Vipul Tripathi vs The State Of Madhya Pradesh
2022 Latest Caselaw 13939 MP

                                                                        1
                                                IN THE HIGH COURT OF MADHYA PRADESH
                                                             AT JABALPUR
                                                                CRR No. 1269 of 2017
                                                 (VIPUL TRIPATHI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                   Dated : 28-10-2022
                                         Mr. R.S. Saini, learned counsel for the applicant.

                                         Mr. Anand Naik, learned counsel for the respondent No.2.

Learned counsel for the applicant submits that as per his information, the judgment in the case has been delivered by the trial Court and the applicant has been acquitted. He, therefore, prays for time to produce the judgment passed by the trial Court in the case.

List the case in the week commencing 21.11.2022.

(SMT. ANJULI PALO) JUDGE

ks

Signature Not Verified SAN

Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2022.10.28 17:41:27 IST