Madhya Pradesh High Court
Manoj Dahiya vs The State Of Madhya Pradesh on 13 November, 2017
THE HIGH COURT OF MADHYA PRADESH CRR-1975-2014 sh (MANOJ DAHIYA Vs THE STATE OF MADHYA PRADESH) e 1 ad Jabalpur, Dated : 13-11-2017 Pr PUD has been enlisted at the request of the office. The petitioner- Manoj Dahiya has been convicted for a offence under Section 392 Cr.P.C vide judgement dated hy 12.09.2014 passed by 2nd A.S.J, Satna in Criminal Appeal No. ad 120/2014 wherein the judgment dated 11.03.2014 passed by J.M.F.C, Satna in Criminal Case No. 6167/2007 (State of M.P. M Vs. Manoj Dahiya) has been affirmed.
of The request letter dated 25.05.2017 of C.J.M, Satna shows that another accused Raju Raikwar, against whom perpetual rt warrant of arrest was issued, has been arrested by G.R.P. ou Therefore, the record of the Criminal Case No. 6167/2007 is C required.
h Record of the Criminal Case No. 6167//2007 decided on ig 20.10.2005 be sent to C.J.M, Satna with a direction to return the H file immediately after the needful.
List the matter after record is received.
(SUSHIL KUMAR PALO) JUDGE awinash Digitally signed by AWINASH CHANDRA Date: 2017.11.13 18:58:46 +05'30' H ig h C ou rt of M ad hy a Pr ad e sh