Rajat Mankotiya vs The State Of Madhya Pradesh
2024 Latest Caselaw 6302 MP

Madhya Pradesh High Court

Rajat Mankotiya vs The State Of Madhya Pradesh on 29 February, 2024

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

                                                              1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                     MCRC No. 5159 of 2024
                                            (RAJAT MANKOTIYA Vs THE STATE OF MADHYA PRADESH)

                          Dated : 29-02-2024
                                  Shri Sudhir K. Shrivastava - Advocate for the applicant.

                                  Shri Jitendra Singh Parihar - Panel Lawyer for respondent/ State.

Shri Aishwarya Sahu - Advocate for the objector.

Learned counsel for the applicant is directed to make it clear whether the issue referred by two Judges Bench of Supreme Court in SLP (Cri.) No.

2864/2019 - J. Vedha Singh Vs. R. M. Govindan has been answered by the larger Bench of Apex Court by delivering judgment or not.

List after two weeks.

In the meantime, learned counsel for the State is directed to call for the criminal antecedents of the applicant.

(DINESH KUMAR PALIWAL) JUDGE

mrs. mishra