Madhya Pradesh High Court
Jitendra @ Saltu Yadav vs Stae Of M.P. on 16 November, 2021
Author: Vishal Mishra
Bench: Vishal Mishra
1 MCRC-50337-2021
The High Court Of Madhya Pradesh
MCRC No. 50337 of 2021
(JITENDRA @ SALTU YADAV Vs STAE OF M.P.)
2
Jabalpur, Dated : 16-11-2021
Shri R.S. Patel, counsel for the applicant.
Shri Anshul Mishra, Panel Lawyer for the respondent/State.
During the course of argument, it is pointed out by the counsel for the State that dying declaration is not a part of the case diary which is sent to him by the concerned SHO.
The case is based upon the dying declaration and incomplete case diary is being sent without the dying declaration amounting to taken out the material document from the case diary itself.
Let SHO, Sendari, District Niwari is directed to remain present before this Court on the next date of hearing to explain the default.
List the matter on 17.11.2021.
(VISHAL MISHRA)
JUDGE
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CHOURASIYA
Date: 2021.11.17
15:26:28 IST