Virendra Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 7085 MP

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                        CRR No. 1792 of 2023
                                         (VIRENDRA SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                         Dated : 01-05-2023
                                   Shri R.K.Sharma, 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 applicants are suffering conviction of Section 324/34 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 04.05.2023.

(ANAND PATHAK) JUDGE

Ashish*

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