of Investigating Agency or not by filing an affidavit

of Superintendent of Police, Damoh.

List this case 2 nd week of May, 2022.

                                        (SHEEL NAGU)                                            (MANINDER S BHATTI)
                                            JUDGE                                                     JUDGE

                                      Shub




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Digitally signed by SHUBHAM THAKKER Date: 2022.04.26 17:12:37 IST