Madhya Pradesh High Court
Chandrabhushan @ Bali vs The State Of Madhya Pradesh on 9 January, 2020
Author: Shailendra Shukla
Bench: Shailendra Shukla
1 CRR-2003-2018
The High Court Of Madhya Pradesh
CRR-2003-2018
(CHANDRABHUSHAN @ BALI AND OTHERS Vs THE STATE OF MADHYA PRADESH)
24
Indore, Dated : 09-01-2020
Shri Rajesh Yadav, learned counsel for the petitioner.
Shri Anil Ojha, learned public prosecutor for the respondent/state.
Submissions were made on the application filed under Section 397 of the Cr.P.C.
Learned counsel for the petitioner refers to certain citations and prays for time to file the same.
CD is placed on record.
Learned counsel for the State has pointed out order dated 31.10.2019 by this Court in which it has been mentioned that deceased has recorded pre- death moment on her mobile and this Court has issued directions to produce the recorded CD. It would be appropriate to file a transcript of the recording for better understanding of the case.
Let the transcript of CD be filed on the next occasion. Learned counsel for the State prays for a weeks time to produce the transcript of the CD.
Prayer is allowed.
List the matter on 23.01.2020.
(SHAILENDRA SHUKLA) JUDGE ajit Digitally signed by Ajit Kamalasanan Date: 09/01/2020 19:32:28