Pradeep Tanwar Alias Luchky vs The State Of Madhya Pradesh
2024 Latest Caselaw 21194 MP

Madhya Pradesh High Court

Pradeep Tanwar Alias Luchky vs The State Of Madhya Pradesh on 5 August, 2024

Author: Anuradha Shukla

Bench: Anuradha Shukla

                                                           1                              CRA-6865-2024
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                    CRA No. 6865 of 2024
                                   (PRADEEP TANWAR ALIAS LUCHKY Vs THE STATE OF MADHYA PRADESH )



                         Dated : 05-08-2024
                               Shri Abhay Sohgaura - Advocate for appellant.
                               Ms. Vinita Sharma - Panel Lawyer for respondent/State.

From the impugned judgment it is revealed that appellant was convicted under POCSO Act and therefore, State is directed to get the notice served upon the victim.

It has been informed by the counsel for the State that objections have also been filed along with the custody report and the report about the criminal antecedents.

Counsel for the appellant seeks two weeks' time to argue the matter. List after two weeks.

(ANURADHA SHUKLA) JUDGE

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