Madhya Pradesh High Court
Manoj Yadav vs The State Of Madhya Pradesh on 13 October, 2020
Author: Mohammed Fahim Anwar
Bench: Mohammed Fahim Anwar
1 MCRC-54220-2019
The High Court Of Madhya Pradesh
MCRC-54220-2019
(MANOJ YADAV Vs THE STATE OF MADHYA PRADESH)
12
Jabalpur, Dated : 13-10-2020
Heard through Video Conferencing.
Shri J. P. Singrol, counsel for the applicant.
Shri Prasanjeet Chaterjee, Panel Lawyer for respondent/ STate.
Vide order dated 24.9.2020 prosecution was directed to procure the FSL report before 5.10.2020 and if the FSL report is not received before that date then State shall make efforts to join the Director FSL, Sagar through Video Conferencing on 5.10.2020. But till today neither the FSL report is received nor the Director FSL Sagar join this Court through Video Conferencing.
In such a situation Prosecution is directed to procure the FSL report before 20.10.2020 and if the FSL report is not received before that 20.10.2020, then Prosecution is directed to instruct the Director FSL, Sagar to join the Court on 20.10.2020 at about 11.00 a. m. through Video Conferencing.
List the case on 20.10.2020, on Top of the list.
MOHD. FAHIM ANWAR) JUDGE kkc Signature Not Verified SAN Digitally signed by KRISHAN KUMAR CHOUKSEY Date: 2020.10.13 16:07:56 IST