Rammu @ Bakhtu Adiwasi vs The State Of Madhya Pradesh
2022 Latest Caselaw 672 MP

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                                              The High Court Of Madhya Pradesh
                                                        CRA No. 30 of 2021
                                                    (RAMMU @ BAKHTU ADIWASI Vs THE STATE OF MADHYA PRADESH)

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

                                             Shri K.N.Fakhruddin, learned counsel for the appellant.
                                             Shri S.K.Malvi, learned Panel Lawyer for the respondent/State.

Shri Fakhruddin, learned counsel for the appellant submits that he is only received the copy of impugned judgment and on the strength of same, he is prepared the instant criminal appeal. In order to effectively argue the

application for suspension of sentence, counsel needs the deposition and other relevant documents which have not been supplied by the High Court Legal Aid Committee.

W e find substance in the contention of Shri Fakhruddin, learned counsel for the appellant and deem it proper to direct the High Court Legal Aid Committee to forthwith supply said depositions and documents/evidence t o Shri K.N. Fakhruddin, immediately to enable him to argue the matter effectively.

As prayed, list this matter after two weeks.

Let a copy of this order be sent to the High Court Legal Aid Committee for compliance.

                                        (SUJOY PAUL)                                     (ARUN KUMAR SHARMA)
                                           JUDGE                                                JUDGE

                                     manju




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Date: 2022.01.14 15:26:06 IST