Barfkat Ali vs The State Of Madhya Pradesh
2024 Latest Caselaw 5548 MP

Madhya Pradesh High Court

Barfkat Ali vs The State Of Madhya Pradesh on 22 February, 2024

Author: Sujoy Paul

Bench: Sujoy Paul

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 1472 of 2016 (BARFKAT ALI Vs THE STATE OF MADHYA PRADESH)

Dated : 22-02-2024 Shri Anubhav Singhal - Advocate for the appellant.

Shri Yogesh Dhande - Government Advocate for the State of M.P.

Learned counsel started his argument with the categorical statement that appellant has undergone ten years' actual sentence. However, Para-34 of the judgment shows that said statement was blatantly incorrect.

Learned counsel for the appellant prays for listing of this matter in the next week.

List this matter in the first week of May 2024. By that time, the appellant will actually undergo ten years jail sentence.

                                (SUJOY PAUL)                                                   (VIVEK JAIN)
                                   JUDGE                                                          JUDGE

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