Sunny Dayal Alias Chunni Sondhiya vs The State Of Madhya Pradesh
2022 Latest Caselaw 6603 MP

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                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                     CRA No. 2795 of 2021
                                 (SUNNY DAYAL ALIAS CHUNNI SONDHIYA Vs THE STATE OF MADHYA PRADESH)

                      Dated : 02-05-2022
                              None for the appellant.

                              Shri S.K. Kashyap, learned Government Advocate for the respondent/State.

Shri Kashyap, learned Government Advocate by placing reliance on paragraph-63 of the impugned judgment submits that appellant is indeed convicted under the POCSO Act and this conviction is not disclosed in the relevant chart of appeal memo.

Appellant is directed to file amendment application to amend the same. List the matter when such an application is filed.

                           (SUJOY PAUL)                                       (DWARKA DHISH BANSAL)
                              JUDGE                                                  JUDGE

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Date: 2022.05.04
11:35:47 IST