Nandbihari Meena vs Union Of India
2023 Latest Caselaw 14980 MP

                                                                1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                          MP No. 5076 of 2023
                                               (NANDBIHARI MEENA Vs UNION OF INDIA AND OTHERS)

                           Dated : 11-09-2023
                                    Shri Rahul Rawat - Advocate for petitioner.

                                    Shri Pushpendra Yadav - Dy. Solicitor General for respondents.

Learned counsel for petitioner submits that though the acquittal of petitioner by the judgment of criminal Court of competent jurisdiction passed on 09.06.2008 in respect of offences punishable u/S.143, 323, 324, 325, 326

and 307 of IPC was by giving the benefit of doubt but in actuality and substance, the nature of acquittal was honourable.

At this juncture, learned counsel for petitioner prays for and is granted time to bring on record the relevant testimonials recorded in the trial Court.

List after three weeks.

                              (SHEEL NAGU)                                  (AMAR NATH (KESHARWANI))
                                  JUDGE                                              JUDGE

                           Biswal




Signature Not Verified
Signed by: SHIBA NARAYAN
BISWAL
Signing time: 9/12/2023
10:13:26 AM