Jogendra Singh Gurjar vs The State Of Madhya Pradesh
2022 Latest Caselaw 1725 MP

Citation : 2022 Latest Caselaw 1725 MP
Judgement Date : 7 February, 2022

Madhya Pradesh High Court

Jogendra Singh Gurjar vs The State Of Madhya Pradesh on 7 February, 2022

Author: Rajeev Kumar Shrivastava

                                       1
         The High Court Of Madhya Pradesh
                  MCRC No. 3094 of 2022
                  (JOGENDRA SINGH GURJAR Vs THE STATE OF MADHYA PRADESH)

Gwalior, Dated : 07-02-2022
       Heard through Video Conferencing.

       Shri Anil Kumar Mishra, learned counsel for the applicant.
       Shri Sangam Jain, learned Public Prosecutor for the respondent/State.

Shri A.R. Shivhare, learned counsel for the complainant. During course of the arguments, learned counsel for the applicant prays for grant of time for submission of copy of judgments with regard to criminal

antecedents of the applicant.

Time is granted.

As prayed, list this case on 09/02/2022.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE

Shubhankar

Digitally signed by SHUBHANKAR MISHRA Date: 2022.02.07 17:44:17 +05'30'

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