Madhya Pradesh High Court
Ashish Gupta vs The State Of Madhya Pradesh on 5 January, 2022
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 MCRC-64121-2021 The High Court Of Madhya Pradesh MCRC No. 64121 of 2021 (ASHISH GUPTA Vs THE STATE OF MADHYA PRADESH) Jabalpur, Dated : 05-01-2022 Mr. Shailendra Singh, learned counsel for applicant.
Mr. Loven Arora, learned Panel Lawyer for the State informed that case diary is not available.
Learned Panel Lawyer appearing for State is directed to call for the case diary in connection with Crime No.285/2021 registered at police station- Sohagpur, District-Shahdol (MP) for offences punishable under Section 8/20 of NDPS Act.
List the matter after two weeks.
(VISHAL DHAGAT)
JUDGE
nd
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NEETI TIWARI
Date: 2022.01.06
16:50:44 IST