Mehrun vs The State Of Madhya Pradesh
2022 Latest Caselaw 9072 MP

                                     1
              IN THE HIGH COURT OF MADHYA PRADESH
                            AT INDORE
                               CRA No. 6773 of 2019
                  (MEHRUN AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 07-07-2022
         Shri Himanshu Thakur, learned counsel for the appellant.

         Shri Mukesh Kumawat, learned Govt. Advocate for the respondent/State

seeks permission to file reply within two weeks.

Permission granted.

In the present case, the appellant no.2-Salma is seeking plea of alibi that at the time of present incident she was not on the spot. She was getting herself

examined in connection with the FIR registered at crime No. 239/2017 at police Station Nahargarh, District Mandsaur. MLC of appellant no.2 Salma was done at 6.10 PM on 21.07.2007 and the present incident said to have taken place at 6.00 PM.

Counsel for the appellant is not aware of the out come of the trial which was registered on the basis of Crime No.239/2017 and prays time to produce the status of trial or judgment of the Crime No.239/2017.

List the matter after two weeks.

      (VIVEK RUSIA)                                              (ANIL VERMA)
          JUDGE                                                     JUDGE

das

             Digitally signed by
             REENA PARTHO SARKAR
             Date: 2022.07.08
             10:38:22 +05'30'