Madhya Pradesh High Court
Guddu @ Ganeshi Rawat vs State Of M.P. on 25 March, 2015
Criminal Appeal No.1000/2011
25.3.2015 None for the appellant.
Shri B.P.S.Chouhan, Panel Lawyer for the State/
respondent.
An escort has brought the appellant Guddu @ Ganeshi after arresting him.
Now he be sent to District Jail, Shivpuri by the same escort for execution of remaining jail sentence.
Case be listed under the head of High Court Expedited cases because now it is a case of under trial prisoner.
(N.K.Gupta) Judge Pushpendra