Harinarayan vs The State Of Madhya Pradesh
2024 Latest Caselaw 13722 MP

Madhya Pradesh High Court

Harinarayan vs The State Of Madhya Pradesh on 10 May, 2024

                                                              1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                      CRA No. 10803 of 2022
                                         (HARINARAYAN AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 10-05-2024
                                  Ms. Simran Kothari, learned counsel for the appellant.

                                  Shri    Ramadhar     Choubey,      Government       Advocate     for   the
                          respondent/State.

Learned counsel for the respondent/State prays for and is granted time to file reply to I.A. No.IA No.12365/2023, an application for stay of impugned judgment of conviction on behalf of appellant No.2.

List the matter in the week commencing 20.5.2024 along with Cr.A. No.10607/2022.

(RAJENDRA KUMAR VANI) JUDGE

Ahmad