Kallu @ Shatrughan Kewat vs The State Of Madhya Pradesh
2023 Latest Caselaw 2669 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 1210 of 2012 (KALLU @ SHATRUGHAN KEWAT AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 13-02-2023 Shri Sanjay Kumar Patel - Advocate for the appellants.

Shri Aditya Narayan Gupta- Government Advocate for the State.

On the joint request of learned counsel for the parties, hearing of this matter commenced.

Shri Sanjay Kumar Patel argued for quite sometime but could not

conclude his argument because of paucity of time.

As jointly prayed, let this matter remain in the list as part heard matter for final hearing for tomorrow i.e. 14.02.2023.

Shri Sanjay Kumar Patel, learned counsel for the appellants supplied photocopy of judgment passed in S.T. No.65/10 dated 17.07.2017 and urged that absconding co-accused Devendra Singh @ Dinnu was acquitted by Court below on 17.07.2017 and to the best of his information this judgment is not called in question. The Government Advocate is directed to examine this aspect.

List tomorrow.

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

                          HK




Signature Not Verified
Signed by: HIMANSHU
KOSHTA
Signing time: 2/14/2023
3:02:03 PM