Himmat Gond vs The State Of Madhya Pradesh
2024 Latest Caselaw 5360 MP

Madhya Pradesh High Court

Himmat Gond vs The State Of Madhya Pradesh on 21 February, 2024

Author: Sujoy Paul

Bench: Sujoy Paul

                                                              1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       CRA No. 15316 of 2023
                                         (GOVIND GOUD AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 21-02-2024
                                  Shri R.S. Sahu - Advocate for the appellant.

                                  Shri A.N. Gupta - Govt. Advocate for the respondent / State.

Learned counsel for the appellants fairly submits that appellant No.1 has already filed connected Cr.A. No.14967/2023 against impugned judgment and therefore, his name may be permitted to be deleted.

Learned Government Advocate for the State has no objection. Prayer is allowed.

The Registry shall delete the name of appellant No.1 from Cr.A. No.15316/2023 within seven days.

List thereafter.

                               (SUJOY PAUL)                                                  (VIVEK JAIN)
                                  JUDGE                                                         JUDGE

                          rj