Madhya Pradesh High Court
Chandramnai Sharma Alias Sonu vs The State Of Madhya Pradesh on 30 June, 2021
Author: Virender Singh
Bench: Virender Singh
1 HIGH COURT OF MADHYA PRADESH : JABALPUR MCRC No.12380/2021 (Chandramani Sharma @ Sonu vs. State of Madhya Pradesh) Jabalpur, dated : 30.06.2021.
Shri S.D.Gupta, counsel for the petitioner. Shri Pankaj Raj, Panel Lawyer for the State. The petitioner has following criminal antecedents :
Sr. Crime Section Police Station No. No. 1 498/02 294, 323, 506-B, 34 IPC Civil Lines, District Satna 2 169/07 294, 323, 506, 34 IPC Civil Lines, District Satna 3 199/07 341, 294, 323, 506, 34 IPC Civil Lines, District Satna 4 bLr0dz0 41(1-2), 110 CrPC Civil Lines, District Satna 45/07 5 bLr0dz0 107 and 116 CrPC Civil Lines, District Satna 115/07 6 bLr0dz0 41(1-2), 110 CrPC Civil Lines, District Satna 71/08 7 bLr0dz0 151, 107, 116(3) CrPC Civil Lines, District Satna 64/10 8 41/12 323, 324, 34 IPC Civil Lines, District Satna 9 bLr0dz0 107, 116 (3) IPC Civil Lines, District Satna 20/15 10 1026/16 394,120-B, 34 IPC Civil Lines, District Satna 11 882/18 379, 120-B IPC Civil Lines, District Satna 12 96/19 279 IPC Civil Lines, District Satna 13 158/20 394, 307, 120-B IPC and Civil Lines, District Satna 25 & 27 of Arms Act.
Shri Gupta appearing on behalf of the petitioner claims that the petitioner has been acquitted in all the earlier cases. He submitted that documents have been filed to support his contention.
Petitioner is directed to inform regarding earlier criminal cases in tabular form showing all material particulars.
List in the next week.
(VIRENDER SINGH) JUDGE anand Digitally signed by ANAND KRISHNA SEN Date: 2021.07.02 16:36:19 +05'30'