LALIT DAVE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of the order dtd. 19/8/2020 passed by the High Court of Madhya Pradesh at Jabalpur in MCRC No.14040 of 2020.

(3.) In connection with crime registered pursuant to FIR No.94/2017 with Police Station Satlapur, District Raisen, Madhya Pradesh, for the offences punishable under Ss. 406, 409, 420, 120-B, 467 and 471 IPC, the appellant has been in custody since 1/2/2019.