Veeru vs The State Of Madhya Pradesh
2023 Latest Caselaw 182 MP

                                                                       1
                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                            AT JABALPUR
                                                               CRA No. 12176 of 2022
                                                          (VEERU Vs THE STATE OF MADHYA PRADESH)

                                   Dated : 03-01-2023
                                         Shri Shiv Shankar Rathore - Advocate for the appellant.

                                         Shri Vinod Mishra - Panel Lawyer for the respondent/State.

It is directed that Criminal Appeal No.3808/2017 in which appellant has been convicted for the offences under Sections 376, 363 & 366(ka) of the I.P.C. and Section 3/4 of the POCSO Act be delinked from this case as both

appeal have been filed against the judgment passed in different cases.

Office is directed to de-link this case from Cr.A. No.3808/2017. Call for the trial court record. List this case immediately after receipt of record.

(DINESH KUMAR PALIWAL) JUDGE

rj

Signature Not Verified SAN

Digitally signed by RAJESH KUMAR JYOTISHI Date: 2023.01.06 15:47:32 IST