Madhya Pradesh High Court
Chittar Singh Thakur vs The State Of Madhya Pradesh on 13 January, 2022
Author: Virender Singh
Bench: Virender Singh
1 The High Court Of Madhya Pradesh CRA No. 6081 of 2021 (CHITTAR SINGH THAKUR Vs THE STATE OF MADHYA PRADESH) Jabalpur, Dated : 13-01-2022 Heard through Video Conferencing.
None for the appellant. Shri Amit Garg, Panel Lawyer for the State. Two weeks' time is granted to learned counsel for the appellant to cure the defaults as pointed out by the office.
List thereafter.
(VIRENDER SINGH) JUDGE @shish Signature Not Verified SAN Digitally signed by ASHISH KUMAR JAIN Date: 2022.01.14 17:32:55 IST