Indrapal vs The State Of Madhya Pradesh
2022 Latest Caselaw 607 MP

                                                                     1                              CRA-5147-2018
                                           The High Court Of Madhya Pradesh
                                                    CRA No. 5147 of 2018
                                                 (INDRAPAL AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                   Jabalpur, Dated : 12-01-2022
                                         Heard through Video Conferencing.

                                         Mr. Udayanand pandey, learned counsel for the appellant.
                                         Ms. Shikha Baghel, learned Panel Lawyer for the respondent/State.

Looking to the impugned judgment, appellant is directed to implead the prosecutrix/complainant as respondent No.2 in the case. Thereafter, the State shall inform her through her parents about presentation of this case.

List the case after two weeks.

(SMT. ANJULI PALO) JUDGE

ks

Signature Not Verified SAN

Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2022.01.12 17:54:41 IST