Narendra Chourasiya vs The State Of Madhya Pradesh
2023 Latest Caselaw 8151 MP

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                                             IN THE HIGH COURT OF MADHYA PRADESH
                                                          AT JABALPUR
                                                             CRA No. 6918 of 2023
                                                (NARENDRA CHOURASIYA Vs THE STATE OF MADHYA PRADESH)

                         Dated : 25-05-2023
                                  Ms. Devika Rajpoot - Advocate for the appellant.

                                  Shri Ajay Shukla - Govt. Advocate for the respondent/State.

Heard on the question of admission.

This is an appeal against the judgment of conviction and order of sentence dated 03/04/2023 passed by learned 1st Additional Sessions Judge, Ashta, Distt. Sehore in

Special Case No.S.C./53/2022.

Appeal is admitted for final hearing.

Learned Government Advocate is directed to serve notice upon the victim. Call for the record of the trial Court.

In the meanwhile Shri Ajay Shukla, learned Govt. Advocate prays for time to file reply of I.A. No.12232/2023, an application under Section 389(1) of Cr.P.C. for suspension of sentence and grant of bail.

Let reply be filed within four weeks.

List thereafter.

                              (VIVEK AGARWAL)                                             (PREM NARAYAN SINGH)
                                   V. JUDGE                                                    V. JUDGE

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Date: 2023.05.25 17:29:47 IST