Vishnu Chandrol vs The State Of Madhya Pradesh
2024 Latest Caselaw 21199 MP

Madhya Pradesh High Court

Vishnu Chandrol vs The State Of Madhya Pradesh on 5 August, 2024

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

                                                               1                                 CRA-481-2024
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                        CRA No. 481 of 2024
                                             (VISHNU CHANDROL Vs THE STATE OF MADHYA PRADESH )



                          Dated : 05-08-2024
                                   Shri Manish Tiwari - Advocate for the appellant.
                                   Shri Sunil Gupta - Panel Lawyer for the respondent/State.

Learned counsel for the State is directed to call for the report from the concerned jail authorities about the custody period already undergone by the appellant in Session Trial No.93/2021 ( State of M.P. Vs. Vishnu Chandrol )

passed by IVth Addtional Sessions Judge, Mandla vide judgment dated 13.07.2023.

List this case for final hearing after one week.

(DINESH KUMAR PALIWAL) JUDGE

@shish