Omprakash Jatav vs The State Of Madhya Pradesh
2023 Latest Caselaw 21341 MP

Madhya Pradesh High Court

Omprakash Jatav vs The State Of Madhya Pradesh on 13 December, 2023

Author: Rohit Arya

Bench: Rohit Arya

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                       CRA No. 10160 of 2022
                                             (OMPRAKASH JATAV Vs THE STATE OF MADHYA PRADESH)

                           Dated : 13-12-2023
                                   Shri R.S. Sharma- Advocate for appellant.

                                   Dr. Anjali Gyanani - Public Prosecutor for respondent/State.

L e t a copy of judgment be supplied to the learned Government Advocate, enabling her to argue IA.21228 of 2023, first application under Section 389(1) Cr.P.C. for suspension of sentence and grant of bail moved on

behalf of appellant- Omprakash Jatav.

As prayed, list after ensuing Winter Vacation, 2023.

                                (ROHIT ARYA)                               (AVANINDRA KUMAR SINGH)
                                   JUDGE                                            JUDGE

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