Citation : 2022 Latest Caselaw 3658 MP
Judgement Date : 15 March, 2022
THE HIGH COURT OF MADHYA PRADESH
Cr.A.No.1164/2014
(Smt. Narayani Vs. State of M.P.)
Gwalior, dated : 15.03.2022
Shri A.K. Jain, learned counsel for the appellant.
Shri Rajeev Upadhyaya, learned Public Prosecutor for the
respondent/State.
Heard on I.A. No. 2541/2022, an application for change of
counsel.
For the reasons stated in the application, the same is hereby
allowed and Shri Jain, learned counsel and his associates is permitted to
plead on behalf of the appellant.
Let name of Shri A.K. Jain, Advocate and his associates be
reflected in the cause list forthwith in place of the erstwhile counsel.
Though this appeal is posted for consideration of I.A.
No.6947/2021, an application under Section 389(1) Cr.P.C. for
suspension of sentence and grant of bail moved on behalf of sole
appellant Smt. Narayani Bai but as agreed to by learned counsel for
parties, this appeal is taken up for final disposal, heard and is
accordingly, decided.
Judgment dictated in open Court.
Signed & dated in separate sheets.
(Rohit Arya) (Milind Ramesh Phadke)
Judge Judge
(Dubey)
Digitally signed by SUNEEL DUBEY DN: c=IN, o=HIGH COURT OF MADHYA
SUNEEL PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=157244b0239a6fd662b29b00a11f c66a5e160f585aa7a92425f380d476b32818
DUBEY , pseudonym=046B231C591E29491F36ABD 156EBF3A713937186, serialNumber=4009CAE962958E019ADDF0 4E87EFD5C07FA5D0C38532D550F61B554 01A275B8C, cn=SUNEEL DUBEY Date: 2022.03.16 15:40:52 -07'00'
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!