Lakhanlal Gupta vs The State Of Madhya Pradesh
2022 Latest Caselaw 424 MP

                                                                       1                                CRA-306-2020
                                             The High Court Of Madhya Pradesh
                                                       CRA No. 306 of 2020
                                                (LAKHANLAL GUPTA AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                   Jabalpur, Dated : 07-01-2022
                                            Shri Manish Datt learned Senior Counsel with Shri S. Datt, learned

                                   counsel for the appellants.
                                            Shri Akshay Pawar, learned PL for respondent -State.

Learned Senior Counsel prays for time to file the judgment, in which complainant were accused in the matter arising out of same quarrel.

List this matter after two weeks.

                                         (SUJOY PAUL)                                  (ARUN KUMAR SHARMA)
                                             JUDGE                                            JUDGE

                                   bks

Signature Not Verified SAN

Digitally signed by BASANT KUMAR SHRIVAS Date: 2022.01.07 16:25:08 IST