Sharukh @ Shahid Bachha @ Raja vs The State Of Madhya Pradesh
2022 Latest Caselaw 16241 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                          CRA No. 2512 of 2022
                                        (SHARUKH @ SHAHID BACHHA @ RAJA Vs THE STATE OF MADHYA PRADESH)

                           Dated : 07-12-2022
                                     Shri Rudra Pratap Thakur - Advocate for the appellant.

                                     Shri Jitendra Singh Parihar - Panel Lawyer for the respondent/State.

As prayed by learned counsel for the appellant, I.A.No.12054/2022 is dismissed as withdrawn and not pressed.

Call for the report from the Superintendent, Central Jail Bhopal about the

period already undergone by the appellant - Faizuddin, Sajid Lakhera and Sharukh @ Shahid Bachha @ Raja in S.T.No.528/2019 (State of M.P. Vs.

Faijuddin & Others) judgment dated 15.02.2022 by XVth ASJ, Bhopal.

List this case for final hearing in the week commencing 13.02.2023.

(DINESH KUMAR PALIWAL) JUDGE

Jasleen

Signature Not Verified Signed by: JASLEEN SINGH SALUJA Signing time: 12/8/2022 11:01:35 AM