Raju vs The State Of M.P.
2023 Latest Caselaw 2372 MP

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        CRA No. 790 of 2003
                                                        (RAJU Vs THE STATE OF M.P.)

                          Dated : 09-02-2023
                                   None for the appellant.

                                   Shri Anil Upadhyaya-Panel Lawyer for the respondent/State.

Call for the report from Superintendent, Central Jail, Jabalpur about the period undergone by Raju, son of Bhaiyalal Dhurve, resident of village Vijayapani, P.S. Khurai, district Seoni vide judgment dated 04.04.2003 passed

in ST No.96/2002.

List on 28.03.2003 along with Cr.A. No.596/2003.

(DINESH KUMAR PALIWAL) JUDGE

kundan

Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 2/14/2023 11:07:45 AM