Madhya Pradesh High Court
The State Of M.P. vs Ballu @ Balram @Balmukund & Anr. on 26 February, 2018
THE HIGH COURT OF MADHYA PRADESH
CRA-261-1995
(THE STATE OF M.P. Vs BALLU @ BALRAM @BALMUKUND & ANR.)
1
Jabalpur, Dated : 28-02-2018
Shri A. P. Singh, learned G.A. for the appellant/State.
None for respondent.
Appeal is on Board since last three-four weeks. We have requested Shri Abhishek Tiwari, Advocate to assist the sh Court. He has given his consent to assist the Court. Hence, he is e appointed as amicus-curie.
ad With the assistance of amicus-curie, the appeal is heard finally. Reserved for judgement.
Pr Office is directed to the send a copy of this order sheet to the a hy office of Legal Service Committee of this Court for information and necessary action. Shri Abhishek Tiwari counsel for the appellant will ad get remuneration from Legal Aid.
M
(S.K. GANGELE) (SMT. ANJULI PALO)
of
JUDGE JUDGE
rt
Digitally signed by KRISHAN KUMAR CHOUKSEY
ou
Date: 2018.02.28 16:22:07 +05'30' C kkc h ig H