Kamlesh Kuamr vs The State Of Madhya Pradesh
2024 Latest Caselaw 15070 MP

Madhya Pradesh High Court

Kamlesh Kuamr vs The State Of Madhya Pradesh on 20 May, 2024

Author: Sanjeev S Kalgaonkar

Bench: Sanjeev S Kalgaonkar

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                      MCRC No. 24911 of 2022
                                         (KAMLESH KUAMR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 20-05-2024
                                    Shri Prakhar Dhengula - Advocate for the applicant.

                                    Shri A.K.Shukla - Public Prosecutor for the respondent/State.

None present for the respondent No.2. Learned counsel for the applicant submits that respondent No.2 namely Kalla @ Kaliyan Singh stands convicted before passing of the impugned order dated 04.05.2022, therefore, short adjournment may be granted to submit copy

of judgment of conviction of the respondent No.2 in other matters.

Requests accepted.

List this case after one week.

(SANJEEV S KALGAONKAR) JUDGE

Rashid