Rohit vs The State Of Madhya Pradesh
2022 Latest Caselaw 10033 MP

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                                                IN THE HIGH COURT OF MADHYA PRADESH
                                                             AT JABALPUR
                                                                 WP No. 4878 of 2022
                                                (ROHIT AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                  Dated : 20-07-2022
                                           Shri Sanjay Pandey, learned counsel for the petitioner.

                                           Shri Dilip Parihar, learned Panel Lawyer for the respondents/State.

Learned counsel for the petitioner prays for time to file the scheme/policy on record on the basis of which petitioner can be released from jail as well as judgments of the Apex Court in this regard.

In the meanwhile, report be requisitioned from the jail authority in respect

of the petitioner as to whether he can be released or not.

List this case after two weeks.

(S. A. DHARMADHIKARI) JUDGE

vinay*

Signature Not Verified SAN

Digitally signed by VINAY KUMAR BURMAN Date: 2022.07.20 18:30:07 IST