Hiralal Yadav vs The State Of Madhya Pradesh
2023 Latest Caselaw 18445 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        CRA No. 278 of 2012
                                             (HIRALAL YADAV Vs THE STATE OF MADHYA PRADESH)

                          Dated : 02-11-2023
                                Shri Amit Bhurrak - Advocate appears as amicus curiae for appellant.

                                Shri Yogesh Dhande - Public Prosecutor for respondent/State.

Appellant - Hiralal Yadav s/o Shri Baijnath @ Ramsiya Yadav, who is an accused in connection with Sessions Trial No.499 of 2009 decided by the Court of Additional Sessions Judge, Amarpatan, District Satna vide judgment

dated 25.11.2011 is directed to be released from custody forthwith provided he is not required in any other case.

The Registry to communicate the operative portion of this order to the Jail Authorities at Satna and furnish a copy thereof to the Superintendent of Police, Central Jail Satna.

                               (RAVI MALIMATH)                                         (VISHAL MISHRA)
                                 CHIEF JUSTICE                                              JUDGE

                          AM




Signature Not Verified
Signed by: ANINDYA
SUNDAR MUKHOPADHYAY
Signing time: 11/3/2023
6:47:57 PM