Jagdeesh vs The State Of Madhya Pradesh
2021 Latest Caselaw 4278 MP

                                    1                           MCRC-38659-2021
        The High Court Of Madhya Pradesh
                  MCRC-39793-2021
                     (VIKRAM Vs THE STATE OF MADHYA PRADESH)

                               MCRC/38659/2021
1
Indore, Dated : 12-08-2021
       Heard through Video Conferencing.
       Shri Mitesh Jain, learned counsel for the applicants in both the
M.Cr.Cs.
       Ms. Chitralekha Hardia, learned Panel Advocate for respondent/State,

is directed to call for the criminal antecedents of applicant - Jagdish in M.Cr.C. No.38650/2021 by the next date of hearing.

Learned counsel for the applicant - Vikram submits that the applicant has been acquitted in a criminal case registered for the offence u/s. 302 of the IPC. He prays for and is granted time to file copy of the said judgment of acquittal.

List on 18.08.2021.

(VIVEK RUSIA) JUDGE

Alok

Digitally signed by ALOK GARGAV Date: 2021.08.12 16:07:26 +05'30'