Rameshwar Rai vs The State Of Madhya Pradesh
2024 Latest Caselaw 27778 MP

Madhya Pradesh High Court

Rameshwar Rai vs The State Of Madhya Pradesh on 3 October, 2024

Author: Maninder S. Bhatti

Bench: Maninder S. Bhatti

1 CRR-2094-2024 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRR No. 2094 of 2024 (RAMESHWAR RAI Vs THE STATE OF MADHYA PRADESH AND OTHERS )

Dated : 03-10-2024 Shri Ayush Choubey - Advocate for the applicant. Shri Somesh Gupta - Panel Lawyer for the State.

There is office objection which shows that present Revision is not maintainable, inasmuch as the same has been filed against the judgment of acquittal by the Appellate Court.

Counsel for the applicant prays for time to address this Court on the issue pertaining to maintainability of this Revision.

List in the week commencing 21.10.2024.

(MANINDER S. BHATTI) JUDGE

VKT