Madhya Pradesh High Court
Khuman Singh Rajput vs Superintendent Of Police on 9 January, 2017
MCRC No.10252/2016
1
09.01.2017
Shri Jitendra Sharma, counsel for the applicant.
Shri Girdhari Singh Chauhan, Public Prosecutor for the
respondent/State.
It is submitted by the counsel for the applicant that the applicant has been falsely implicated in the present case. There is no specific allegation against the applicant. The only allegation against him is that he has scribed the sale deed which he was suppose to do so on the basis of the instructions given by the parties and merely because under the instructions of third person if he had drafted the sale deed then that by itself would not be sufficient to hold that he was the party to the conspiracy.
The counsel for the State prays and and is granted a week's time to argue the matter.
List in the week commencing 16.1.2017.
(G.S. Ahluwalia) Judge (alok)