Rajesh Patel vs The State Of Madhya Pradesh
2022 Latest Caselaw 3892 MP

                                                    1
                  IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                             CRA No. 515 of 2022
                                    (RAJESH PATEL Vs THE STATE OF MADHYA PRADESH)

          Dated : 21-03-2022
                      Shri Priyank Agrawal, learned counsel for appellant.
                      Shri S.S. Chauhan, learned G.A. for respondent-State.

Learned counsel for victim who has recently been engaged in the matter, prays for short adjournment to argue the case on I.A. No.734/2022 an application for suspension of sentence and grant of bail.

List in the first week of April, 2022.

Learned counsel for appellant is directed to supply the copy of memo of appeal and impugned judgment to the counsel for victim/objector.

               (SHEEL NAGU)                                               (MANINDER S BHATTI)
                   JUDGE                                                        JUDGE

          sp
SAVITRI PATEL
2022.03.21 18:00:25
+05'30'