Amar Singh vs State Of M.P.
2022 Latest Caselaw 17120 MP

                                        1

IN THE HIGH COURT OF MADHYA PRADESH
           AT G WA L I O R
                                   BEFORE
           HON'BLE SHRI JUSTICE ANAND PATHAK

                 CRIMINAL APPEAL No. 157 of 2004

BETWEEN:-
AMAR SINGH S/O SHRI HEERALAL KORI
R/O WARD NO.12 THANA GORMI, DISTRICT
BHIND : (MADHYA PRADESH)
                                                              .....APPELLANT
(BY SHRI MADHUKAR KULSHRESHTHA - ADVOCATE)

AND
STATE OF M.P. THROUGH POLICE
STATION DEHAT BHIND, DISTRIT BHIND
(MADHYA PRADESH)
                                                            .....RESPONDENT
(BY SHRI ANIL SHUKLA - GOVERNMENT ADVOCATE)


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       MATTER RESERVED ON                    : 30.06.2022
       ORDER PASSED ON                       : 22.12.2022


       This criminal appeal having been heard and reserved for
judgment, coming on for pronouncement this day, this Court passed the
following:
                                    ORDER

Matter was earlier heard. Order was to be passed.

Due to transfer at Principal Seat, Jabalpur matter is released. List before the Regular Bench.

(Anand Pathak) Ashish* Judge ASHIS Digitally signed by ASHISH CHAURASIA DN: c=IN, o=HIGH COURT OF

H MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=bf81a9adb1da24e4bc7b51

CHAU 95154c3d4de08c6bb9303e52e2e7e 728d9bac85bd3, pseudonym=CA2EA6EDDF504F8F9 C2790FA9A0FD201D0242B64, serialNumber=A926F3CBF979ECA6 A4C477577EEDBA3AB4F94593A930

RASIA B98DAE1B0AD16F90B5FD, cn=ASHISH CHAURASIA Date: 2022.12.23 11:41:08 -08'00'