Madhya Pradesh High Court
Jiwan Singh @ Subhash vs The State Of Madhya Pradesh on 5 July, 2021
Author: Akhil Kumar Srivastava
Bench: Akhil Kumar Srivastava
1 MCRC-1018-2021
The High Court Of Madhya Pradesh
MCRC-1018-2021
(JIWAN SINGH @ SUBHASH Vs THE STATE OF MADHYA PRADESH)
9
Jabalpur, Dated : 05-07-2021
Heard through Video Conferencing.
Shri M.K. Tripathi, learned counsel for the applicant.
Shri D.K. Khare, learned PL for respondent/State.
Learned Panel Lawyer submits that visra report has not been received but counsel for the applicant submits that visra report has been received as he has gathered information from the concerning police station.
It is very strange that though visra report is received in the police station but even after directing production of the visra report the same has not been filed with the case diary to produce before this Court.
Learned Panel Lawyer is directed to look into the matter and ensure that visra report be produced positively on the next date of hearing.
Copy of the order be supplied to learned panel lawyer for compliance of the order.
List after a week.
(AKHIL KUMAR SRIVASTAVA)
JUDGE
navin
Signature
SAN Not
Verified
Digitally signed by
NAVEEN NAGDEVE
Date: 2021.07.06
10:44:05 IST