Daulat Giri vs The State Of Madhya Pradesh
2023 Latest Caselaw 21871 MP

Madhya Pradesh High Court

Daulat Giri vs The State Of Madhya Pradesh on 19 December, 2023

Author: Anuradha Shukla

Bench: Anuradha Shukla

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRR No. 4271 of 2023
                                         (DAULAT GIRI AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                           Dated : 19-12-2023
                                 Shri Jitendra Tiwari - Advocate the applicant.

                                 Smt. Smita Kehri - Panel Lawyer for respondent/State.

This criminal revision has been filed challenging the judgment of conviction passed by the appellate Court.

It has been informed by the counsel for applicant that the applicant is still

not in custody.

Applicant is directed to immediately surrender before the trial Court so that this revision may be considered as maintainable.

In case, applicant fails to surrender before the trial Court and file the certified copy of the order by the next date of hearing, this criminal revision shall be dismissed as not maintainable.

List the matter after two weeks.

(ANURADHA SHUKLA) JUDGE

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