Madhya Pradesh High Court
Arvind Singh Chouhan vs The State Of Madhya Pradesh on 1 April, 2023
Author: Dinesh Kumar Paliwal
Bench: Dinesh Kumar Paliwal
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 9257 of 2022 (ANIL SAKET Vs THE STATE OF MADHYA PRADESH) CRA/09489/2022, CRA/10628/2022 Dated : 01-04-2023 Shri Sanjeev Saxena - Advocate for appellant Anil Saket in Cr.A. No.9257/2022.
Shri Kuldeep Singh - Advocate for appellant Arvind Singh Chouhan in Cr.A. No.9489/2022.
Shri Koustubh Singh - Advocate for appellant Omprakash Saket in Cr.A. No.10628/2022.
Learned counsel for the appellant- Omprakash Saket has submitted that he has moved an application under Section 389(1) of Cr.P.C. before the Registry but the same is not available on record.
Registry is directed to place the same on record. Learned Panel Lawyer for the State seeks time to file objection in the appeal filed by appellant-Anil Saket.
As prayed, list after two weeks.
(DINESH KUMAR PALIWAL) JUDGE mrs. mishra Signature Not Verified Signed by: DEEPA MISHRA Signing time: 4/1/2023 6:05:06 PM