Pappu @ Shankar vs The State Of Madhya Pradesh
2022 Latest Caselaw 13802 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                      CRA No. 7187 of 2022
                                            (PAPPU @ SHANKAR Vs THE STATE OF MADHYA PRADESH)

                           Dated : 18-10-2022
                                Parties through their counsel.

                                Learned counsel for the respondent/State seeks time to file reply of IA

No.11268/2022.

Prayer is allowed.

Learned counsel for the appellant submits that this matter should be listed along with Cr.A. No.8739/2022 as both appeals have arisen out of the same

common judgment.

Let the matter be listed along with Cr.A. No.8739/2022 after two weeks.

(SATYENDRA KUMAR SINGH) JUDGE

ns

Signature Not Verified Signed by: NEERAJ SARVATE Signing time: 18-10-2022 17:46:15