Gajendra Pardi vs The State Of Mp.
2021 Latest Caselaw 6046 MP

Citation : 2021 Latest Caselaw 6046 MP
Judgement Date : 25 September, 2021

Madhya Pradesh High Court

Gajendra Pardi vs The State Of Mp. on 25 September, 2021

Author: Sheel Nagu

                                                               1                           MCRC-46271-2021
                                            The High Court Of Madhya Pradesh
                                                      MCRC-46271-2021
                                                   (GAJENDRA PARDI Vs THE STATE OF MP.)

   1
   Gwalior, Dated : 25-09-2021
                                Shri A.S. Jadoun, learned counsel for petitioner.
                                Smt. Padamshri Agarwal, learned Panel Lawyer for respondent/State.

Petitioner has about 14 offences registered against him constituting criminal antecedents.

Learned counsel for petitioner seeks and is granted time to file relevant

judgments of acquittal.

List the case after one week.

(SHEEL NAGU) JUDGE

Suneel

SUNEE Digitally signed by SUNEEL DUBEY DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH

L GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=157244b0239a6fd662b2

DUBEY 9b00a11fc66a5e160f585aa7a924 25f380d476b32818, cn=SUNEEL DUBEY Date: 2021.09.25 18:06:48 -07'00'

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