Lakhanlal vs The State Of Madhya Pradesh
2022 Latest Caselaw 8050 MP

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                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                             AT INDORE
                                                               CRA No. 5016 of 2022
                                                       (LAKHANLAL Vs THE STATE OF MADHYA PRADESH)

                                   Dated : 17-06-2022
                                         Shri Banshraj Vishwakarma, learned counsel for the appellant.

                                         Ms Bharti Lakkad, learned Govt. Advocate for the respondent/State.

Let record of Court below be requisitioned. List the case after receipt of record. In the meantime, learned counsel for the respondent/State is directed to apprise this Court as to whether any appeal has been preferred by the State

against judgment passed by the trial Court.

(SATYENDRA KUMAR SINGH) JUDGE

sh

Signature Not Verified SAN

Digitally signed by SEHAR HASEEN Date: 2022.06.17 18:37:32 IST