Madhya Pradesh High Court
Santram Urf Lala Tandiya vs The State Of Madhya Pradesh on 19 September, 2023
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MCRC No. 28801 of 2023
(SANTRAM URF LALA TANDIYA Vs THE STATE OF MADHYA PRADESH)
Dated : 19-09-2023
Shri Sandeep Jain - Advocate for the applicant.
Shri S.K. Kashyap - Govenrment Advocate for the respondent-State of
M.P. List this matter in the next week. In the meantime, learned counsel for the State is may also ascertain whether the issue pending before the Supreme Court about the fact that if a challan is filed without FSL report can be considered to be a complete challan or not and benefit under the said circumstances to the accused can be granted for default bail or not.
(SANJAY DWIVEDI) JUDGE bks Signature Not Verified Signed by: BASANT KUMAR SHRIVAS Signing time: 9/20/2023 2:27:11 PM