Victim A vs The State Of Madhya Pradesh
2022 Latest Caselaw 1004 MP

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                                                 The High Court Of Madhya Pradesh
                                                          CRA No. 6984 of 2021
                                                        (VICTIM A Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                        Jabalpur, Dated : 20-01-2022
                                                Heard through Video Conferencing.

                                                Shri P.S. Tomar, learned counsel for the appellant.
                                                Shri Dilip Parihar, PL for the State.
                                                Heard on I.A.No.20837/2021 seeking exemption from filing certified
                                        copy of the impugned judgment. Since the criminal appeal no.6972/2021 is
                                        already entertained against the same.

                                                I.A.No.20837/2021 is allowed and disposed of.
                                                Appeal is admitted for hearing.
                                                Issue notice to the respondents on payment of process fee within

seven days by RAD as well as ordinary mode.

Notices be made returnable within four weeks. List along with Cr.A.No.6972/2021.

                                             (SUJOY PAUL)                                   (ARUN KUMAR SHARMA)
                                                JUDGE                                              JUDGE

                                        sh

Signature Not Verified SAN

Digitally signed by S HUSHMAT HUSSAIN Date: 2022.01.26 10:39:43 IST