LAWS(ALL)-2022-3-77

SURENDRA KOLI Vs. STATE

Decided On March 07, 2022
SURENDRA KOLI Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Pursuant to our order dtd. 14/2/2022, Sri Sanjay Kumar Yadav, learned counsel for the C.B.I., has submitted copies of the post-mortem reports.

(2.) Ms. Sheeba Jose is present before the Court and Sri Yug Mohit Choudhary has appeared through video conferencing. They pray for and are allowed two weeks to seek proper instructions.

(3.) As prayed by them, let this matter along with other connected matters be listed on 21/3/2022. In the meantime, learned counsel for the C.B.I, shall seek instruction to produce the original of the autopsy reports unless the original is part of the record of this case or connected cases or of any other court proceeding.