Sunil Alias Suniya vs The State Of Madhya Pradesh
2022 Latest Caselaw 1271 MP

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                                             The High Court Of Madhya Pradesh
                                                      CRA No. 2299 of 2015
                                                      (SUNIL ALIAS SUNIYA Vs THE STATE OF MADHYA PRADESH)

                                   Jabalpur, Dated : 27-01-2022
                                            Heard through Video Conferencing.

                                            Shri Prasanna Namdeo, learned counsel for the appellant.
                                            Shri S.K. Malvi, learned Panel Lawyer for respondent -State.

After arguing for some time learned counsel for the appellant prays for time to file relevant judgment.

It is worth recording that despite repeated requests by the Bench,

learned counsel for the appellant did not tell the complete citation of the judgment. We deprecate this practice. However, in the interest of justice seven days' time as prayed by learned counsel for the appellant is granted to file the relevant judgment.

List thereafter.

                                         (SUJOY PAUL)                                     (ARUN KUMAR SHARMA)
                                            JUDGE                                                JUDGE

                                   bks




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Digitally signed by BASANT KUMAR SHRIVAS Date: 2022.01.27 16:29:56 IST