Hemant Kushwah vs State Of M.P.
2022 Latest Caselaw 3823 MP

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      IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR
                                 CRA No. 730 of 2010
                            (HEMANT KUSHWAH Vs STATE OF M.P.)

Dated : 16-03-2022
      Shri Mehmood Khan, counsel for the appellant.
      Shri C.P. Singh, counsel for the respondent/State.

During the course of arguments, the counsel for the State has referred to Ex- A/2 which is the report of FSL Sagar. However, it appears that the concerning Clerk of trial Court while arranging the file has kept the original Ex-A/2 in the file of unexhibited documents.

Accordingly, the Reader of this Court is directed to remove original Ex-A/2 from the file No. C and place it in the file No.A immediately after Ex-A/1.

Arguments in connected criminal appeal No.517/2010 are also concluded. Reserved for judgment.

  (G.S. AHLUWALIA)                               (RAJEEV KUMAR SHRIVASTAVA)
         JUDGE                                              JUDGE

Van

              VANDANA VERMA
              2022.03.16
              17:45:51 -07'00'