Vipin Kushwaha vs The State Of Madhya Pradesh
2021 Latest Caselaw 1178 MP

1 MCRC-11699-2021 The High Court Of Madhya Pradesh MCRC-11699-2021 (VIPIN KUSHWAHA Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 31-03-2021 Shri Ramanuj Choubey, Advocate for the applicant. Shri M.K. Jha, P.L. for the State. The applicant-accused has filed this petition under section 482 of the Cr.P.C. to set aside the order dated 27.01.2021 passed by 22nd A.S.J. Jabalpur in S.T. No.499/2016, whereby learned 22nd A.S.J. refused to

conduct the Narco Test of the applicant-accused.

Learned Panel Lawyer prays for and is granted time to argue the matter. Meanwhile, it is directed that no final judgment/order shall be passed till the next date of hearing.

List in the next week.

C.C. as per rules.

(RAJENDRA KUMAR SRIVASTAVA) JUDGE

pn

Signature Not Verified SAN

Digitally signed by PANKAJ NAGLE Date: 2021.03.31 17:47:30 IST