Anil Kumar Patel vs The State Of Madhya Pradesh
2022 Latest Caselaw 666 MP

The High Court Of Madhya Pradesh CRA No. 6289 of 2021 (ANIL KUMAR PATEL Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 13-01-2022 Heard through Video Conferencing.

Shri Sandeep Kumar Jain, learned counsel for the appellant. The present appeal is arguable and admitted for hearing. Record be requisitioned.

I.A. No.18838/2021 has also been filed which in fact is an appeal under Section 454 of the Cr.P.C. as the directions contained in the impugned

judgment for confiscating of the vehicle Bolero bearing registration number MP65T0431.

Registry is directed to register the said I.A. as a Criminal Appeal and attach the same with the appeal.

List the same in the next week.

                                              (SHEEL NAGU)                                            (SUNITA YADAV)
                                                 JUDGE                                                     JUDGE

                                        P/-




Signature Not Verified
  SAN

Digitally signed by MRS PREETI TIWARI Date: 2022.01.14 19:26:48 IST