Monu @ Jugal Kishore vs The State Of Madhya Pradesh
2022 Latest Caselaw 1724 MP

The High Court Of Madhya Pradesh CRA No. 27 of 2022 (MONU @ JUGAL KISHORE Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 07-02-2022 Heard through Video Conferencing.

Shri Abhishek Tiwari, counsel for the appellant. Shri Sheshmani Mishra, Panel Lawyer for the State. Shri Abhishek Tiwari, Advocate has been engaged through Legal Aid Authority but he did not received copy of entire record and possess only copy of impugned judgment. He, therefore, prays for two weeks' time to

obtain copy of entire record.

Time is granted.

As prayed, list after two weeks.

(VIRENDER SINGH) JUDGE

@shish

Signature Not Verified SAN

Digitally signed by ASHISH KUMAR JAIN Date: 2022.02.07 16:54:52 IST