Madhya Pradesh High Court
Virendra Gour vs The State Of Madhya Pradesh on 10 May, 2022
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 3763 of 2022 (VIRENDRA GOUR Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 10-05-2022 Shri Narayan Dubey, learned counsel for the appellant.
Shri Vijay Soni, learned Government Advocate for the State again prays for short adjournment to call for FSL report.
It is evident that sample received by Joint Director/Section Incharge/S.H.O./S.O. of the State Forensic Science Laboratory, Bhopal on 01.04.2022.
Fourty days time has lapsed and report is not still available. Let FSL report be called for.
List the case in the next week.
(VIVEK AGARWAL)
JUDGE
ts
Signature
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Digitally signed by
TULSA SINGH
Date: 2022.05.10
19:30:10 IST