Keshav @ Keshavkant vs The State Of Madhya Pradesh
2023 Latest Caselaw 18721 MP

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                      CRA No. 2109 of 2022
                                          (KESHAV @ KESHAVKANT Vs THE STATE OF MADHYA PRADESH)

                          Dated : 06-11-2023
                                  Shri Ghanshyam Pandey - Advocate for the appellant.

                                  Shri Arvind Singh - Government Advocate for the respondent/State.

After arguing for some time, learned counsel for the appellant prays for time to argue the matter armed with recent judgment of Supreme Court related with interpretation of Section 313 of Cr.P.C.

This question cropped up because it was argued that the question asked regarding an incriminating material (blood stained clothes) was put in a very vague manner by the Court below?

List the matter in week commencing 20.11.2023.

                              (SUJOY PAUL)                                                (VINAY SARAF)
                                 JUDGE                                                        JUDGE

                          irfan




Signature Not Verified
Signed by: MOHD IRFAN
SIDDIQUI
Signing time: 11/8/2023
10:00:50 AM