The State Of Madhya Pradesh vs Mukesh Chand
2022 Latest Caselaw 12281 MP

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                      MCRC No. 7897 of 2015
                                        (THE STATE OF MADHYA PRADESH Vs MUKESH CHAND AND OTHERS)

                          Dated : 14-09-2022
                                  Shri Ajay Shukla, learned Government Advocate for the petitioner/State.

                                  Shri Manish Jain, learned counsel for the respondent.

State counsel seeks time to argue the matter despite this MCRC seeking leave to appeal against a judgment to acquittal having been filed seven years ago.

The record is available but due to the fact that learned counsel for the

State is not ready with arguments, this Court has to adjourn the matter.

List the case after Diwali vacation with the understanding that no further adjournment shall be granted and the case shall be argued notwithstanding the presence of learned counsel for the State.

List the matter after Diwali vacation.

                               (SHEEL NAGU)                                          (VIRENDER SINGH)
                                  JUDGE                                                   JUDGE

                          YS




Signature Not Verified
Signed by: YOGESH KUMAR
SHIRVASTAVA
Signing time: 9/15/2022
5:48:53 PM