Rajeev Kumar Jain vs The State Of M.P
2021 Latest Caselaw 3210 MP

                                                         1                            MCRC-33174-2021
                              The High Court Of Madhya Pradesh
                                        MCRC-33174-2021
                                            (RAJEEV KUMAR JAIN Vs THE STATE OF M.P)

                      1
                      Jabalpur, Dated : 12-07-2021
                             Heard through Video Conferencing.
                             Shri Anurag Gohil, learned counsel for applicant.
                             Shri Amit Bhurrak, learned Panel Lawyer for respondent/State.

Counsel appearing for applicant submitted that applicant has filed a writ petition against detention order passed by District Magistrate. Petitioner

is in detention under National Security Act. Such petition is heard finally and judgment may be delivered in the matter shortly.

In view of aforesaid, list this matter in the next week for consideration.

(VISHAL DHAGAT) JUDGE

sp/-

Signature
 SAN      Not
Verified

Digitally signed by
SUNIL KUMAR
PATEL
Date: 2021.07.14
17:27:57 IST