Kanhaiyalal Choudhary vs The State Of Madhya Pradesh
2024 Latest Caselaw 28253 MP

Madhya Pradesh High Court

Kanhaiyalal Choudhary vs The State Of Madhya Pradesh on 14 October, 2024

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                             1                              CRA-7176-2018
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                     CRA No. 7176 of 2018
                                       (KANHAIYALAL CHOUDHARY Vs THE STATE OF MADHYA PRADESH )



                           Dated : 14-10-2024
                                 Shri A.H. Hussain - Advocate for the appellant.
                                 Shri B.K. Upadhyay - Government Advocate for the respondent/State.

From the perusal of impugned judgment, it appears that the appellant has also been convicted for commission of offence punishable under Section 5(M)/6 of the Protection of Children from Sexual Offences Act, 2012, which

has not been mentioned in the memo of appeal as well as application for suspension of custodial sentence and grant of bail.

Learned counsel for the appellant prays for and is granted time to file appropriate application for amendment in this regard.

List after two weeks.

                           (SUSHRUT ARVIND DHARMADHIKARI)                        (ANURADHA SHUKLA)
                                     JUDGE                                             JUDGE


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