Devisingh @ Deva vs The State Of Madhya Pradesh
2022 Latest Caselaw 14191 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                         MCRC No. 47830 of 2022
                                               (DEVISINGH @ DEVA Vs THE STATE OF MADHYA PRADESH)

                           Dated : 02-11-2022
                                    Ms. Sarika Athale, learned counsel for the applicant.

                                    Ms. Bharti Lakkad, learned counsel for the respondent/State.

Learned counsel for the applicant prays for and is granted a week's time for filing a judgment of acquittal of the co-accused.

List after a week.

(PRANAY VERMA) JUDGE

Shilpa

Signature Not Verified Signed by: NEERAJ SARVATE Signing time: 03-11-2022 17:09:06