Vivek @ Chuha Pandey vs The State Of Madhya Pradesh
2024 Latest Caselaw 4618 MP

Madhya Pradesh High Court

Vivek @ Chuha Pandey vs The State Of Madhya Pradesh on 16 February, 2024

Author: Maninder S. Bhatti

Bench: Maninder S. Bhatti

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                    MCRC No. 5088 of 2024
                                         (VIVEK @ CHUHA PANDEY Vs THE STATE OF MADHYA PRADESH)

                          Dated : 16-02-2024
                                Shri R.K. Shukla - Advocate for applicant.

                                Smt. Priyanka Mishra - Government Advocate for respondent-State.

Learned counsel for the applicant contends that out of 15 cases which were registered in past against the present applicant, in many cases, the present applicant has been acquitted.

Learned counsel for the applicant prays for time to bring on record the judgment of acquittal in those cases.

Time granted.

List the matter after a week.

(MANINDER S. BHATTI) JUDGE

mn