Rakesh Jatav vs The State Of Madhya Pradesh
2022 Latest Caselaw 1852 MP

Citation : 2022 Latest Caselaw 1852 MP
Judgement Date : 9 February, 2022

Madhya Pradesh High Court

Rakesh Jatav vs The State Of Madhya Pradesh on 9 February, 2022

Author: Rajeev Kumar Shrivastava

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           The High Court Of Madhya Pradesh
                   MCRC No. 24946 of 2021
                                 (RAKESH JATAV Vs THE STATE OF MADHYA PRADESH)

Gwalior, Dated : 09-02-2022
       Heard through Video Conferencing.

       The matter is listed today on office note dated 29/10/2021.
       On perusal of letter received from Central Jail, Gwalior, dated
08/01/2022

, it is apparent that the accused persons, namely Rakesh Ratav S/o Ramhans Jatav and Lakhan S/o Jagram Jatav, are in Central Jail, Gwalior, as they have been convicted for life imprisonment by Second Additional

Sessions Judge, Dabra, Distt. Gwalior vide judgment dated 21/06/2021 passed in Sessions Trial No.85/2019.

In view of above, no further order is warranted. Accordingly, let this matter be consigned to record room and a copy of this order along with aforesaid letter be sent to trial Court concerned for information.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE

Shubhankar

Digitally signed by SHUBHANKAR MISHRA Date: 2022.02.09 16:44:11 +05'30'