Madhya Pradesh High Court
Hemraj Singh vs The State Of Madhya Pradesh on 7 November, 2022
Author: Sujoy Paul
Bench: Sujoy Paul
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 3087 of 2013
(HEMRAJ SINGH Vs THE STATE OF MADHYA PRADESH)
Dated : 07-11-2022
Shri A. Sakle, learned counsel for the appellant.
Shri Yogesh Dhande, learned Government Advocate for the
respondent/State.
Learned Government Advocate is directed to obtain current medical report of the appellant. Report must indicate whether appellant is suffering from paralysis or not.
List the matter in the next week.
If report is not procured, this Court may direct personal presence to the concerned officer.
(SUJOY PAUL) (PRAKASH CHANDRA GUPTA)
JUDGE JUDGE
ahd
Signature Not Verified
Signed by: MOHD AHMAD
Signing time: 11/7/2022
5:05:55 PM