Madhya Pradesh High Court
Mukesh Gupta vs The State Of Madhya Pradesh on 13 August, 2018
1 CRA-1377-2015 The High Court Of Madhya Pradesh CRA-1377-2015 (MUKESH GUPTA Vs THE STATE OF MADHYA PRADESH) 23 Jabalpur, Dated : 13-08-2018 Mr. Ghanshyam Pandey, learned counsel for the appellant. Mr. Amit Kumar Sharma, learned counsel for the State. Learned counsel for the appellant submits that the appellant has already completed about half of the jail sentence.
Under the circumstances, the office is requested to call for the status report from the Superintendent of Police, Sidhi with regard to the period of jail sentence already completed by the appellant.
List after two weeks.
A typed copy of this order be given to the learned counsel for the State for necessary action.
(ATUL SREEDHARAN) JUDGE julie Digitally signed by JULIE SINGH Date: 13/08/2018 16:35:03