Vikram Rana vs The State Of Madhya Pradesh
2022 Latest Caselaw 190 MP

THE HIGH COURT OF MADHYA PRADESH MCRC No. 59782/2021 (VIKRAM RANA Vs THE STATE OF MADHYA PRADESH)

Gwalior, Dated : 04-01-2022

Shri P.S. Bhadoriya, Counsel for applicant.

Shri R.K. Awasthi, Counsel for State.

It is submitted by Shri Awasthi that applicant has criminal

history and 10 criminal cases including the present one have been

registered against him.

At the request of Counsel for applicant, the State Counsel is

directed to supply the details of the criminal antecedents of applicant

so that the applicant can file the status report or copies of judgments

passed in those criminal cases.

List in week commencing 24th January, 2022.

In most of the cases, it is being observed that the Police is

sending criminal history without any remark as to whether those cases

are still pending or have been decided. Whenever a case is registered,

then an entry is made in a register maintained in the Police Station.

Police is also required to mention the outcome of the said

trial/investigation.

Accordingly, the Director General of Police, State of M.P. is

directed to issue a D.O. letter to all the concerning Police Stations to

the effect that whenever a criminal history of an accused is sent, then

the status of the said case should also be mentioned in the said

criminal history.

THE HIGH COURT OF MADHYA PRADESH MCRC No. 59782/2021 (VIKRAM RANA Vs THE STATE OF MADHYA PRADESH)

Let the letter be issued positively within a period of one week

form the date of receipt of copy of this order.

Let a typed copy of this order be provided to Shri R.K. Awasthi

so that it can be communicated to the Director General of Police, State

of M.P. for necessary information and compliance.

(G.S. Ahluwalia) Judge

Aman AMAN TIWARI 2022.01.04 17:23:22 +05'30'