Kamlesh vs The State Of Madhya Pradesh
2022 Latest Caselaw 6928 MP

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                                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT JABALPUR
                                                                    CRA No. 2440 of 2019
                                                             (KAMLESH Vs THE STATE OF MADHYA PRADESH)

                                      Dated : 07-05-2022
                                            Shri Vikas Jyotishi, learned counsel for the appellant.

                                            Shri Manoj Kumar Jha, learned Panel Lawyer for the respondent/State.

Learned counsel for the appellant has submitted that appellant has not surrendered before the trial Court so far.

Call for a report from 3rd ASJ, Betul as to what steps, it has taken to commit the appellant in jail for undergoing the sentence awarded by it in

ST.No.230/2017 (State of M.P Vs. Kamlesh) vide judgment dated 27.02.2019.

List after ensuing summer vacation.

(DINESH KUMAR PALIWAL) JUDGE

anu

Signature Not Verified SAN

Digitally signed by ANUPRIYA SHARMA CHOUBEY Date: 2022.05.07 16:59:14 IST