Hetram vs The State Of Madhya Pradesh
2021 Latest Caselaw 1989 MP

                          HIGH COURT OF MADHYA PRADESH,
                                BENCH AT GWALIOR
                                M.Cr.C. No. 20422/2021
                             ( Hetram Vs The State of M.P. )
                                                   (1)

                Heard through video conferencing.
                Gwalior, dated :17/05/2021
                     Shri A.R. Shivhare, learned counsel for the applicant.

                        Shri Pramod Pachouri, learned Public Prosecutor for the

                respondent-state.

Counsel for the applicant submits that he has received

judgment of criminal antecedents of the applicant but could not file ,

therefore, he prays for a week's time to file the same.

Time is granted.

List this matter in the next week.

(S.A.Dharmadhikari) Vacation Judge Prachi* PRACHI MISHRA 2021.05.18 11:02:42 +05'30'