Madhya Pradesh High Court
Kuldeep Jadeja vs The State Of M.P. on 6 December, 2021
Author: Vivek Rusia
Bench: Vivek Rusia
1 MCRC-50206-2020 The High Court Of Madhya Pradesh MCRC No. 50206 of 2020 (KULDEEP JADEJA Vs THE STATE OF M.P. AND OTHERS) Indore, Dated : 06-12-2021 Shri Neeraj Kumar Soni, learned counsel for the applicant.
Ms. Mamta Shandilya, learned Public Prosecutor for the non-applicant No.1 - State.
By order dated 10.11.2020, the applicant has been released on bail. Learned counsel for the applicant submtis that charge-sheet has not been filed.
Let it be verified from Police Station Pithampur, District Dhar whether the police is going to file a closure report because the entire amount has been deposited by the applicant.
List on 20.12.2021.
(VIVEK RUSIA)
JUDGE
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Date: 2021.12.06
15:15:36 IST