Jagdish Singh vs The State Of Madhya Pradesh
2024 Latest Caselaw 6435 MP

Madhya Pradesh High Court

Jagdish Singh vs The State Of Madhya Pradesh on 1 March, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                 1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                          SA No. 1536 of 2018
                                          (JAGDISH SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 01-03-2024
                                   Shri Suresh Agrawal - Advocate for the appellant.

                                   Shri Nirmal Sharma - Government Advocate for the respondents/State.

Record is received.

Heard on the point of admission. The appeal is admitted on following substantial questions of law:-

" (i) Whether, the learned first appellate Court has grossly erred in reversing the judgment and decree passed by the trial Court without appreciating the evidence and the provisions of law?

(ii) Whether, the suit filed by the appellant deserves to be decreed ?"

List in due course for final hearing.

(ROOPESH CHANDRA VARSHNEY) JUDGE

Adnan