Mo. Yasir @ Kallu vs The State Of Madhya Pradesh
2021 Latest Caselaw 919 MP

                                                                       1                             MCRC-5091-2021
                                           The High Court Of Madhya Pradesh
                                                     MCRC-5091-2021
                                                    (MO. YASIR @ KALLU Vs THE STATE OF MADHYA PRADESH)

                                   3
                                   Indore, Dated : 19-03-2021
                                         Shri Anil Ojha, learned counsel for the applicant.
                                         Shri Somil Ekadi, learned Panel Lawyer for the respondent/State.

Learned Panel Lawyer states that there are 19 criminal antecedents of the applicant.

Shri Ojha controverts the same and states that most of the cases are

not under the M.P. Excises Act and applicant has been acquitted in the aforementioned cases.

Let copies of all judgments of acquittal be supplied to the State counsel enabling him to seek instructions.

List the case after eight weeks with no liberty to mention.

(ROHIT ARYA) JUDGE

sh

Signature Not Verified SAN

Digitally signed by SEHAR HASEEN Date: 2021.03.19 18:46:57 IST