Madhya Pradesh High Court
Kishore Kahar vs The State Of Madhya Pradesh on 21 August, 2024
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 CRA-1190-2024 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 1190 of 2024 (KISHORE KAHAR Vs THE STATE OF MADHYA PRADESH AND OTHERS ) Dated : 21-08-2024 Shri Akshat Kochhal - Advocate for appellant. Shri Amit Dubey - Advocate for objector. Shri Veer Vikrant Singh - Government Advocate for State.
Learned counsel for appellant prays for passover. Today is final hearing day and it is not possible to grant passover without affecting the final hearing, therefore, request for passover is rejected.
List the case after two weeks.
In the meanwhile, copy of appeal be supplied to the counsel for objector.
(VIVEK AGARWAL) (DEVNARAYAN MISHRA)
JUDGE JUDGE
DPS
Signature Not Verified
Signed by: DHEERAJ
PRATAP SINGH
Signing time: 22-08-2024
18:34:22