Mohammad Nasir Qureshi vs The State Of Madhya Pradesh
2024 Latest Caselaw 16489 MP

Madhya Pradesh High Court

Mohammad Nasir Qureshi vs The State Of Madhya Pradesh on 31 May, 2024

Author: Maninder S. Bhatti

Bench: Maninder S. Bhatti

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MCRC No. 12237 of 2024 (MOHAMMAD NASIR QURESHI Vs THE STATE OF MADHYA PRADESH)

Dated : 31-05-2024 Shri Ahadulla Usmani - Advocate for the petitioner.

Shri K.V.S. Rao - Panel Lawyer for the State.

Counsel for the applicant submits that in the present case powers under Section 319 Cr.P.C have been exercised by the Trial Court which is not permissible.

Counsel for the State prays for time to seek instructions and produce case diary.

List after ensuing summer vacation. Till next date of hearing operation of judgment dated 16.1.2024 shall remain stayed.

C.c as per rules.

(MANINDER S. BHATTI) JUDGE

VKT