Ganpal Singh @ Rohit Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 5720 MP

                                                                       1                            MCRC-41589-2021
                                             The High Court Of Madhya Pradesh
                                                       MCRC-41589-2021
                                                (GANPAL SINGH @ ROHIT SINGH Vs THE STATE OF MADHYA PRADESH)

                                     4
                                     Gwalior, Dated : 20-09-2021
                                            Shri P.S. Bhadoriya, learned counsel for petitioner.
                                            Shri R.S.     Kushwah,    learned    Deputy Advocate General for
                                   respondent/State.

Petitioner has filed documents i.e. judgments of acquittal in respect of offence constituting criminal antecedents against petitioner but the same are

not on record.

Registry is directed to place them on record. List day after tomorrow i.e.22.09.2021.

(SHEEL NAGU) JUDGE

pd

PAWAN Digitally signed by PAWAN DHARKAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF

DHARK MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=345b3604d572ed9dd14

AR 92fe82dc3b1eef67eff2cb59f3ac9 7e920ac264de7828, cn=PAWAN DHARKAR Date: 2021.09.20 19:50:31 +05'30'