Fahim @ Sharif Khan vs The State Of Madhya Pradesh
2021 Latest Caselaw 5722 MP

                                                           1                            MCRC-23629-2021
                                The High Court Of Madhya Pradesh
                                          MCRC-23629-2021
                                       (FAHIM @ SHARIF KHAN Vs THE STATE OF MADHYA PRADESH)

                      6
                      Jabalpur, Dated : 20-09-2021
                               Heard through Video Conferencing.
                               Shri Sandesh Dixit, learned counsel for the applicant.
                               Shri Amit Bhurrak, learned Panel Lawyer for respondent/State.

Counsel appearing for applicant prays for and is granted two weeks' time to place judgments on record showing acquittal of applicant in criminal

cases.

List the matter after two weeks.

(VISHAL DHAGAT) JUDGE

RS

Signature SAN Not Verified

Digitally signed by RASHMI RONALD VICTOR Date: 2021.09.20 17:16:37 IST