Anoop Jaiswal @ Jassa vs The State Of Madhya Pradesh
2022 Latest Caselaw 1403 MP

                                                                         1
                                              The High Court Of Madhya Pradesh
                                                      MCRC No. 60971 of 2021
                                                    (ANOOP JAISWAL @ JASSA Vs THE STATE OF MADHYA PRADESH)

                                    Jabalpur, Dated : 31-01-2022
                                             Heard through Video Conferencing.

                                             Shri Shivam Singh, learned counsel for the applicant.
                                             Shri Manoj Kushwaha, learned Panel Lawyer for the respondent/ State.

Learned counsel for the applicant prays for and is granted two weeks' time to file the copy of orders/judgments relating to acquittal of the present applicant in the previous cases.

List this matter after two weeks.

(NANDITA DUBEY) JUDGE

Ansari

Signature Not Verified SAN

Digitally signed by MANZOOR AHMED Date: 2022.01.31 16:52:50 IST