Akash vs The State Of Madhya Pradesh
2021 Latest Caselaw 7799 MP

                                      1                            MCRC-53905-2021
               The High Court Of Madhya Pradesh
                       MCRC No. 53905 of 2021
                         (AKASH Vs THE STATE OF MADHYA PRADESH)

2
Gwalior, Dated : 24-11-2021
           Shri Lalan Mishra, learned counsel for the applicant.
           Shri Ravindra Singh Kushwah, learned Dy. Advocate General for the
respondent/State.

Learned Dy. Advocate General for the State has informed that there are six criminal cases against the applicant. The fact is being disputed by learned

counsel for the applicant.

Learned counsel for the applicant prays for time to verify the aforesaid fact and place the judgments of the criminal cases on record.

List this case after two weeks.

(S. A. DHARMADHIKARI) JUDGE

shanu*

Digitally signed by SHANU RAIKWAR Date: 2021.11.24 15:28:22 -08'00'