Sattu @ Satyendra Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 534 MP

                                                                            1                              CRA-1749-2021
                                                 The High Court Of Madhya Pradesh
                                                          CRA No. 1749 of 2021
                                                      (SATTU @ SATYENDRA SINGH Vs THE STATE OF MADHYA PRADESH)

                                        Jabalpur, Dated : 11-01-2022
                                                Heard through Video Conferencing.

                                                Shri Ghanshyam Padney, Counsel for the appellant.
                                                Shri Dilip Parihar, Panel Lawyer for the respondent State.

Heard on admission.

Admit.

Record of the Court below has been received.

After arguing for sometime, Counsel for the appellant prays for and is granted time to argue the matter armed with relevant judgments on the next date of hearing.

As prayed, list in the next Month.

                                             (SUJOY PAUL)                                   (ARUN KUMAR SHARMA)
                                                JUDGE                                               JUDGE

                                        sh

Signature Not Verified SAN

Digitally signed by S HUSHMAT HUSSAIN Date: 2022.01.12 16:05:10 IST