Madhya Pradesh High Court
Vishnu Dwivedi vs The State Of Madhya Pradesh on 15 November, 2022
Author: Anjuli Palo
Bench: Anjuli Palo
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 8800 of 2022 (VISHNU DWIVEDI Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 15-11-2022 Shri Manoj Singh, Advocate for the appellant.
Shri Vijay Kumar Pandey, Panel Lawyer for the State. State prays for and is granted two weeks' time to file written objection. State is directed to inform the prosecutrix through her parents regarding the presentation of this appeal.
List this matter after two weeks.
(SMT. ANJULI PALO) JUDGE Nitesh Signature Not Verified SAN Digitally signed by NITESH PANDEY Date: 2022.11.17 11:11:09 IST