Kamal Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 7082 MP

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                        CRR No. 1754 of 2023
                                                (KAMAL SINGH Vs THE STATE OF MADHYA PRADESH)

                         Dated : 01-05-2023
                                   Shri Vikash Parashar, learned counsel for the applicant.

                                   Shri R.S.Kushwaha, learned Dy. A.G. for respondent/State.

The present criminal revision has filed against the judgment of trial Court as well as appellate Court whereby applicant is suffering conviction of Sections 147 and 353 of IPC.

Office is directed to requisition the record of the trial Court as well as

appellate Court immediately so that matter (instant revision) can be heard at motion stage itself.

List this case on 11.05.2023.

(ANAND PATHAK) JUDGE

Ashish*

Signature Not Verified Signed by: ASHISH CHAURASIA Signing time: 5/2/2023 10:14:49 AM