Mohd Aleem vs The State Of Madhya Pradesh
2022 Latest Caselaw 1282 MP

Citation : 2022 Latest Caselaw 1282 MP
Judgement Date : 27 January, 2022

Madhya Pradesh High Court

Mohd Aleem vs The State Of Madhya Pradesh on 27 January, 2022

Author: Anjuli Palo

The High Court Of Madhya Pradesh MCRC No. 55947 of 2021 (MOHD ALEEM Vs THE STATE OF MADHYA PRADESH)

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

Shri Anurag Sahu, counsel for the applicant. Ms. Ranjana Agnihotri, GA for the State. Shri Rajesh Tiwari, counsel for the objector. Learned counsel for the objector prays for time to file copy of the judgment by which earlier the applicant has been convicted under Section 376

of the IPC for commission of gang rape and sentenced to R.I. for 10 years.

Let a copy of the aforesaid judgment be supplied to the applicant's counsel also.

As prayed, list after two weeks.

(SMT. ANJULI PALO) JUDGE

Digitally signed by PRADYUMNA BARVE Date: 2022.01.27 17:53:14 +05'30'

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