Amrit @ Imrat vs The State Of Madhya Pradesh
2021 Latest Caselaw 2161 MP

                                                           1                           MCRC-14167-2021
                                The High Court Of Madhya Pradesh
                                          MCRC-14167-2021
                                          (AMRIT @ IMRAT Vs THE STATE OF MADHYA PRADESH)

                      4
                      Jabalpur, Dated : 07-06-2021
                               Heard through Video Conferencing.
                               Mr. Manish Datt, learned Sr. Counsel for the applicant.
                               Mr. Darshan Soni, learned P.L. for the respondent/ State.

Learned Sr. Counsel for the applicant submits that he has filed a copy of the judgment showing acquittal of applicant in a criminal case registered in

the year 2017. The said copy is not available on record.

Let this matter be listed in the next week for consideration. Meanwhile Registry is directed to place the said judgment on record.

                                                                                  (VISHAL DHAGAT)
                                                                                       JUDGE


                      Vikram




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Digitally signed by
VIKRAM SINGH
Date: 2021.06.08
10:45:27 IST