Virendra Sakhwar vs The State Of Madhya Pradesh
2022 Latest Caselaw 9525 MP

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                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                AT GWALIOR
                                                   CRR No. 1893 of 2022
                                        (VIRENDRA SAKHWAR Vs THE STATE OF MADHYA PRADESH)

               Dated : 12-07-2022
                              Shri Vijay Sundaram, learned counsel for the applicant.

                              Shri Anil Shukla, learned Public Prosecutor for the respondent/State.

Learned counsel for the applicant sought time to move appropriate application for converting this criminal appeal into petition under Section 482 of the Cr.P.C. because as per the judgment of Hon'ble Apex Court in the case of Sethuraman Vs. Rajamanickam reported in 2009 SCC 5 153 in which it

has been held that under the said facts and circumstances of the present case, petition under Section 482 of the Cr.P.C. is maintainable.

Time granted.

The said application be filed within a period of three days. List the matter in the next week.

(ANAND PATHAK) JUDGE

Rashid

RASHID KHAN 2022.07.13 11:02:46 +05'30' 11.0.8