Madhya Pradesh High Court
Hemraj Singh vs The State Of Madhya Pradesh on 17 October, 2022
Author: Sujoy Paul
Bench: Sujoy Paul
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 3087 of 2013
(HEMRAJ SINGH Vs THE STATE OF MADHYA PRADESH)
Dated : 17-10-2022
Shri Anil Sakle, learned counsel for the appellant.
Shri Ajay Shukla, learned Government Advocate for the
respondent/State.
Learned counsel for the appellant submits that after filing I.A. No.5286/2022, appellant is suffering from paralysis, and therefore, fresh medical report regarding the same may be obtained.
Learned Government Advocate has no objection.
Let a fresh report be obtained from concerned jail which should clearly indicate whether appellant is suffering from paralysis or not.
List in the week commencing 07.11.2022.
(SUJOY PAUL) (PRAKASH CHANDRA GUPTA)
JUDGE JUDGE
kafeel
Signature Not Verified
SAN
Digitally signed by KAFEEL AHMED
ANSARI
Date: 2022.10.18 10:19:54 IST