Arvind @ Chhinge vs The State Of Madhya Pradesh
2024 Latest Caselaw 3072 MP

Madhya Pradesh High Court

Arvind @ Chhinge vs The State Of Madhya Pradesh on 1 February, 2024

Author: Sanjeev S Kalgaonkar

Bench: Sanjeev S Kalgaonkar

                                                               1
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT GWALIOR
                                                        CRA No. 742 of 2024
                                             (ARVIND @ CHHINGE Vs THE STATE OF MADHYA PRADESH)

                           Dated : 01-02-2024
                                 Shri Ajit Singh Bhadoria- Advocate for appellant.

                                 Smt. Abha Mishra- Public Prosecutor for respondent- State.

Shri Pavan Kumar Vijaywargiya- Advocate for complainant. Shri Vijaywariya,learned Counsel appearing for Complainant submits that Complainant has filed an appeal assailing the judgment of acquittal passed in favour of accused and this matter needs to be listed before the Division Bench

as per rules.

Office to verify and list accordingly before the appropriate Bench.

(SANJEEV S KALGAONKAR) JUDGE

MKB