Bhagirath vs The State Of M.P.
2022 Latest Caselaw 13518 MP

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                        CRA No. 107 of 2000
                                                     (BHAGIRATH Vs THE STATE OF M.P.)

                           Dated : 13-10-2022
                                 None for the appellant.

                                 Ms. Varsha Thakur, learned Dy. G.A.for the respondent/State.

The Secretary, Legal Aid Service Committee, Indore is directed to appoint a counsel to defend the appellant.

A set of appeal memo alongwith the impugned judgment be supplied to the counsel appointed through Legal Aid Service Committee in this matter.

List after one week.

(RAJENDRA KUMAR (VERMA)) JUDGE

RJ

Signature Not Verified Signed by: REENA JOSEPH Signing time: 13-10-2022 18:04:03