Madhya Pradesh High Court
Deepak @ Nanhu Kirar vs The State Of Madhya Pradesh on 6 September, 2019
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
1 CRA-7544-2019
The High Court Of Madhya Pradesh
CRA-7544-2019
(DEEPAK @ NANHU KIRAR Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 06-09-2019
Shri Shreyas Pandit, learned counsel for the appellant.
Shri Kuldeep Singh, learned Government Advocate for the respondent-
State.
Heard on the question of admission. Perused the impugned judgment.
Appeal seems to be arguable, hence, admitted for final hearing. List alongwith Death Reference sent by the trial court. Record of the trial court be also called for, if not already sent alongwith the death reference.
Thereafter, paper books be prepared within two months.
(J.K. MAHESHWARI) (SMT. ANJULI PALO)
JUDGE JUDGE
rsshukla
Signature
SAN Not
Verified
Digitally signed by
RAGHVENDRA
SHRAN SHUKLA
Date: 2019.09.13
16:21:18 IST