Babuaram vs The State Of Madhya Pradesh
2024 Latest Caselaw 14040 MP

Madhya Pradesh High Court

Babuaram vs The State Of Madhya Pradesh on 13 May, 2024

Author: Maninder S. Bhatti

Bench: Maninder S. Bhatti

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 4466 of 2024 (BABUARAM Vs THE STATE OF MADHYA PRADESH)

Dated : 13-05-2024 Shri Vivek Shukla - Advocate for the appellant.

Shri Ajay Tamrakar - Panel Lawyer for the State.

Though the paragraph 91 of the judgment of the trial Court reveal that previously the present appellant was not implicated in any of the case, however, the arrest memo which is available in the record reflects that in past as well,

cases against the present appellant were registered.

Learned counsel for the State is directed to verity and produce the record pertaining to criminal antecedents of the appellant in past, if any.

List after a week.

(MANINDER S. BHATTI) JUDGE

Astha