Vijay Gupta vs The State Of Madhya Pradesh
2024 Latest Caselaw 13728 MP

Madhya Pradesh High Court

Vijay Gupta vs The State Of Madhya Pradesh on 10 May, 2024

Author: Anand Pathak

Bench: Anand Pathak

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRR No. 2175 of 2024 (VIJAY GUPTA Vs THE STATE OF MADHYA PRADESH)

Dated : 10-05-2024 Shri A.K. Gupta - Advocate for the applicant.

Requisition for record has already been sent. Trial Court is directed to immediately send record. After receipt of record let matter be placed for judgment/ suspension of sentence and if possible for final hearing at motion hearing stage in the next

week.

(ANAND PATHAK) JUDGE

VSG