Rinku Mauhor Kori vs The State Of Madhya Pradesh
2023 Latest Caselaw 2135 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 1937 of 2014 (RINKU MAUHOR KORI Vs THE STATE OF MADHYA PRADESH)

Dated : 06-02-2023 Ms. Archana Tiwari - Advocate for the appellant.

Shri Ajay Shukla - Government Advocate for the State of M.P.

Learned counsel for the appellant opened her argument by contending that appellant remained in actual custody for more than ten years.

The statement on the face of it is incorrect in view of finding given by the

court below in Para-54 of the judgment.

Hence IA No.5055 of 2020 is rejected because of misrepresentation.

                                (SUJOY PAUL)                               (AMAR NATH (KESHARWANI))
                                   JUDGE                                            JUDGE

                          bks




Signature Not Verified
Signed by: BASANT KUMAR
SHRIVAS
Signing time: 2/7/2023
10:33:41 AM