Ashish Kumar Vishwakarma vs The State Of Madhya Pradesh
2024 Latest Caselaw 15731 MP

Madhya Pradesh High Court

Ashish Kumar Vishwakarma vs The State Of Madhya Pradesh on 27 May, 2024

Author: Anuradha Shukla

Bench: Anuradha Shukla

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 832 of 2024 (ASHISH KUMAR VISHWAKARMA Vs THE STATE OF MADHYA PRADESH)

Dated : 27-05-2024 Shri N.K. Shah - Advocate for appellant.

Shri Raghuvar Prajapati - Panel Lawyer for State.

Counsel for the appellant seeks for and is granted time to file the certified copy of the impugned judgment.

The jail report of the appellant that was called for vide order dated

26.04.2024 has been received and is enclosed with the record.

List immediately after filing the certified copy of impugned judgment.

(ANURADHA SHUKLA) JUDGE

NP