Aman Singh Rajawat vs The State Of Madhya Pradesh
2021 Latest Caselaw 4979 MP

                                              1                                WA-128-2021
                    The High Court Of Madhya Pradesh
                                WA-128-2021
                     (AMAN SINGH RAJAWAT Vs THE STATE OF MADHYA PRADESH AND OTHERS)

      2
      Gwalior, Dated : 02-09-2021
                   Heard through hybrid system of physical/virtual hearing.
                   Shri Prashant Sharma, learned counsel for the appellant.
                   Shri Ankur Mody, learned Additional Advocate General for the
      respondents/State.

Petitioner is directed to bring on record the testimony of all the

witnesses recorded in Criminal Case No.7005703/2016 decided by judgment of acquittal pronounced on 10.3.2017.

List after two weeks.

          (SHEEL NAGU)                                    (DEEPAK KUMAR AGARWAL)
             JUDGE                                                     JUDGE


      ms/-



MADHU
SOODAN
PRASAD
2021.09.03
10:24:58 +05'00'