Vinod vs State Of Madhya Pradesh
2022 Latest Caselaw 5873 MP

                                                                            1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                    CRA No. 9812 of 2019
                                                                (VINOD Vs STATE OF MADHYA PRADESH)

                                      Dated : 21-04-2022
                                            Shri Anurag Sahu, learned counsel for the appellant.

                                            Shri Pramod Choubey, learned Deputy Government Advocate for the
                                      respondent/State.

Call for the report from Superintendent, District Jail, Khandwa about the period of sentence already undergone by appellant Vinod who was convicted in S.T.No.9/2017 (State of M.P. Vs. Raja @ Majid and others) by ASJ, Harsood by

judgment dated 21.10.2019.

List this case after receipt of report.

(DINESH KUMAR PALIWAL) JUDGE

anu

Signature Not Verified SAN

Digitally signed by ANUPRIYA SHARMA CHOUBEY Date: 2022.04.22 15:03:57 IST