Faheem Khan vs The State Of Madhya Pradesh
2024 Latest Caselaw 15902 MP

Madhya Pradesh High Court

Faheem Khan vs The State Of Madhya Pradesh on 28 May, 2024

Author: Anuradha Shukla

Bench: Anuradha Shukla

                                                                  1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        CRA No. 731 of 2013
                                               (FAHEEM KHAN Vs THE STATE OF MADHYA PRADESH)

                          Dated : 28-05-2024
                                 Mr. Nishant Agrawal and Mr. Mayank Kumar Shrivastava - Advocates

                          for the appellant.
                                 Ms. Vineeta Sharma - Panel Lawyer for the respondent/State.

A list has been submitted by counsel for the appellant which shows that 05 criminal appeals are pending on his behalf challenging his conviction under

different judgments.

Learned counsel for appellant has requested for a joint custody report relating to all the criminal appeals.

The copy of the list be supplied to the counsel for the State. State is directed to submit the custody report describing the period suffered by the appellant so far in different criminal appeals.

List the matter after summer vacation, 2024.

(ANURADHA SHUKLA) JUDGE

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