Chootu @ Irshad vs The State Of Madhya Pradesh
2021 Latest Caselaw 2865 MP

                                                                                                                           1       MCRC-30731-2021
            The High Court Of Madhya Pradesh
                      MCRC-30731-2021

(CHOOTU @ IRSHAD Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 30-06-2021 Heard through Video Conferencing.

Shri Mohd. Rizwan Khan, learned counsel for the applicant. Shri Amit Bhurrak, learned Panel Lawyer for the State. Learned counsel for applicant submitted that he had filed copy of all the judgment by which applicant has been acquitted.

On record only one copy of judgment by which applicant has been acquitted in respect of Criminal Case No.452/2006 is available.

Learned counsel for the applicant is directed to file record of all the criminal antecedents of applicant.

List the matter after two weeks.

(VISHAL DHAGAT) JUDGE

shabana SHABANA ANSARI Digitally signed by SHABANA ANSARI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH COURT OF MADHYA PRADESH, postalCode=482002, st=Madhya Pradesh, 2.5.4.20=c333137a9dcc1cbb16eda221093504d5160044ddfe0db28fde957c744ce28123, cn=SHABANA ANSARI Date: 2021.07.01 10:56:34 +05'30'