Madhya Pradesh High Court
Deolal vs The State Of Madhya Pradesh on 20 April, 2026
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
1 CRR-2642-2014 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRR No. 2642 of 2014 (DEOLAL Vs THE STATE OF MADHYA PRADESH ) Dated : 20-04-2026 Shri Manish Jain - Advocate for the petitioner. Shri Rajiv Pandey - Panel Lawyer for the State.
In the light of order dated 18.03.2026, Shri Devendra Rajput, Head Constable, Shri Harihar Dwivedi, Constable and Shri Sudhir Thakur, Constable, Police Line, Mandla, have produced the petitioner Deolal before this Court, who has been identified by the counsel Shri Manish Jain, whose presence is marked.
The appellant be sent back to jail from where he has been brought.
(DWARKA DHISH BANSAL) JUDGE pb Signature Not Verified Signed by: PRASHANT BAGJILEWALE Signing time: 21-04-2026 10:47:19