Sanjay Singh Baghel vs Vishnukant Mishra
2023 Latest Caselaw 10051 MP

                                                                 1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                          CRR No. 164 of 2023
                                                  (SANJAY SINGH BAGHEL Vs VISHNUKANT MISHRA)

                           Dated : 03-07-2023
                                    Dr. Anuvad Shrivastava - Advocate for applicant.

                                    Issue notice to respondent by registered mode on payment of process

fee within seven working days.

Notice be made returnable within four weeks. Record of the Courts below be called for.

Heard on I.A. No.958/2023, an application for grant of stay. Considering the facts and circumstances of the case, it is directed that till the notice is served upon respondent, the operation of the impugned judgment dated 03.01.2023 passed in Criminal Appeal No.5/2022 by the Third Additional Sessions Judge, Shahdol shall remain stayed.

List this matter after 4 weeks.

(ANURADHA SHUKLA) JUDGE

Nitesh

Signature Not Verified Signed by: NITESH PANDEY Signing time: 7/5/2023 10:37:59 AM