Abhishek Pathak vs The State Of Madhya Pradesh
2024 Latest Caselaw 3356 MP

Madhya Pradesh High Court

Abhishek Pathak vs The State Of Madhya Pradesh on 5 February, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       WP No. 5138 of 2020
                                 (ABHISHEK PATHAK AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 05-02-2024
                                 Shri Aditya Veer Singh - Advocate for the petitioners.

                                 Shri Praveen Shukla - Panel Lawyer for respondents No.1 to 4.

Shri Anshuman Singh - Advocate for respondent No.5.

Let complete set of copies of the order sheet be called for in S.T. No.324/2012 dated 30/006/2023 to show as to when the petitioner- Abhishek

Pathak and Roop Narayan Ahirwar were declared to be absconding as mentioned in the cause title of the judgment dated 30/06/2023 inasmuch said Abhishek Pathak and Roop Narayan Ahirwar were acquitted by the same Court in S.T. No.14/2017 dated 25/07/2023 and the said judgment was passed in the presence of the accused.

Let complete copies of order sheets be called for. List this case in next week.

(VIVEK AGARWAL) JUDGE

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