Akbar Husain @Guddu vs The State Of Madhya Pradesh
2022 Latest Caselaw 3516 MP

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                                                   The High Court Of Madhya Pradesh
                                                            CRA No. 2382 of 2022
                                                         (AKBAR HUSAIN @GUDDU Vs THE STATE OF MADHYA PRADESH)

                                     Jabalpur, Dated : 11-03-2022
                                               Shri Vinod Patel, learned counsel for the appellant.

                                               Shri C.L. Setthi, learned Panel Lawyer for the respondent/State.

Learned counsel for the appellant seeks time to file the certified copy of the impugned judgment.

After due consideration, prayer is allowed. List the matter after four weeks.

(DINESH KUMAR PALIWAL) JUDGE

Amitabh

Signature Not Verified SAN

Digitally signed by AMITABH RANJAN Date: 2022.03.11 17:35:51 IST