Anand Lal Rajak vs The State Of Madhya Pradesh on 17 December, 2014

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Madhya Pradesh High Court

Anand Lal Rajak vs The State Of Madhya Pradesh on 17 December, 2014

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<font face="Tahoma, sans-serif"><font style="font-size: 13pt" size="3"><u><b>Cr.R.
No. 1404/2014.</b></u></font></font></p>
<p style="margin-bottom: 0in" align="JUSTIFY"><font face="Tahoma, sans-serif"><font style="font-size: 13pt" size="3"><u><b>17.12.2014</b></u></font></font></p>
<p style="margin-bottom: 0in; line-height: 150%" align="JUSTIFY"><font face="Tahoma, sans-serif"><font style="font-size: 13pt" size="3">	None
for the parties.</font></font></p>
<p style="margin-bottom: 0in; line-height: 150%" align="JUSTIFY"><font face="Tahoma, sans-serif"><font style="font-size: 13pt" size="3">	Advocates
are abstaining from court work.</font></font></p>
<p style="margin-bottom: 0in; line-height: 150%" align="JUSTIFY"><font face="Tahoma, sans-serif"><font style="font-size: 13pt" size="3">	Both
the applicants are present in person. Their presence be marked.</font></font></p>
<p style="margin-bottom: 0in; line-height: 150%" align="JUSTIFY"><font face="Tahoma, sans-serif"><font style="font-size: 13pt" size="3">	The
applicants have jointly submitted a photocopy of the letter bearing
No. 2278/warrant/2014 Shahdol dated 13/12/2014 written by the Jail
Superintendent, District Jail, Shahdol to Anand Lal Rajak, who is the
applicant of the case.</font></font></p>
<p style="margin-bottom: 0in; line-height: 150%" align="JUSTIFY"><font face="Tahoma, sans-serif"><font style="font-size: 13pt" size="3">	In
the letter, it is mentioned that Anandlal Rajak and Lallu @
Umashankar Rajak  who claims to be the applicants of this case, had
served out three months rigorous imprisonment awarded to them in the
criminal appeal No. 224/2013 Anand Lal Rajak &amp; another Vs. State
of M.P. by the Court of Sessions Judge, Shahdol vide judgment dated
23/06/2014

. They have submitted that they have deposited the fine amount. The Registry is directed to call for the report from the Jail Superintendent, District Jail, Shahdol on the point whether the applicants of this criminal revision had served out the jail sentence awarded to them in the aforesaid appeal by the aforesaid Court by the impugned judgment. A photocopy of the letter be also attached with the letter for ready reference. List the case for report and presence of the applicants on 17/02/2015. (RAJENDRA MAHAJAN) JUDGE AKM  <object type="application/pdf" id="ggg_object" style="display: none"></object>  </div>

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Madhya Pradesh High Court

Anand Lal Rajak vs The State Of Madhya Pradesh on 17 December, 2014