Ghanshyam Sapera vs The State Of Madhya Pradesh
2023 Latest Caselaw 10857 MP

IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 1987 of 2022 (GHANSHYAM SAPERA Vs THE STATE OF MADHYA PRADESH)

Dated : 13-07-2023 Shri Atul Gupta, learned counsel for the appellant.

Ms. Abha Mishra -P.P.-appearing on behalf of Advocate General. Learned State counsel submits that copies of impugned judgment as well as application for suspension of sentence have not been supplied to her.

Learned counsel for the appellant is directed to supply copies of impugned judgment as well as application for suspension of sentence in the

office of Advocate General during course of the day.

Learned State counsel prays for and is granted two weeks' time to file reply to the application for suspension of sentence.

List this matter after two weeks.

(SUNITA YADAV) JUDGE

Durgekar

Signature Not Verified Signed by: SANJAY NAMDEORAO DURGEKAR Signing time: 14-07-2023 09:42:24 AM