Madhya Pradesh High Court
Mohd. Rizwan vs The State Of Madhya Pradesh on 13 July, 2022
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MCRC No. 34057 of 2022 (MOHD. RIZWAN AND OTHERS Vs THE STATE OF MADHYA PRADESH) Dated : 13-07-2022 Shri Vijay Soni, learned Government Advocate for the State informed that case diary is not available.
Learned Government Advocate appearing for State is directed to call for t h e case dairy in connection with Crime No.474/2022 registered at Police Station-Rampur Baghelan, District-Satna (MP) for offence under Section 34(2) of MP Excise Act.
List the matter after two weeks.
(VISHAL DHAGAT) JUDGE shabana SHABANA ANSARI Digitally signed by SHABANA ANSARI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH COURT OF MADHYA PRADESH, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=4bc06f2e678b75148b60bb7947ee9ffc5ed27ef1f43a5d4d93d2d13dda510735, pseudonym=B646F86821C200C9792A53984F1D0790135DE39A, serialNumber=8A5E15A33816E651B4DB52BF3225281EF6C191F68E5EBE90A6E101CF42422711, cn=SHABANA ANSARI Date: 2022.07.13 15:35:23 +05'30'