Ballu @ Balram vs The State Of Madhya Pradesh
2023 Latest Caselaw 4526 MP

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                                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT JABALPUR
                                                                       CRA No. 155 of 2017
                                                          (BALLU @ BALRAM Vs THE STATE OF MADHYA PRADESH)

                                      Dated : 21-03-2023
                                               Shri Naval Gupta - Advocate for the appellant.

                                               Shri Y.D.Yadav - Government Advocate for the respondent/State.

During course of argument, it is found that in second set of the record, the copy of impugned judgment is not available. Hence, Registry is directed to make it available till the next date of hearing.

List after two weeks.

In the meantime, custody report of the appellant be called from the concerned Jail.

                                            (SMT. ANJULI PALO)                            (DINESH KUMAR PALIWAL)
                                                  JUDGE                                            JUDGE

                                      anu




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Digitally signed by ANUPRIYA SHARMA CHOUBEY Date: 2023.03.23 16:02:27 IST