Indresh Khilari vs The State Of Madhya Pradesh
2023 Latest Caselaw 1682 MP

                                                       1
                                IN THE HIGH COURT OF MADHYA PRADESH
                                              AT INDORE
                                              CRA No. 11587 of 2022
                                     (INDRESH KHILARI Vs THE STATE OF MADHYA PRADESH)

                Dated : 30-01-2023
                          Shri Apoorv Joshi, learned counsel for the appellant.

                          Shri Raghvendra Singh Raghuvanshi, learned counsel for the
               Respondent no.1.

During arguments, it is found that in the impugned judgment the period of custody during trial is wrongly mentioned and there is mistake in certificate of

custody issued by the concerned Court.

Let record be sent back to the concerned Court for necessary corrections.

List thereafter.

(VIVEK RUSIA) JUDGE

das

Signature Not Verified Signed by: REENA PARTHO SARKAR Signing time: 1/31/2023 10:52:26 AM