Shoaib Qureshi vs The State Of Madhya Pradesh
2021 Latest Caselaw 1617 MP

                  1                               M.Cr.C.No.17044/2021
                                             (Shyeb Qureshi Vs. State of M.P.)

                  Indore : Dated 27.4.2021

                              Shri Vivek Markan, learned counsel for the applicant.

                              Shri   Pourush    Ranka,     learned    Panel      Lawyer   for   the

                  respondent/State.

Heard through video conferencing.

Shri Ranka points out that there are 37 criminal antecedents of the

applicant in the past. Besides, commission of present crime he again

committed similar crime in April, 2020 by killing Nilgay and absconding.

He was arrested on 24.6.2020.

Shri Markan prays for time to seek instructions and also file copies

of judgments and orders where he stated to have been acquitted or

discharged.

List after two weeks.

(Rohit Arya) Judge Patil

Digitally signed by SHAILESH PATIL Date: 2021.04.27 17:16:30 +05'30'