Santosh Babu Shukla vs The State Of Madhya Pradesh
2023 Latest Caselaw 5885 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MCRC No. 12213 of 2023 (SANTOSH BABU SHUKLA Vs THE STATE OF MADHYA PRADESH)

Dated : 11-04-2023 Shri Sourabh Bhushan Shrivastava - Advocate for the applicant.

Shri Vijay Kumar Shukla - Panel Lawyer for the State.

Shri Sourabh Bhushan Shrivastava when asked that how this third anticipatory bail application is maintainable submits that there is a judgment in this regard.

However, unfortunately he has not brought the said judgment which is against the parameters of good advocacy.

Let judgment be brought on record by filing it along with an application. List after two weeks.

(VIVEK AGARWAL) JUDGE

Tabish

Signature Not Verified SAN

Digitally signed by MOHD TABISH KHAN Date: 2023.04.11 19:30:21 IST