Ashish Kumar Charmkar vs The State Of Madhya Pradesh
2021 Latest Caselaw 3353 MP

                                                                  1                           MCRC-31660-2021
                                         The High Court Of Madhya Pradesh
                                                   MCRC-31660-2021
                                             (ASHISH KUMAR CHARMKAR Vs THE STATE OF MADHYA PRADESH)

                                 2
                                 Jabalpur, Dated : 15-07-2021
                                       Heard through Video Conferencing.
                                       Shri M.K. Tiwari, learned counsel for the applicant.
                                       Shri N. Lodhi, learned Panel Lawyer for the respondent/State.

Learned counsel for the applicant prays for and is granted two week's time to file copy of judgment by which the applicant has been acquitted.

List the matter after two weeks.

(RAJENDRA KUMAR (VERMA)) JUDGE

ahd

Signature Not Verified SAN

Digitally signed by MOHD AHMAD Date: 2021.07.16 10:23:24 IST