Pankaj Mani Jhariya vs The State Of Madhya Pradesh
2022 Latest Caselaw 2413 MP

                                                                         1
                                              The High Court Of Madhya Pradesh
                                                       CRA No. 6553 of 2021
                                                (PANKAJ MANI JHARIYA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                   Jabalpur, Dated : 21-02-2022
                                          Shri Basant Raj Pandey, learned counsel for the appellant.

                                          Shri S.K. Malvi, learned PL for respondent -State.

Learned counsel for the appellant prays for time to file relevant marriage certificate of the appellant.

Prayer is allowed.

List in the next week.

Shri Pandey is also directed to file an application for amendment to correctly describe the conviction and sentence of the appellant as per judgment.

                                      (SUJOY PAUL)                                         (DWARKA DHISH BANSAL)
                                         JUDGE                                                    JUDGE
                                   bks




Signature Not Verified
  SAN

Digitally signed by BASANT KUMAR SHRIVAS Date: 2022.02.22 13:20:51 IST