Madhya Pradesh High Court
Jagdev Singh Gond vs The State Of Madhya Pradesh on 31 July, 2021
Author: Rajendra Kumar Srivastava
Bench: Rajendra Kumar Srivastava
1 MCRC-21784-2021
The High Court Of Madhya Pradesh
MCRC-21784-2021
(JAGDEV SINGH GOND Vs THE STATE OF MADHYA PRADESH)
6
Jabalpur, Dated : 31-07-2021
Heard through Video Conferencing.
Shri Ram Sharan Rathore, Advocate for the applicant.
Shri Akhilendra Singh, Govt. Advocate for the respondent- State.
Verification report is awaited. State is also directed to call for the health status report of injured Pushpendra Nayak. State is also directed to verify the statement of said injured, under Section 161 Cr.P.C. is taken or not.
List this matter in the next week.
(RAJENDRA KUMAR SRIVASTAVA) JUDGE A.Praj.
Signature Not Verified SAN Digitally signed by ASHWANI PRAJAPATI Date: 2021.07.31 16:52:13 IST