Madho Singh vs The State Of Madhya Pradesh
2024 Latest Caselaw 12781 MP

Madhya Pradesh High Court

Madho Singh vs The State Of Madhya Pradesh on 6 May, 2024

Author: Vivek Rusia

Bench: Vivek Rusia

                                                              1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                        WA No. 2074 of 2023
                                         (MADHO SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 06-05-2024
                                  Shri Hardayesh Kumar Shukla, learned counsel for the appellant.

                                  Shri   Vivek   Khedkar,     Additional   Advocate      General   for   the
                          respondent/State.

Learned Additional Advocate General for the respondent/State is directed to obtain the following information:-

1. Whether any appeal has been filed against the judgment dated

17.12.2021 passed in Criminal Case No.1363/2014 by JMFC, district Bhind.

2. Whether the tractor has been auctioned after confiscation and if not, then latest photographs of the tractor be produced before this Court.

List the matter on 28.5.2024.

                               (VIVEK RUSIA)                                  (RAJENDRA KUMAR VANI)
                                   JUDGE                                              JUDGE

                          Ahmad