Madhya Pradesh High Court
Kamal Singh Chouhan vs The State Of Madhya Pradesh on 28 November, 2024
Author: Sanjeev S Kalgaonkar
Bench: Sanjeev S Kalgaonkar
1 MCRC-50337-2024 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE MCRC No. 50337 of 2024 (KAMAL SINGH CHOUHAN Vs THE STATE OF MADHYA PRADESH ) Dated : 28-11-2024 Shri Sanjay Kumar Sharma advocate for applicant.
Shri Apoorv Joshi public prosecutor for State.
Learned counsel for applicant submits that statement of applicant was recorded during inquest proceedings, wherein the factum of consumption of poisonous substance (Sulphas) was revealed by applicant.
Learned counsel for state after going through the case diary submits that no such statement is available in the case diary. He further requests for grant of short adjournment to seek instructions in this regard.
Considered. Prayer accepted.
List the matter in the next week.
(SANJEEV S KALGAONKAR) JUDGE BDJ Signature Not Verified Signed by: BHUNESHWAR DATT Signing time: 28-11-2024 18:43:19