Madhya Pradesh High Court
Deepak @ Majbut vs The State Of Madhya Pradesh on 11 February, 2020
Author: Shailendra Shukla
Bench: Shailendra Shukla
1 CRA-10447-2019 The High Court Of Madhya Pradesh CRA-8877-2019 (RAVI Vs THE STATE OF MADHYA PRADESH) CRA/09801/2019, CRA/10447/2019 4 Indore, Dated : 11-02-2020 Shri Gulab Sharma, Advocate for the appellant in CRA.No.8877/2019. Shri R.S. Parmar, Advocate for the appellants in CRA.No.9801/2019 and CRA.No.10447/2019.
Shri Anil Ojha, public prosecutor for State.
Both the learned counsel appearing for the appellants have made elaborate submissions.
The record is voluminous.
Learned public prosecutor for State seeks short time to peruse the record.
Submission will be made after perusal of the record. As prayed be listed on 13.2.2020. However, it is made clear that submission be made positively on the next occasion.
(SHAILENDRA SHUKLA) JUDGE SS/-
Digitally signed by Shailesh Sukhdev Date: 14/02/2020 12:31:56