Raj @ Rajkumar vs The State Of Madhya Pradesh
2022 Latest Caselaw 7238 MP

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                        IN THE HIGH COURT OF MADHYA PRADESH
                                     AT JABALPUR
                                         CRA No. 517 of 2012
                              (RAJ @ RAJKUMAR Vs THE STATE OF MADHYA PRADESH)

         Dated : 12-05-2022
                   Shri K.S. Rajput, learned counsel for the appellant.

                   Shri A.N.Gupta, learned Government Advocate for the respondent/State.

As per the report received from Superintendent District Jail, Khandwa, it is revealed that on 02.12.2012 appellant/accused Raj @ Rajkumar was transferred to Central Jail, Indore.

Information about the period served out by him in ST No.156/2006 in

Central Jail, Indore has not been received so far.

Learned Government Advocate is directed to call for the report from Superintendent Central Jail, Indore about the period undergone by the appellant Raj @ Rajkumar with regard to the sentence passed in ST No.156/2006 (State of M.P. Vs. Raj @ Rajkumar) by third ASJ, Khandwa by judgment dated 31.12.2011.

List this case after ensuing summer vacation.

(DINESH KUMAR PALIWAL) JUDGE Digitally signed b by BIJU BABY Date:

2022.05.12 17:28:46 +05'30'