Ishwar Bhai vs The State Of Madhya Pradesh
2021 Latest Caselaw 3769 MP

                                                                      1                              MCRC-32268-2021
                                           The High Court Of Madhya Pradesh
                                                     MCRC-32268-2021
                                                      (ISHWAR BHAI Vs THE STATE OF MADHYA PRADESH)

                                   5
                                   Indore, Dated : 30-07-2021
                                         Shri Z.A. Khan, learned Sr. Advocate with Shri Dharmendra
                                   Khanchandani, learned counsel for the applicant.
                                         Shri A.S. Sisodia, learned Govt. Advocate for the respondent/State.

Heard through Video Conferencing. On being apprised that there are seven criminal antecedents of the

applicant, learned Sr. counsel on instructions submits that in about five cases, applicant has been acquitted and no case has ever been registered under the M.P. Excise Act.

He prays for two day's time to file copy of judgments of acquittal. List the case on 03.08.2021(Tuesday).

(ROHIT ARYA) JUDGE

sh

Signature Not Verified SAN

Digitally signed by SEHAR HASEEN Date: 2021.07.31 10:52:37 IST