Rohit Chouhan vs The State Of Madhya Pradesh
2021 Latest Caselaw 7263 MP

1 MCRC-28974-2021 The High Court Of Madhya Pradesh MCRC No. 28974 of 2021 (ROHIT CHOUHAN Vs THE STATE OF MADHYA PRADESH)

Indore, Dated : 10-11-2021 Shri Vikas Rathi, learned counsel for the applicant. Shri Hemant Sharma, Public Prosecutor for State. Learned counsel for the applicant during the course of the day seeks to rely upon the judgment of the Apex Court, which has not been placed on record for perusal of the Court.

Let the same be filed for perusal and copy of the same be supplied to the learned Public Prosecutor for the State.

Learned Public Prosecutor for the State also submits that he has not in receipt of copy of the deposition of the prosecutrix. The same be also supplied to him.

Be listed in the week commencing 22.11.2021.

(SHAILENDRA SHUKLA) JUDGE

SS/-

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                       Date: 2021.11.10
                       17:27:20 IST