Akash Pal vs The State Of Madhya Pradesh
2021 Latest Caselaw 964 MP

                                                           1                             MCRC-3706-2021
                                The High Court Of Madhya Pradesh
                                          MCRC-3706-2021
                                            (AKASH PAL Vs THE STATE OF MADHYA PRADESH)

                      5
                      Jabalpur, Dated : 22-03-2021
                               Parties through their counsel.
                               Shri Manhar Dixit, learned P.L. for the respondent / State opposes the

application for grant of bail on the ground that applicant is having criminal antecedents.

Learned counsel for the applicant submits that he has already been

acquitted in the said case, therefore, the applicant may be enlarged on bail. He prays for short time to file copy of the judgment passed in the said criminal case.

Let the matter be listed in the next week for consideration.

                                                                                  (VISHAL DHAGAT)
                                                                                       JUDGE


                      Vikram




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VIKRAM SINGH
Date: 2021.03.23
12:55:54 IST