Vinod Marskole vs The State Of Madhya Pradesh
2024 Latest Caselaw 6138 MP

Madhya Pradesh High Court

Vinod Marskole vs The State Of Madhya Pradesh on 28 February, 2024

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRR No. 570 of 2021
                                       (VINOD MARSKOLE AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                           Dated : 28-02-2024
                                 Shri Hakim Khan, counsel for the applicant.

                                 Shri S.M.Patel, P.L. for respondent/State.

Heard on I.A.No.5003/24 an application for change of counsel. On due consideration, I.A.No.5003/24 is allowed and Shri Hakim Khan, Advocate is permitted to file his Vakalatnama on behalf of the applicant and to

appear in the matter.

Perused the P.U.D dated 14.09.2023 received from the Addl. Sessions Judge, Chourai District Chhindwara.

It is made clear that this court has not granted any stay in delivering the judgment in the matter and learned trial court is at liberty to proceed in the matter in accordance with law. Accordingly, P.U.D is disposed off.

Let a copy of this order be sent to the trial court through Sessions Judge, Chhindwara for information and necessary compliance.

As prayed by counsel for the appellant, list after two weeks.

(DINESH KUMAR PALIWAL) JUDGE

MKL