Sandeep Alias Bhola vs The State Of Madhya Pradesh
2022 Latest Caselaw 15543 MP

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                                                 IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT GWALIOR
                                                               MCRC No. 55255 of 2022
                                                     (SANDEEP ALIAS BHOLA Vs THE STATE OF MADHYA PRADESH)

 Dated : 24-11-2022
             Shri Rajmani Bansal- Advocate for the applicant.

             Shri C.P. Singh- Panel Lawyer for the respondent/ State.

It is submitted by Shri Singh that permission has been taken for sending blood sample of the applicant for DNA Test, and submitted that in the light of the judgment passed by the Supreme Court in the case of Hemudan Nanbha Gadhvi vs. State of Gujarat reported in (2019) 17 SCC 523.

List the case on 19.12.2022.

(G.S. AHLUWALIA) JUDGE

Adnan

AMAN Digitally signed by AMAN TIWARI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=f889760113a1d030ada91c161545a4ef 3fbd4ec496977ce68043205f4a334a4d,

TIWARI pseudonym=8ECFAF01D883F872AD2927B141 512AF8707A8D7A, serialNumber=76D6DD39E2B40D9E41E9E2015 4E9D48FBD82166360142E9F5187BA27E1343D 0E, cn=AMAN TIWARI Date: 2022.11.24 16:23:45 +05'30'