Madhya Pradesh High Court
Halke Yadav vs The State Of Madhya Pradesh on 7 March, 2022
Author: Sheel Nagu
Bench: Sheel Nagu
1 The High Court Of Madhya Pradesh CRA No. 2280 of 2022 (HALKE YADAV Vs THE STATE OF MADHYA PRADESH) Jabalpur, Dated : 07-03-2022 Shri Anoop Kumar Saxena, learned counsel for appellant.
Shri B.D. Singh, learned Govt. Advocate for State. The appeal being arguable is admitted for final hearing. Let record of the Court below be requisitioned. Since appeal is admitted for hearing, paper book be prepared so that during all the subsequent hearings even of interlocutory nature, this Court has the advantage of paper book.
List for final hearing in due course.
(SHEEL NAGU) (MANINDER S BHATTI)
JUDGE JUDGE
Biswal
Signature Not Verified
SAN
Digitally signed by SHIBA NARAYAN
BISWAL
Date: 2022.03.08 11:17:45 IST