Jitendra @ Jitu vs The State Of Madhya Pradesh
2021 Latest Caselaw 2984 MP

                                                                          1                            MCRC-24365-2021
                                               The High Court Of Madhya Pradesh
                                                         MCRC-24365-2021
                                                        (JITENDRA @ JITU Vs THE STATE OF MADHYA PRADESH)

                                       5
                                       Jabalpur, Dated : 05-07-2021
                                              Heard through Video Conferencing.
                                              Shri S.K. Soni, learned counsel for the petitioner.
                                              Shri Kishor Roy, learned P.L. for the respondent/State.

Status report of criminal antecedent of petitioner/accused is not produced by the State.

Learned P.L. for the respondent/State seeks time for the same. Prayer is allowed.

Learned counsel for the petitioner submits that he has filed a copy of some judgments on 01.07.2021 but same is not available on the record.

Office is directed to trace out the same and place it on record. List the case in the next week.

(RAJENDRA KUMAR SRIVASTAVA) JUDGE

L.R.

Signature Not Verified SAN

Digitally signed by LALIT SINGH RANA Date: 2021.07.05 18:43:48 IST