Kallu @ Shatrughan Kewat vs The State Of Madhya Pradesh
2023 Latest Caselaw 2827 MP

                                                                1
                                        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 : 15-02-2023
                                  Shri Sanjay Kumar Patel - Advocate for the appellants.

                                  Shri Aditya      Narayan Gupta         -   Government Advocate for the
                          respondent/State.

Learned G.A. informed that no appeal was filed against the judgment dated 17.07.2017 passed by Sessions Judge, Satna in S.T. No.65/2010 (State

vs. Devendra Singh @ Dinnu).

On the joint request, matter is finally heard. Reserved for judgment.

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

                          HK

Signature Not Verified Signed by: HIMANSHU KOSHTA Signing time: 2/16/2023 5:16:03 PM