Madhya Pradesh High Court
Dabbu vs The State Of Madhya Pradesh on 27 September, 2024
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1 CRA-2562-2013 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 2562 of 2013 (DABBU AND OTHERS Vs THE STATE OF MADHYA PRADESH ) Dated : 27-09-2024 Shri Raman Patel - Advocate for the appellants. Shri Akhilendra Singh - Government Advocate for the State.
State is directed to call for the custody report of the appellants from the concerned jail within two weeks.
State is also directed to file the health status of appellant no.1 on next hearing.
List the case after two weeks.
(SUSHRUT ARVIND DHARMADHIKARI) (ANURADHA SHUKLA)
JUDGE JUDGE
ps
PRASHANT SHRIVASTAVA
2024.09.28 12:15:13
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