Ramjani Khan vs State Of M.P
2023 Latest Caselaw 13766 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                         CRA No. 312 of 2013
                                                  (RAMJANI KHAN AND OTHERS Vs STATE OF M.P)

                           Dated : 22-08-2023
                                    Shri Vinay Sharma - learned counsel for the appellants.

                                    Ms. Kalpana Parmar- learned Panel Lawyer for the respondent-State.

Learned counsel for the appellants requests for grant of adjournment to submit copy of judgment whereby the appellant No.2 Chunga is remitted to the custody at Central Jail, Gwalior.

Granted.

List this matter after two weeks.

(SANJEEV S KALGAONKAR) JUDGE

Prachi

Signature Not Verified Signed by: PRACHI MISHRA Signing time: 23/08/2023 11:26:54 AM