Madhya Pradesh High Court
Rahul Gurjar vs The State Of Madhya Pradesh on 18 June, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-17260-2018
(RAHUL GURJAR Vs THE STATE OF MADHYA PRADESH)
2
Jabalpur, Dated : 18-06-2018
Mr. Sunil Kumar Mishra, Advocate for the petitioner.
Mrs. Namrata Agrawal, Govt. Advocate for the respondent-
State.
sh Learned counsel for the petitioner contends that there is no e allegation in the charge-sheet filed that the petitioner is part of the ad gang who are facilitating impersonation of candidates for appointment Pr to the post of Assistant Sub Inspector and other posts under the State.
Mrs. Agrawal points out that the investigation in respect of a hy involvement of other accused is awaiting report from Computer Emergency Response Team, Department of Information and ad Technology, Government of India which is examining the mobile M phones and other electronic gadgets recovered from the accused.
List after four weeks.
of In the meantime, Mrs. Agrawal shall furnish the status of the rt report.
ou C (HEMANT GUPTA) (VIJAY KUMAR SHUKLA) h CHIEF JUSTICE JUDGE ig H psm Digitally signed by PREM SHANKAR MISHRA Date: 2018.06.18 23:02:52 -07'00'