Dinesh Kumar vs The State Of Madhya Pradesh
2022 Latest Caselaw 729 MP

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                                             The High Court Of Madhya Pradesh
                                                       CRA No. 736 of 2014
                                                        (DINESH KUMAR Vs THE STATE OF MADHYA PRADESH)

                                   Jabalpur, Dated : 14-01-2022
                                            Heard through Video Conferencing.

                                            Learned counsel for the appellant could not be connected.
                                            Shri S.K. Kashyap, learned Govt. Adv. for respondent -State.

As prayed by learned Government Advocate for the State, list this appeal in the next week to enable him to obtain copy of the impugned judgment in the meanwhile.

                                         (SUJOY PAUL)                                   (ARUN KUMAR SHARMA)
                                            JUDGE                                              JUDGE

                                   bks

Signature Not Verified SAN

Digitally signed by BASANT KUMAR SHRIVAS Date: 2022.01.14 15:22:49 IST