Prashant Agrawal vs The State Of Madhya Pradesh
2023 Latest Caselaw 5392 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                         MCRC No. 5823 of 2023
                                               (PRASHANT AGRAWAL Vs THE STATE OF MADHYA PRADESH)

                           Dated : 31-03-2023
                                     Shri Ranveer Singh - Advocate for the applicant.

                                     Shri Sudhanshu Vyas appearing on behalf of Advocate General.
                                     Shri Deepak Kumar Rawal and Shri Raghvendra Singh Bais, learned
                           counsels for the Respondent [OBJ].

Learned counsel for the applicant submits that the respondents have not issued any notice under section 41-A of the Cr.P.C and the judgment passed by

the Apex Court in the case of Arnesh Kumar has not been followed.

Learned counsel for the respondent/state prays for and is granted time to seek instructions in this regard.

List the matter on 05.04.2023.

(VIJAY KUMAR SHUKLA) JUDGE

Sourabh

Signature Not Verified Signed by: SOURABH YADAV Signing time: 31/03/2023 5:31:05 PM