Umesh Katiya vs The State Of Madhya Pradesh
2022 Latest Caselaw 8213 MP

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                                                  IN THE HIGH COURT OF MADHYA PRADESH
                                                               AT JABALPUR
                                                                  CRA No. 2402 of 2013
                                                         (UMESH KATIYA Vs THE STATE OF MADHYA PRADESH)

                                     Dated : 21-06-2022
                                             Shri Amit Dave, Advocate and Shri Abhijeet Awasthy, Advocate for the

                                     appellant â€" Shailendra Singh in CRA No.2441/2013.
                                               Shri Sankalp Kochar, learned counsel for the appellant â€" Umesh in
                                     CRA No.2402/2013.
                                               Shri Anubhav Jain, learned counsel for the appellant â€" Kanahiya in
                                     CRA No.2444/2013.

                                           Shri Arvind Singh, learned Government Advocate for the respondent/State.

Shri Rakesh Sagar, learned counsel for the Objector. With consent the matter is finally heard. The parties concluded their arguments. Learned counsel for the appellant- Shailendra Singh undertakes to file written submissions by tomorrow, failing which the right to file written submissions will be forfeited.

The case is reserved for judgment.

                                          (SUJOY PAUL)                                (PRAKASH CHANDRA GUPTA)
                                             JUDGE                                             JUDGE

                                     RC




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Digitally signed by RASHMI TIKARAM CHIKANE Date: 2022.06.23 15:28:48 IST