Dashrath @ Mundey vs The State Of Madhya Pradesh
2023 Latest Caselaw 17299 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRR No. 3411 of 2023 (DASHRATH @ MUNDEY Vs THE STATE OF MADHYA PRADESH)

Dated : 16-10-2023 Shri Gaurav Singh Chandel - Advocate for the applicant.

Shri Devendra Shukla - Panel Lawyer for the State.

Applicant has not filed certified copy of the impugned judgment. In this case, the record of JMFC has been received regarding RCT No.728/2014 while the impugned judgment of appellate Court relates to RCT

No.729/2014, which was decided on 11.05.2015.

Registry is directed to return the record of RCT No.728/2014 and call for the record of RCT No.729/2014.

List the matter after three weeks.

(ANURADHA SHUKLA) JUDGE

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Signature Not Verified Signed by: POONAM MANEKAR Signing time: 10/17/2023 3:11:23 PM