Gufraan Kha vs The State Of Madhya Pradesh
2025 Latest Caselaw 11657 MP

Madhya Pradesh High Court

Gufraan Kha vs The State Of Madhya Pradesh on 26 November, 2025

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

                                                                   1                                    CRR-5629-2025
                                              IN THE HIGH COURT OF MADHYA PRADESH
                                                           AT JABALPUR
                                                            CRR No. 5629 of 2025
                                             (GUFRAAN KHA AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                           Dated : 26-11-2025
                                 Shri Narendra Nikhare - Advocate for the applicant.
                                 Shri Amit Sharma - Govt. Advocate for respondent State.

Co-Accused Shailu @ Shailesh Namdeo, S/o Manohar Lal Namdeo is present through Video Conferencing from sub jail Bareli.

This Court can hear the voice of co-accused Shailu through V.C, however, it is informed that voice of this Court is not clear. Therefore, by use of Mobile Phone of the

Staff of this Court this Court makes conversation with the co-accused Shailu @ Shailesh Namdeo.

It is seen that three persons were convicted by the trial Court vide judgment dated 16.3.2023 out of them two, viz., Gufran Khan and Bhura Saiyad have filed a joint appeal but Shailu @ Shailesh dhas not filed the appeal.

Learned Counsel Shri Narendra Nikhare, in the light of order-sheet dated 254.11.2025 seeks some time to file appeal on behalf of Shailu. Therefore, the case is adjourned.

Let this case be listed on 3rd December, 2025 to see whether appellant Shailu @ Shailesh Namdeo has filed appeal and/or to hear the application for suspension of

sentence filed by the appellants in this case.

(AVANINDRA KUMAR SINGH) JUDGE

VKT