Manoj Saxena vs The State Of Madhya Pradesh
2022 Latest Caselaw 2108 MP

Citation : 2022 Latest Caselaw 2108 MP
Judgement Date : 15 February, 2022

Madhya Pradesh High Court

Manoj Saxena vs The State Of Madhya Pradesh on 15 February, 2022

Author: Rajeev Kumar Shrivastava

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             The High Court Of Madhya Pradesh
                     MCRC No. 49056 of 2021
                   (MANOJ SAXENA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Gwalior, Dated : 15-02-2022
         Shri Ashok Jain, learned counsel for the applicant.

         Shri Purushottam Tanwar, learned Panel Lawyer for the respondent/State.

Learned State counsel is directed to call for the status report with regard to total custody period of incarceration suffered by the applicant vide judgment dated 31/12/2018 passed in ST No.235/2013 and vide judgment dated 25/01/2020 passed in ST No.264/2014.

List this case in the next week.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE

Monika MONIKA SHARMA 2022.02.16 10:47:08 +05'30'

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