Anil Kumar & Ors. vs The State Of Madhya Pradesh
2023 Latest Caselaw 20456 MP

Madhya Pradesh High Court

Anil Kumar & Ors. vs The State Of Madhya Pradesh on 4 December, 2023

                                                                1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        CRA No. 1507 of 2000
                                       (ANIL KUMAR & ORS. AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 04-12-2023
                                None for the appellant.

                                Shri     B.K.Upadhyay       -   Dy.     Government      Advocate       for   the
                          respondent/State.

No representation on behalf of the appellant/accused. Shri B.K.Upadhyay, learned Dy. Government Advocate represented on

behalf of respondent/State.

Post the matter for argument on 05.12.2023. In the meantime, learned counsel for the appellant is directed to file translated copy of the judgment of the trial Court.

(DUPPALA VENKATA RAMANA) JUDGE

rk.