Madhya Pradesh High Court
Vedprakash vs The State Of Madhya Pradesh Thr. on 3 March, 2022
Author: Rohit Arya
Bench: Rohit Arya
1 The High Court Of Madhya Pradesh CRA No. 553 of 2015 (VEDPRAKASH AND OTHERS Vs THE STATE OF MADHYA PRADESH THR.) Gwalior, Dated : 03-03-2022 Shri A.K. Jain, Counsel for the appellants.
Shri Rajesh Shukla, Dy. Advocate General for the State. Learned Counsel for the State prays for and is granted two weeks' time to file reply to I.A. No. 3413/2022, an application for suspension of jail sentence.
List after two weeks.
(ROHIT ARYA) (MILIND RAMESH PHADKE)
JUDGE JUDGE
ar
ABDUR RAHMAN
2022.03.04
17:36:45 +05'30'