Jagat Ram vs Shailendra @ Shailu
2024 Latest Caselaw 21188 MP

Madhya Pradesh High Court

Jagat Ram vs Shailendra @ Shailu on 5 August, 2024

Author: Hirdesh

Bench: Hirdesh

                                                                1                           CRA-8651-2024
                                IN     THE      HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                             BEFORE
                                                   HON'BLE SHRI JUSTICE HIRDESH
                                                    ON THE 5 th OF AUGUST, 2024
                                                 CRIMINAL APPEAL No. 8651 of 2024
                                                        JAGAT RAM
                                                          Versus
                                              SHAILENDRA @ SHAILU AND OTHERS
                           Appearance:
                                     Shri Madnani Prakash K., learned counsel for the appellant.
                                     Shri   Amit    Raval   learned    Government      Advocate    for   the
                           respondent/State.

                                                                 ORDER

Heard on the question of admission. After hearing the learned counsel for the parties and on perusal of the impugned judgment, this Court is of the considered opinion that the judgment passed by the Court below does not call for any interference by this Court.

Accordingly, this Criminal Appeal is dismissed.

(HIRDESH) JUDGE

RJ