Tikam Singh vs State Of M.P.
2022 Latest Caselaw 7094 MP

                                       1
               IN THE HIGH COURT OF MADHYA PRADESH
                            AT GWALIOR
                               CRA No. 1054 of 2011
                              (TEEKAM SINGH Vs STATE OF M.P.)

Dated : 10-05-2022
         None for the appellant.

         Shri A.K. Nirankari - Public Prosecutor for the respondent/State.

This appeal has been filed from jail. As none appears for the appellant, therefore, Shri Ashok Jain, who is in the panel of Legal Aid Authority, Gwalior and has an experience of arguing criminal cases was requested to go through the record and to argue the matter.

The request made by the Court is graciously accepted by Shri Ashok Jain.

The case was taken up after one hour.

Heard.

Reserved for judgment.

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

(alok)




ALOK KUMAR

2022.05.11 10:37:07 +05'30'