Arun Mehra vs The State Of Madhya Pradesh
2023 Latest Caselaw 4966 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRA No. 447 of 2014
                                        (ARUN MEHRA AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 27-03-2023
                                 Appellant No.1 is present in person.

                                 Shri A.N. Gupta - Government Advocate for the respondent/State.

Appellant No.1 is present in person and by taking this Court to para No.57 of the impugned judgment submits that his father/Jeevan (appellant No.3) is in custody from 06.03.2011.

Since, he remained in actual custody for more than 10 years, the matter may be posted for final hearing.

Government Advocate has no objection.

I.A. No.4225/2023 filed for this purpose is allowed. List the matter for final hearing in the week commencing 24.04.2023.

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

                          R




Signature Not Verified
Signed by: ROSHNI SINGH
Signing time: 28-Mar-23
4:01:38 PM