Madhya Pradesh High Court
Ratiram @ Hagga @ Guddu Korku vs The State Of Madhya Pradesh on 5 May, 2022
Author: Sujoy Paul
Bench: Sujoy Paul
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 1027 of 2017
(RATIRAM @ HAGGA @ GUDDU KORKU Vs THE STATE OF MADHYA PRADESH)
Dated : 05-05-2022
Shri J.P. Kanojia, Advocate for the appellant.
Shri A.S. Baghel, Deputy G.A. for the respondent-State.
Learned counsel for the appellant prays for and is granted time to file amendment application to disclose the factum of conviction of the appellant under the POCSO Act.
Prayer is allowed.
List this matter when such application is filed.
(SUJOY PAUL) (DWARKA DHISH BANSAL)
JUDGE JUDGE
Pallavi
Signature
SAN Not
Verified
Digitally signed by
KUMARI PALLAVI
SINHA
Date: 2022.05.06
11:27:00 IST