Amjad Khan vs The State Of Madhya Pradesh
2021 Latest Caselaw 5425 MP

Citation : 2021 Latest Caselaw 5425 MP
Judgement Date : 14 September, 2021

Madhya Pradesh High Court

Amjad Khan vs The State Of Madhya Pradesh on 14 September, 2021

Author: Sujoy Paul

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HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE

                   M.Cr.C. No.42820/2021
Indore, dated 14.09.2021
               Shri Himanshu Thakur, learned counsel for the applicant.
               Shri Mukesh Sharma, learned Panel Lawyer for the
respondent / State.

List the matter along with Criminal Appeal No.848/2005 in order to examine whether judgment dated 11.01.2007 passed in the said criminal appeal relates to Crime No.8/2002 because stand of learned counsel for the applicant is that applicant stood acquitted in the said case and stand of Government counsel is that applicant has a criminal record including a N.D.P.S. matter arising out of Crime No.8/2002.

List the matter in the next week.

(SUJOY PAUL) JUDGE Ravi

Digitally signed by RAVI PRAKASH Date: 2021.09.14 16:35:51 +05'30'

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