Pappu And 2 Others vs The State Of Madhya Pradesh
2022 Latest Caselaw 9087 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 1611 of 2013 (VIKRAM Vs THE STATE OF MADHYA PRADESH)

CRA/01613/2013, CRA/01615/2013 Dated : 07-07-2022 Parties through their Counsel.

From the impugned judgment it appears that the learned Judge of the trial Court has also taken into consideration the evidence led in S.T. No.308 of 2010 (Crime No.135 of 2010) of Police Station Bherugarh, Ujjain.

In view of the same, Registry is directed to call for the aforesaid record

of S.T. No.308 of 2010 (Crime No.135 of 2010) decided by the IVth Additional Sessions Judge, Ujjain.

Let the matter be listed in the week commencing 25.07.2022.

                                       (SUBODH ABHYANKAR)                             (SATYENDRA KUMAR SINGH)
                                             JUDGE                                             JUDGE

                                    Pankaj




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Digitally signed by PANKAJ PANDEY Date: 2022.07.07 17:54:19 IST