Madhya Pradesh High Court
Narendra Aylani vs The State Of Madhya Pradesh on 29 April, 2021
Author: Vishal Mishra
Bench: Vishal Mishra
1 MCRC-5964-2021
The High Court Of Madhya Pradesh
MCRC-5964-2021
(NARENDRA AYLANI Vs THE STATE OF MADHYA PRADESH)
8
Jabalpur, Dated : 29-04-2021
Heard through Video Conferencing.
Shri Rajendra Prasad Patel, learned counsel for the applicant.
Shri Hashmeent Hora, learned Panel Lawyer for the respondent/State.
Counsel appearing for the State submits that the incomplete case diary is being received and no dying declaration is being reflected in the case diary.
He prays for a short adjournment to enable him to call the dying declaration.
Prayer allowed.
Seven days' time is granted. List in the next week.
(VISHAL MISHRA) JUDGE SMT VANDANA VERMA 2021.04.29 17:00:27 -07'00'