Nitesh Yadav vs The State Of Madhya Pradesh
2023 Latest Caselaw 1508 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 4462 of 2018 (NITESH YADAV AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 25-01-2023 Shri V.P. Singh - Advocate for the appellants.

Shri Arvind Singh - Government Advocate for the State.

Learned counsel for the appellants during the course of hearing on pending IA for suspension of sentence urged that there is no dying declaration recorded by the Executive Magistrate as mentioned in Para-2 of the judgment,

however, the record shows that Exhibit-36 is one such dying declaration.

Faced with this, Shri Singh, learned counsel for the appellants prays for time to prepare the matter.

Prayer is allowed.

List the case after one week.

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

                          DPS




Signature Not Verified
Signed by: DHEERAJ
PRATAP SINGH
Signing time: 27-Jan-23
12:57:51 PM