Madhya Pradesh High Court
Anas vs The State Of Madhya Pradesh on 28 September, 2021
Author: Shailendra Shukla
Bench: Shailendra Shukla
1 CRA-5470-2021 The High Court Of Madhya Pradesh CRA-5470-2021 (ANAS Vs THE STATE OF MADHYA PRADESH AND OTHERS) 2 Indore, Dated : 28-09-2021 Shri Gaurav Kumar Verma, learned counsel for the Petitioner. Shri V. Godha, Panel Lawyer for State. I.A.No.25853 of 2021, is an application for conversion of criminal appeal into M.Cr.C. under Section 439 of Cr.P.C.
For the reasons mentioned in the application, the same stands allowed.
Let the amendment be carried out within 3 days. Be listed after a week along with connected matter.
(SHAILENDRA SHUKLA) JUDGE SS/-
Signature Not Verified VerifiedDigitally Digitally signed by SAN SHAILESH MAHADEV SUKHDEVE Date: 2021.09.28 17:20:03 IST