Mohanlal vs The State Of Madhya Pradesh
2022 Latest Caselaw 8594 MP

                                                            1
               IN THE HIGH COURT OF MADHYA PRADESH
                             AT INDORE
                                             CRA No. 550 of 2017
                  (MOHANLAL AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 28-06-2022
          Ms. Sonali Gupta, learned counsel for the appellant no.1.

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

The trial Court in para-26 of the judgment has observed that the juvenile who has been tried vide criminal case no.175/2012 has been acquitted on the basis of statement of Kamlibai P.W.-1 wife of the deceased. Let the copy of the judgment be filed.

Counsel for the appellant prays for and is granted time two weeks time to file the copy of the judgment.

List after two weeks.

       (VIVEK RUSIA)                                            (AMAR NATH (KESHARWANI))
           JUDGE                                                         JUDGE

ajit




AJIT

Digitally signed by AJIT KAMALASANAN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH INDORE, ou=HIGH COURT OF MADHYA PRADESH BENCH INDORE,

KAMALA postalCode=452001, st=Madhya Pradesh, 2.5.4.20=156c9cedca1b74d671db9f220a5e3 ed6cba241effad892107d95ef0a1afc55b4, pseudonym=CFDFD9C36711CA738F527A5 D61A1EE901C09EF29,

SANAN serialNumber=7F0BEE2D78BD57DA058F324 7441C87E7E0817FB61F5E2ABCAEE63CAAA7 B3B9FF, cn=AJIT KAMALASANAN Date: 2022.06.28 18:57:36 +05'30'