Ashwini Kumar Tiwari vs The State Of Madhya Pradesh
2022 Latest Caselaw 8587 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 15090 of 2021 (ASHWINI KUMAR TIWARI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 28-06-2022 No one appears for the petitioner when the case is called in second

round.

Ms. Aishwarya Singh, learned Panel Lawyer for the State. Petitioner is directed to bring on record the judgment of acquittal in respect of offence pertaining to Arms Act.

List after two weeks.

(SHEEL NAGU) JUDGE

YS

Signature Not Verified SAN

Digitally signed by YOGESH KUMAR SHIRVASTAVA Date: 2022.06.29 15:00:05 IST