Akali @ Avinash vs The State Of Madhya Pradesh
2022 Latest Caselaw 13870 MP

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                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                       CRA No. 8696 of 2019
                                          (AKALI @ AVINASH Vs THE STATE OF MADHYA PRADESH)

                         Dated : 27-10-2022
                               Shri Manish Datt, learned Senior Advocate with Shri Hussain Ali Saify,

                         Advocate for the appellant.
                               Shri Vinay Sharma, learned Panel Lawyer for the respondent/State.

Call for the report from Superintendent District Jail Katni about the period of jail sentence already undergone by appellant Akali @ Avinash in Special Case No.13/2013 (State of M.P. vs. Akali @ Avinash) vide judgment

dated 30.09.2019 passed by Special Judge NDPS Act, District Katni (M.P.).

List after receipt of the report from Superintendent District Jail Katni.

(DINESH KUMAR PALIWAL) JUDGE

b

Signature Not Verified Signed by: BIJU BABY Signing time:

10/28/2022 11:26:51 AM