Madhya Pradesh High Court
Mohammad Akram vs The State Of Madhya Pradesh on 4 May, 2026
1 CRA-12525-2025 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 12525 of 2025 (MOHAMMAD AKRAM Vs THE STATE OF MADHYA PRADESH ) Dated : 04-05-2026 Mr. Sandeep Kachhi - Advocate for appellant. Mr. Pramod Pandey - Government Advocate for State.
Learned counsel for the State prays for and is granted four weeks' time to file reply to I.A. No.3965 of 2026.
On his request, list this matter after four weeks.
(RAJENDRA KUMAR VANI) JUDGE julie Signature Not Verified Signed by: JULIE SINGH Signing time: 04-05-2026 18:54:33