Rohit Verma vs The State Of Madhya Pradesh
2021 Latest Caselaw 3086 MP

                                                           1                               CRR-1489-2021
                                 The High Court Of Madhya Pradesh
                                            CRR-1489-2021
                                      (ROHIT VERMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      1
                      Jabalpur, Dated : 07-07-2021
                                Heard through Video Conferencing.
                                Shri Brijendra Kumar Vaishya, learned counsel for the applicant.
                                Shri Kaustubh Singh, learned Panel Lawyer for the respondent/State.

Learned counsel appearing for applicant submitted that he has filed the judgment of Apex Court on 05.07.2021. His case is covered by the said

judgment.

Registry is directed to place the said judgment and covering memo on record.

List this case in the next week.

                                                                                  (VISHAL DHAGAT)
                                                                                       JUDGE


                      shahina




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Digitally signed by SHAHINA KHAN Date: 2021.07.08 13:07:35 IST