Kartar Singh Sindhi Rajput vs The State Of Madhya Pradesh
2023 Latest Caselaw 4649 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 1609 of 2014 (KARTAR SINGH SINDHI RAJPUT AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 25-03-2023 None for the appellants.

Shri Akhilendra Singh - Government Advocate for the State of M.P.

I.A. No.5611 of 23 seeking final hearing of this matter on out of turn basis is taken up.

Para-125 of the impugned judgment shows that the appellants are in

custody since 4.2.2011. Since they remained in actual custody for more than ten years, hearing of this matter is expedited.

List this appeal for final hearing in the week commencing 17.4.2023. Accordingly, I.A. No.5611 of 23 is allowed.

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

                          bks




Signature Not Verified
Signed by: BASANT KUMAR
SHRIVAS
Signing time: 3/27/2023
2:13:17 PM