Madhya Pradesh High Court
Bhaggi Alias Bhagirath Ailas Naran vs The State Of Madhya Pradesh on 20 August, 2018
1 CRA-5725-2018 The High Court Of Madhya Pradesh CRA-05725-2018 (BHAGGI ALIAS BHAGIRATH AILAS NARAN Vs THE STATE OF MADHYA PRADESH) CRRFC-6-2018 (IN REFERENCE Vs. BHAGGI @ BHAGIRATH @ NARAN ) 1 Jabalpur, Dated : 20-08-2018 Parties through their counsel. The reference petition is received for admission from the trial court under section 366 of Cr.P.C.
The reference petition and the criminal appeal, both are admitted for final hearing.
Let record of the trial court be immediately called for by the Registry.
List thereafter for final hearing before the appropriate Bench.
(J.K. MAHESHWARI) (AKHIL KUMAR SRIVASTAVA)
JUDGE JUDGE
navin
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Date: 2018.08.23 17:38:29
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