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Mangilal Brahmin vs The State Of Madhya Pradesh
2023 Latest Caselaw 16418 MP

Citation : 2023 Latest Caselaw 16418 MP
Judgement Date : 5 October, 2023

Madhya Pradesh High Court
Mangilal Brahmin vs The State Of Madhya Pradesh on 5 October, 2023
Author: Prem Narayan Singh
                                                             1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                      BEFORE
                                     HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                                ON THE 5 th OF OCTOBER, 2023
                                             CRIMINAL APPEAL No. 9430 of 2019

                           BETWEEN:-
                           MANGILAL BRAHMIN S/O SHRI ONKARLAL BRAHMIN,
                           AGED ABOUT 33 YEARS, OCCUPATION: LABOUR
                           VILLAGE KURAWAN TEH. SHAMGARH (MADHYA
                           PRADESH)

                                                                                          .....APPELLANT
                           (SHRI ANENDRA SINGH PARIHAR- ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH STATION HOUSE
                           OFFICER THR.PS. SHAMGARH (MADHYA PRADESH)

                                                                                        .....RESPONDENT
                           (SHRI VISHAL PANWAR - PANEL LAWYER)

                                 This appeal coming on for judgment this day, th e court passed the
                           following:
                                                              ORDER

Learned counsel for the appellant submits that the appellant is in custody

since 01.06.2008 to 19.09.2008 and 28.10.2018 till today. It means that appellant has completed the sentence as awarded by the Trial Court.

T his appeal has rendered infructous, hence, learned counsel for the appellant prays for dismissal.

Accordingly, this Criminal appeal is dismissed as being rendered infructous.

Signature Not Verified Signed by: AKANKSHA LAHORIYA Signing time: 06-10-2023 11:21:37

(PREM NARAYAN SINGH) JUDGE akanksha

Signature Not Verified Signed by: AKANKSHA LAHORIYA Signing time: 06-10-2023 11:21:37

 
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