Mohit Agrawal vs The State Of Madhya Pradesh
2022 Latest Caselaw 14610 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                             CRR No. 4233 of 2022
                                                (MOHIT AGRAWAL Vs THE STATE OF MADHYA PRADESH)

                           Dated : 10-11-2022
                                     Shri Shailesh Tiwari, learned counsel for the applicant.

                                     Ms. Hemlata Kshatriya, learned Panel Lawyer for the respondent/State.

This revision has been filed against the appellate judgment passed in Cr.A.No1563/2017 (Mohit Agrawal Vs. State of M.P.), whereby the judgment of conviction and sentence passed the Judicial Magistrate First Class, Saunsar, District Chhindwara has been affirmed.

Appellant is not in jail as he has not surrendered for undergoing sentence, therefore, this revision cannot be entertained till appellant surrenders before the trial Court.

List after one month.

(DINESH KUMAR PALIWAL) JUDGE

Jasleen

Signature Not Verified Signed by: JASLEEN SINGH SALUJA Signing time: 11/11/2022 12:13:12 PM