Madhya Pradesh High Court
Lale Singh Gond vs The State Of Madhya Pradesh on 27 June, 2025
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 CRA-374-2025 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 374 of 2025 (LALE SINGH GOND Vs THE STATE OF MADHYA PRADESH ) Dated : 27-06-2025 Shri Madan Mohan Jaiswal - Advocate for appellant. Shri Nitin Gupta - Public Prosecutor for the State.
I.A. No.12576/2025, an application for urgent hearing and urgent relief during summer vacation is disposed of as having been rendered infructuous.
Shri Madan Mohan Jaiswal, learned counsel for appellant after arguing at length and being unable to convince this Court especially in view of FSL report (Ex.P5), prays for withdrawal of I.A. No.592/2025.
Accordingly, I.A. No.592/2025 is dismissed as withdrawn.
(VIVEK AGARWAL) (AVANINDRA KUMAR SINGH)
JUDGE JUDGE
SKM
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 28-06-2025
11:41:31