Chhotu @ Rohit vs The State Of Madhya Pradesh
2021 Latest Caselaw 4557 MP

                                                           1                            MCRC-37165-2021
                                      The High Court Of Madhya Pradesh
                                                MCRC-37165-2021
                                          (CHHOTU @ ROHIT Vs THE STATE OF MADHYA PRADESH)

  2
  Gwalior, Dated : 23-08-2021
                          Shri R.K. Sharma, learned counsel for petitioner.
                          Shri Kuldeep Singh, learned Public Prosecutor for respondent/State.

List the case in the next week to enable the counsel for petitioner to file judgment of acquittal in regard to offences registered against him constituting criminal antecedents.

(SHEEL NAGU) JUDGE

Suneel

SUNEE Digitally signed by SUNEEL DUBEY DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF

L MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=157244b0239a6fd662 b29b00a11fc66a5e160f585aa7a

DUBEY 92425f380d476b32818, cn=SUNEEL DUBEY Date: 2021.08.24 13:38:23

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