The State Of Madhya Pradesh vs Sharad Kumar Bhatt
2023 Latest Caselaw 4581 MP

Citation : 2023 Latest Caselaw 4581 MP
Judgement Date : 23 March, 2023

Madhya Pradesh High Court

The State Of Madhya Pradesh vs Sharad Kumar Bhatt on 23 March, 2023

Author: Sheel Nagu

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MCRC No. 7038 of 2020 (THE STATE OF MADHYA PRADESH Vs SHARAD KUMAR BHATT)

Dated : 23-03-2023 None for the parties.

The lawyers are abstaining from work.

Considering the nature of default pointed out, it is seen from the record that the State has mentioned the registration number of the case in which the impugned order of acquittal has been passed.

The default appears to arise from the mention of Miscellaneous Case No.153/2014 at the top right corner of each page of the judgment.

Since the registration number of the case in question in which the impugned order has been passed has rightly been mentioned, the default pointed out by the Registry is ignored.

List after two weeks.

Registry is directed to communicate this order to Shri Abhijeet Awasthi, learned counsel for the prosecution.


                             (SHEEL NAGU)                                               (VIRENDER SINGH)
                                 JUDGE                                                       JUDGE

                          Loretta




Signature Not Verified
Signed by: MRS. LORETTA
RAJ
Signing time: 3/25/2023
10:34:15 AM