Shubham Khateek vs The State Of Madhya Pradesh
2022 Latest Caselaw 16977 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRA No. 4201 of 2018
                                            (SHUBHAM KHATEEK Vs THE STATE OF MADHYA PRADESH)

                           Dated : 20-12-2022
                                 Shri Jafar Khan, counsel for the appellant.

                                 Shri Pradeep Gupta, G.A. for respondent-State.

None for the objector.

Call for report from the Superintendent Central Jail, Sagar about the period already undergone by appellant- Shubham Khateek in connection with

Special Sessions Trial No. 250/2015 judgment dated 29.05.2018 passed by 9th Addl. Sessions Judge, Sagar for commission of offences under section 366-A, 376(2)(n), 376(2)(i) of IPC and section 3 r/w section 4 and section 5(J)(ii) of the POCSO Act 2012.

List after four weeks.

(DINESH KUMAR PALIWAL) JUDGE

MKL

Signature Not Verified Signed by: MANOJ KUMAR LALWANI Signing time: 12/21/2022 12:10:44 PM