DEEPAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Court in its order dated 04.06.2020 had sought affirmation as to whether chargesheet has been filed in this matter or not. Today learned counsel for the appellant has submitted that chargesheet was filed on 05.05.2020.

(2.) Learned counsel for the appellant submits that he has filed the E-Copy of chargesheet on 06.06.2020 under the provisions of Sections 323 , 294 , 506 , 354 , 376 , 376(2)(N) , 376(d) , 386 , 457 , 448 and 120-B of Indian Penal Code, 1860 and also under the provisions of SC/ST (PA) Act, 1989.

(3.) Learned counsel for the respondent/State was queried regarding filing of chargesheet in the matter. He submits that he does not have the knowledge as to whether chargesheet has been filed in this matter or not. He has not seen or received the E-Copy of Chargesheet which has been filed by the learned counsel for appellant.