Madhya Pradesh High Court
Sanjay @ Chippu Rai vs The State Of Madhya Pradesh on 1 November, 2022
Author: Dinesh Kumar Paliwal
Bench: Dinesh Kumar Paliwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MCRC No. 46639 of 2022
(SANJAY @ CHIPPU RAI Vs THE STATE OF MADHYA PRADESH)
Dated : 01-11-2022
Shri Ahadulla Usmani, learned counsel for the applicant.
Shri Y.D. Yadav, learned Government Advocate for the
respondent/State.
Shri Shashank Upadhyaya, learned counsel for the objector. Learned counsel for the applicant has submitted that learned ASJ has not taken into consideration the incident recorded in the CD. Therefore, Investigating Officer of the case be directed to furnish the transcript after watching the CD about the persons who were having weapons and causing injury to each other.
Prayer is allowed.
Learned G.A. for the State is directed to call for the transcript of CD from the investigating officer. Investigation officer after watching the CD shall submit its transcript about the persons who were involved in the incident along with the weapons in their hand.
List the case on 14.11.2022.
(DINESH KUMAR PALIWAL) JUDGE L.R. Signature Not Verified Signed by: LALIT SINGH RANA Signing time: 11/2/2022 10:31:52 AM