Rajkumar Jain vs The State Of Madhya Pradesh
2022 Latest Caselaw 535 MP

                                         1                               CRA-8017-2019
           The High Court Of Madhya Pradesh
                    CRA No. 8017 of 2019
                   (RAJKUMAR JAIN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

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

         Shri Keshav Pathak, learned counsel for the appellant.
         Shri         Avneesh   Singh,    learned    Public    Prosecutor      for   the
respondent/State.

This matter is listed today on the question of maintainability against the impugned judgment dated 10/07/2019 passed by JMFC, Chanderi, District

Ashoknagar.

It appears that an application for grant of leave to file an appeal is not available on record.

In compliance of order dated 11/12/2019, office is directed to make available the aforesaid application for grant of leave by next date.

List this case in the next week.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE

Monika

MONIKA SHARMA 2022.01.12 10:41:55 +05'30'