Madhya Pradesh High Court
Mulataee @ Mulayam vs The State Of Madhya Pradesh on 24 January, 2022
Author: Sujoy Paul
Bench: Sujoy Paul
1
The High Court Of Madhya Pradesh
CRA No. 338 of 2022
(MULATAEE @ MULAYAM AND OTHERS Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 24-01-2022
Heard through Video Conferencing.
Shri Anubhav Jain, learned counsel for the appellant.
Shri S. K.Malvi, learned Panel Lawyer for the respondent/State.
Heard.
The appeal is admitted for final hearing.
Let record of the Court below be requisitioned.
Learned Panel Lawyer for the respondent/State is directed to file reply to the pending Interlocutory Application within 15 days positively.
In addition, health status report of the appellant No.10- Karan Singh be also obtained and his health status be reflected in the reply.
List the matter after 15 days along with record.
(SUJOY PAUL) (ARUN KUMAR SHARMA)
JUDGE JUDGE
ahd
Signature Not Verified
SAN
Digitally signed by MOHD AHMAD
Date: 2022.01.25 10:07:20 IST