Baddu Kha vs The State Of Madhya Pradesh
2022 Latest Caselaw 7086 MP

                                      1
              IN THE HIGH COURT OF MADHYA PRADESH
                            AT INDORE
                                 CRA No. 450 of 2011
                      (BADDU KHA Vs THE STATE OF MADHYA PRADESH)

Dated : 10-05-2022
         Shri Lokesh Kumar Bhatnagar, learned counsel for the appellant.

         Shri Bhaskar Agrawal, learned counsel for the respondent/State.

Counsel for the appellants submits that he is counsel in all criminal appeals and he is ready to argue the appeal finally if all the appeals are directed to be listed for final hearing immediately after summer vacation. These appeals are of 2011 arising out of common judgment. All the appellants are in jail since

last more than 11 years.

Office is directed to list the present appeal along with other connected appeals for final hearing before the Division Bench immediately after summer vacation.

Paper book be prepared.

      (VIVEK RUSIA)                              (AMAR NATH (KESHARWANI))
          JUDGE                                           JUDGE

das        Digitally signed by
           REENA PARTHO SARKAR
           Date: 2022.05.11
           10:24:14 +05'30'