Madhya Pradesh High Court

Santosh Kushwaha vs The State Of Madhya Pradesh on 26 May, 2025

                                                              1                                 CRA-5217-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                      CRA No. 5217 of 2025
                                           (SANTOSH KUSHWAHA Vs THE STATE OF MADHYA PRADESH )



                           Dated : 26-05-2025
                                  Ms. Sushma Bairagy - Advocate for the Appellant.
                                  Smt. Shanti Tiwari - Panel Lawyer for Respondent/State.

IA No.12775 of 2025 is taken up which is an application for urgent hearing during summer vacation.

For the reason assigned in the application, IA No.12775 of 2025 is

allowed.

Matter is taken up for hearing.

The present appeal is preferred against the judgment of conviction by which the appellant has been convicted under Section 306 of IPC sentenced to undergo seven years R.I. and fine of Rs.100/- with default stipulation.

Heard on the question of admission. Appeal is admitted for final hearing. Record of Trial Court be requisitioned. IA No.12801 of 2025 shall be considered after receipt of record.

List in the week commencing 07.07.2025.

(VINAY SARAF) V. JUDGE

Shub