Kammoda Ahirwar vs The State Of Madhya Pradesh
2025 Latest Caselaw 6597 MP

Madhya Pradesh High Court

Kammoda Ahirwar vs The State Of Madhya Pradesh on 26 May, 2025

                                                                1                                CRA-2826-2025
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                         CRA No. 2826 of 2025
                                             (KAMMODA AHIRWAR Vs THE STATE OF MADHYA PRADESH )



                           Dated : 26-05-2025
                                   Shri Ravi Shankar Patel - Advocate for the appellant.
                                   Shri Santosh Yadav - Govt. Advocate for respondent.

I.A. No.12471/2025 is taken up for hearing which is an application for urgent hearing and urgent relief during vacation.

Considering the reasons assigned therein, I.A. No.12471/2025 is allowed.

Matter is taken up for hearing.

Heard on the question of admission.

The present appeal is preferred against judgment of conviction by which the appellant has been convicted under Section 307 of IPC.

Appeal is admitted for final hearing.

List in the week commencing 23.6.2025 for consideration of I.A. No.6378/2025, an application for suspension of sentence and grant of bail.

(VINAY SARAF) V. JUDGE mrs. mishra