Santosh vs The State Of Madhya Pradesh
2022 Latest Caselaw 6222 MP

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                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                   CRA No. 2298 of 2020
                                                       (SANTOSH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                      Dated : 26-04-2022
                                            None for the appellant.

                                            Shri Vinay Sharma, learned Panel Lawyer for the respondent /State.

Call for report from trial Court about steps taken by it to commit the appellant/accused Santosh to jail for undergoing the sentence awarded by Special Judge, SC/ST (Prevention of Atrocities) Act, Chhindwara by judgment dated 17.02.2020 in Special Case No.29/2017 (State of M.P Vs. Santosh Vishwakarma).

List this case after receipt of report after four weeks.

(DINESH KUMAR PALIWAL) JUDGE

anu

Signature Not Verified SAN

Digitally signed by ANUPRIYA SHARMA CHOUBEY Date: 2022.04.27 14:57:25 IST