Madhya Pradesh High Court
Raghvendra Singh Pavaiya vs The State Of Madhya Pradesh on 9 September, 2021
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.44568/2021 (RAGHVENDRA SINGH PAVAIYA Vs STATE OF MADHYA PRADESH) Gwalior, Dated : 09-09-2021 Shri Ankur Maheshwari, counsel for applicant. Shri A.K. Nirankari, counsel for State. It is submitted by Shri Nirankari that applicant has a criminal history and 13 cases have been registered against him.
In reply, it is submitted by Shri Maheshwari that in most of the previously instituted criminal cases, applicant has been acquitted. He prays for and is granted a week's time to file copies of judgments passed in those criminal cases.
List next week.
(G.S. Ahluwalia) Judge Aman AMAN TIWARI 2021.09.09 14:39:01 +05'30'