Dadu @ Khadku @ Yogendra Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 3924 MP

                                                                    1                            MCRC-34275-2021
                                         The High Court Of Madhya Pradesh
                                                   MCRC-34275-2021
                                         (DADU @ KHADKU @ YOGENDRA SINGH Vs THE STATE OF MADHYA PRADESH)

                                 2
                                 Jabalpur, Dated : 03-08-2021
                                       Heard through Video Conferencing.
                                       Shri Madan Singh, learned counsel for the applicant.
                                       Shri      Yadvendra   Dwivedi,     learned    Panel   Lawyer      for   the
                                 respondent/State.

Learned Panel Lawyer for the respondent/State submits that previously

18 criminal cases have been registered against the applicant.

Learned counsel for the applicant submits that the applicant was acquitted in all the aforesaid cases; therefore, he seeks time to file the copy of the judgment.

Time is granted.

Learned counsel for the applicant is directed to file the copy of the judgment of cases in which he has been acquitted.

List the matter after two weeks.

(RAJENDRA KUMAR (VERMA)) JUDGE

ahd

Signature Not Verified SAN

Digitally signed by MOHD AHMAD Date: 2021.08.04 10:51:48 IST