The State Of Madhya Pradesh vs Nathuram
2024 Latest Caselaw 15492 MP

Madhya Pradesh High Court

The State Of Madhya Pradesh vs Nathuram on 22 May, 2024

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                               IN THE HIGH COURT OF MADHYA PRADESH
                                            AT JABALPUR
                                               CRA No. 6789 of 2022
                                  (THE STATE OF MADHYA PRADESH Vs NATHURAM AND OTHERS)

              Dated : 22-05-2024
                          Shri Amit Kumar Sharma - Government Advocate for appellant-State

                          Shri Anil Khare - Senior Advocate with Shri A.J. Mathew and Rohit
              Pali - Advocate for respondents.

Though several last opportunities have been afforded to the State to argue this leave to appeal preferred against the judgment of acquittal, but as a

matter of another last indulgence, list the case immediately after summer vacation with the observation that no further time shall be granted and if the State on next the occasion, does not argue the matter, then this appeal may be dismissed for want of prosecution.

List the matter after summer vacation.

                  (SHEEL NAGU)                                     (AMAR NATH (KESHARWANI))
                      JUDGE                                                 JUDGE

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