Madhya Pradesh High Court
Gajendra Rawat vs The State Of Madhya Pradesh on 26 July, 2023
Author: Satyendra Kumar Singh
Bench: Satyendra Kumar Singh
1 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR MCRC No. 28029 of 2023 (GAJENDRA RAWAT Vs THE STATE OF MADHYA PRADESH) Dated : 26-07-2023 Shri Brijendra Singh - Advocate for applicant.
Shri Lokendra Shrivastava - Public Prosecutor for State. Shri Sushil Goswami - Advocate for complainant. During course of arguments, it was argued on behalf of learned counsel for the applicant that at the time of incident, complainant party was aggressor and assaulted the applicant, about which, FIR bearing Crime No.101/2023 for the offence punishable under Sections 294, 323, 506 of IPC was registered at the same Police Station against the complainant, therefore, after perusal of the case diary of this case, case diary of aforesaid cross case is also required to be perused.
Let the same be called.
List this case in the next week.
(SATYENDRA KUMAR SINGH) JUDGE Abhi Signature Not Verified Signed by: ABHISHEK CHATURVEDI Signing time: 27-07-2023 09:33:59