Parmanand @ Pamdi Khatri vs The State Of Madhya Pradesh
2022 Latest Caselaw 16552 MP

                                                             1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                     CRA No. 10349 of 2022
                                       (PARMANAND @ PAMDI KHATRI Vs THE STATE OF MADHYA PRADESH)

                         Dated : 13-12-2022
                               Shri D. K. Shukla, learned counsel for the appellant.

                               Shri Anil Upadhyay, learned Panel Lawyer for the respondent

no.1/State.

None for respondent no.2-Victim.

Shri Shukla seeks two days time to file certified copy of the impugned

judgment in appeals in compliance of order dated 28.11.2022 passed in Cr.A.No.10229/2022.

List after filing of certified copy of the impugned judgment.

(DINESH KUMAR PALIWAL) JUDGE

b

Signature Not Verified Signed by: BIJU BABY Signing time:

12/14/2022 5:33:29 PM