Hemant Pathak vs The State Of Madhya Pradesh
2022 Latest Caselaw 116 MP

1 CRR-3268-2021 The High Court Of Madhya Pradesh CRR No. 3268 of 2021 (HEMANT PATHAK Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 03-01-2022 Shri Brajesh Rajak, learned counsel for the applicant.

Counsel for the applicant submits that on similar facts and circumstances, the Supreme Court has recently passed a judgment saying that offence is not made out against a person who is the attesting witness of the sale deed. He prays for time to go through the same.

At his request, list this matter on 06.01.2022.

(SANJAY DWIVEDI) JUDGE

rao

Signature Not Verified SAN

Digitally signed by SATYA SAI RAO Date: 2022.01.04 10:51:50 IST