The State Of Madhya Pradesh vs Kamran Ahmed
2022 Latest Caselaw 6511 MP

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                                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                                     AT JABALPUR
                                                                     MCRC No. 15882 of 2022
                                                        (THE STATE OF MADHYA PRADESH Vs KAMRAN AHMED AND OTHERS)

                                        Dated : 29-04-2022
                                                 Shri Darshan Soni, learned G.A. for the applicant/State.

                                                 Shri Abhinav Dubey, learned counsel for the respondent.

This Leave to Appeal has been filed against the acquittal of Kamran Ahmed by the impugned judgment but two other accused Mahesh and Alisa Bai have also been impleaded as respondents herein despite the trial against the said two accused not having completed till date.

State Counsel is directed to delete respondents 2 and 3 from the array of respondents.

It is informed by counsel for the respondent that the record of the court below is available in Cr.A.No.113/2022 which is pending consideration before this Court.

List after vacation along with Cr.A.No.113/2022. Meanwhile, counsel for the State is directed to supply copy of memo of appeal to counsel for the respondent within two weeks.

                                              (SHEEL NAGU)                                         (MANINDER S BHATTI)
                                                 JUDGE                                                   JUDGE

                                        P/-




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Digitally signed by MRS PREETI TIWARI Date: 2022.05.02 17:14:53 IST