Madhya Pradesh High Court
Ramasre @ Fakkad vs State Of M.P. on 31 July, 2021
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
THE HIGH COURT OF MADHYA PRADESH
CRA No.282/2010
Ramasre @ Fakkad Vs. State of M.P.
Through Video Conferencing
Gwalior, Dated : 31.07.2021
None for the appellant.
Shri Rajeev Upadhyay, Public Prosecutor for the
respondent/State.
As per the office report, the counsel for the appellant is on adjustment.
Call next week.
The case shall continue to remain in the list of final hearing cases.
(G.S. Ahluwalia) (Rajeev Kumar Shrivastava)
Judge Judge
(alok)
ALOK KUMAR
2021.07.31 18:09:59 +05'30'