Brijnandan Yadav vs The State Of Madhya Pradesh
2023 Latest Caselaw 3677 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 430 of 2016 (BRIJNANDAN YADAV AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 01-03-2023 Shri Atul Gupta - Advocate for the appellants.

Shri S.K. Kashyap - Government Advocate for the State of M.P.

Learned counsel for the appellants submits that as per Para-79 of the impugned judgment the appellants are in custody since 21.10.2009 and, therefore, the matter may be heard out of its turn.

Shri Kashyap, learned Government Advocate for the State has no objection.

Accordingly, the prayer is allowed. List this appeal for final hearing in the week commencing 27th of March 2023.

In view of this order, IA No.2822 of 23 stands disposed of.

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

                          bks




Signature Not Verified
Signed by: BASANT KUMAR
SHRIVAS
Signing time: 3/2/2023
10:28:02 AM