Faheem Khan vs The State Of Madhya Pradesh
2024 Latest Caselaw 15903 MP

Madhya Pradesh High Court

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

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

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                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                    CRA No. 1705 of 2013
                                           (FAHEEM KHAN Vs THE STATE OF MADHYA PRADESH)

                         Dated : 28-05-2024
                               Shri Mayank Kumar Shrivastava-Advocate for the appellant.

                               Shri S. M. Patel-Panel Lawyer for the respondent/State.

Learned counsel for the State is directed to call for the report about jail sentence already undergone by the appellant so far in Crime No.523/11 of P.S. Kohefiza,Bhopal in which judgment of conviction and order of sentence has

been passed in S.T.No.587/2012 by 15th ASJ, Bhopal.

List after ensuing summer vacation.

(DINESH KUMAR PALIWAL) JUDGE

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