Madhya Pradesh High Court
Neeraj Jaiswal vs The State Of Madhya Pradesh on 22 April, 2022
Author: Sheel Nagu
Bench: Sheel Nagu
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 77 of 2017 (NEERAJ JAISWAL AND OTHERS Vs THE STATE OF MADHYA PRADESH) Dated : 22-04-2022 Shri Abhinav Shrivastava, learned counsel for the appellants.
Shri Ritwik Parashar, learned Government Advocate for the resepondent/State.
Learned counsel for the appellants informed that appellant No.2 Badri Prasad has since died.
The factum of death be verified by the State by filing a report in this regard.
State counsel is directed to file reply to I.A. No.16495/2021, which is an application for suspension of sentence moved on behalf of appellant No.1.
List in the second week of May, 2022.
(SHEEL NAGU) (MANINDER S BHATTI)
JUDGE JUDGE
mohsin
Signature Not Verified
SAN
Digitally signed by MOHAMMED MOHSIN
QURESHI
Date: 2022.04.23 10:37:09 IST