Madhya Pradesh High Court
Jai Ram vs Hanuman Deen & Ors on 15 December, 2014
S.A. No. 618 of 2002
15.12.2014
Shri A.S. Jha, learned senior counsel assisted by Shri A.K. Tiwari,
learned counsel for the appellants.
Shri Amit Sharma, learned PL for respondent no.9.
In the course of arguments on making some query from the learned senior counsel based on the decision of the Apex Court in the matter of Hare Krishna Singh and others Vs. State of Bihar, reported in AIR 1988 SC 863, on which learned senior counsel seeks short adjournment to go through the citation, so also to examine some more legal position before making the submission.
Considering his prayer the case is adjourned with a direction to place it under the same head in the month of January 2015.
( U.C. Maheshwari ) Judge bks