Madhya Pradesh High Court
Arjun Patel @ Malgujar vs The State Of Madhya Pradesh on 17 September, 2024
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 MCRC-39247-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MCRC No. 39247 of 2024
(ARJUN PATEL @ MALGUJAR Vs THE STATE OF MADHYA PRADESH AND OTHERS )
Dated : 17-09-2024
Shri Satyam Agrawal - Advocate for applicant.
Shri Mohan Sausarkar - Government Advocate for respondent
No.1/State.
It is submitted by counsel for applicant that only allegation against the applicant is that witnesses have stated that assailants while committing the offence had said that they have come on the instructions of applicant. It is submitted that there is no other evidence against the applicant for warranting his prosecution.
Issue notice to respondent No.2 on payment of process fee by registered mode. PF be paid within three working days.
Call for the case diary.
List after service of notice.
(G. S. AHLUWALIA) JUDGE vc Signature Not Verified Signed by: VARSHA CHOURASIYA Signing time: 17-09-2024 16:37:23