Madhya Pradesh High Court
Lakhan @ Nitesh vs The State Of Madhya Pradesh on 11 January, 2019
1
HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
M.Cr.C. No.284 of 2019
Indore, Dated:- 11/01/2019
Shri Pankaj Ajmera, learned Counsel for the petitioner.
Shri Swapnil Sharma, learned Public Prosecutor for the
respondent/State.
The prosecution has pointed out that earlier Crime No.235/2007 under Section 379 of IPC, Crime No.349/2007 under Sections 323, 294, 506 and 34 of IPC, Crime No.22/2008 under Sections 147, 148, 149 and 307 IPC, Crime No.484/2009 under Sections 452, 323, 294, 506 and 34 IPC, Crime No.117/2011 under Section 34(2) of Excise Act 1915, Crime No.118/2011 under Section 25 Arms Act, Crime No.30/2012 under Sections 327, 323, 294, 506 and 34 IPC, Crime No.172/2012 under Section 392 IPC, Crime No.558 of 2012 under Sections 327, 324, 427, 323, 294, 506 and 34 IPC, Crime No.308/2013 under Section 14 M.P. Rajya Suraksha Adhiniyam , Crime No.437/2015 under Section 25 Arms Act, Crime No.666/2015 under Section 379 IPC, Crime No.111/2017 under Section 34(2) of M.P. Excise Act, Crime No.589/2017 under Section 25 Arms Act, Crime No.611/2017 under Sections 399, 402 IPC and 25 Arms Act, Crime No.222/2018 under Section 25 Arms Act and Crime No.166/2018 under Sections 307, 324 and 34 of IPC have been registered against the petitioner.
Learned Public Prosecutor prays for time to produce the copy of CCTV footage or at least a certificate that the petitioner was identified in those footage.
Prayer is allowed.
List the matter after a week.
(Virender Singh) Judge pp/ Digitally signed by Pankaj Pandey Date: 2019.01.11 16:34:21 +05'30'