Ajay @ Pankaj vs The State Of Madhya Pradesh
2023 Latest Caselaw 1275 MP

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                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                    CRA No. 2023 of 2016
                                           (AJAY @ PANKAJ Vs THE STATE OF MADHYA PRADESH)

                         Dated : 20-01-2023
                               None for the appellant.

                               Shri S. M. Patel, learned Panel Lawyer for the respondent/State.

Call for the report from Superintendent Central Jail Indore about the period already undergone by appellant-Ajay @ Pankaj who was convicted by II ASJ Khandwa in ST No.95/2014 (State of M.P. vs. Iqbal @ Ekku and others)

for commission of offence under Sections 392 r/w 397 of IPC and 25(1B)B of Arms Act vide judgment dated 30.07.2016.

List after four weeks.

(DINESH KUMAR PALIWAL) JUDGE

b

Signature Not Verified Signed by: BIJU BABY Signing time:

1/20/2023 7:34:50 PM