Khilan Singh@Chhotu Rajput vs The State Of Madhya Pradesh
2025 Latest Caselaw 148 MP

Madhya Pradesh High Court

Khilan Singh@Chhotu Rajput vs The State Of Madhya Pradesh on 1 April, 2025

Author: Anand Pathak

Bench: Anand Pathak

                                                              1                              CRA-15588-2023
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                      CRA No. 15588 of 2023
                                 (KHILAN SINGH@CHHOTU RAJPUT AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                         Dated : 01-04-2025
                                 Shri R.S. Yadav - Advocate for the appellant.
                                 Shri BPS Chauhan - PP for the respondent/State.

When learned counsel for the appellant is encountered with the latest judgments of Apex Court in the case of Bharat Aambale Vs. State of Chhattisgarh decided on 06-01-2025 in Cr.A.No.250 of 2025 and Narcotics

Control Bureau Vs. Kashif decided on 20-12-2024 in Cr.A.No.554 of 2024 regarding Section 52A of NDPS Act, then learned counsel for the appellant sought two weeks' time to go through those judgments and thereafter prepare the case accordingly.

As prayed, list after two weeks.

                                 (ANAND PATHAK)                                         (HIRDESH)
                                     JUDGE                                                JUDGE
                         Anil*