Prabhu Dayal Rajput vs The State Of Madhya Pradesh
2021 Latest Caselaw 7973 MP

                                                                          1                           MCRC-38283-2020
                                                The High Court Of Madhya Pradesh
                                                        MCRC No. 38283 of 2020
                                                 (PRABHU DAYAL RAJPUT Vs THE STATE OF MADHYA PRADESH AND OTHERS)

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                                     Jabalpur, Dated : 29-11-2021
                                               Shri Nitin Kumar Gupta, learned counsel for the applicant.
                                               Shri Abhay Raj Singh Chouhan, learned Panel Lawyer for the
                                     respondent/State.

Learned counsel for the applicant submits that, applicant is undergoing the sentence for non-depositing of the fine amount. He placed reliance on

certain judgments.

Let the copy of the aforesaid judgments be supplied to learned Panel Lawyer for the respondent/State.

List the matter in the week commencing 13.12.2021.

(VIJAY KUMAR SHUKLA) JUDGE

Amitabh

Signature Not Verified SAN

Digitally signed by AMITABH RANJAN Date: 2021.11.29 17:04:49 IST