Dinesh Alias Babbu Ahirwar vs The State Of Madhya Pradesh
2024 Latest Caselaw 16080 MP

Madhya Pradesh High Court

Dinesh Alias Babbu Ahirwar vs The State Of Madhya Pradesh on 29 May, 2024

Author: Anuradha Shukla

Bench: Anuradha Shukla

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 2867 of 2024 (DINESH ALIAS BABBU AHIRWAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 29-05-2024 Shri Arvind Pathak - Advocate for the appellant.

Shri S.S. Patel - Panel lawyer for the State.

A request has been made by the learned counsel for the appellant that this matter is wrongly connected with CRA No.2324/2024 as both the appeals has arisen out of the different judgment. Therefore, the Registry is directed to delink

this matter from CRA No.2324/2024.

From the record, it appears that the appellant has not surrendered. He is directed to immediately surrender before the concerned Court and file the certified copy of that order to show that he is taken into custody.

List the matter after summer vacation, 2024.

(ANURADHA SHUKLA) JUDGE

DevS