Prakash Kumar Gondude vs The State Of Madhya Pradesh
2022 Latest Caselaw 539 MP

                                                                         1                            CRA-2520-2020
                                              The High Court Of Madhya Pradesh
                                                       CRA No. 2520 of 2020
                                                   (PRAKASH KUMAR GONDUDE Vs THE STATE OF MADHYA PRADESH)

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

                                             Shri Sanjay Sharma, learned counsel for the appellant.
                                             Shri Sanjay K. Malvi, learned Panel Lawyer for the respondent/State.

Shri Sanjay Sharma after arguing quite some time prays for time to argue the matter armed with relevant judgments to show that if age of the prosecutrix is determined as 17 years in ossification test, there should be a

benefit of +2 years and -2 years and such benefit should be given to the accused.

List the matter in the next month.

                                          (SUJOY PAUL)                                 (ARUN KUMAR SHARMA)
                                             JUDGE                                            JUDGE

                                    skt




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Digitally signed by SANTOSH KUMAR TIWARI Date: 2022.01.11 16:58:40 IST