Madhya Pradesh High Court
Rasheed Khan @ Guddu Supari vs The State Of Madhya Pradesh on 26 August, 2022
Author: Sujoy Paul
Bench: Sujoy Paul
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 2147 of 2014
(RASHEED KHAN @ GUDDU SUPARI Vs THE STATE OF MADHYA PRADESH)
Dated : 26-08-2022
Ms. Divya Malviya, learned counsel for the appellant.
Shri Yogesh Dhande, learned G.A. for the respondent/State.
Shri R.C. Sharma, learned counsel for the objector. Shri Dhande prays for and is granted 10 days' time to file objection. Name of Shri R.C. Sharma, be reflected in cause list, as counsel for the objector.
List after 10 days.
(SUJOY PAUL) (PRAKASH CHANDRA GUPTA)
JUDGE JUDGE
Akm
Signature Not Verified
Signed by: AKANKSHA
MAURYA
Signing time: 8/29/2022
10:29:11 AM