Madhya Pradesh High Court
Kartar Singh @ Tar Singh vs The State Of Madhya Pradesh Thr on 31 July, 2017
MCRC No.4945/2017
M.Cr.C. No.3391/2017
&
M.Cr.C. No.7141/2017
31/07/2017
Shri Girraj Soni, learned counsel for applicant-
Baljeet Singh.
Shri Rajnish Sharma, learned counsel for applicant
Grudeep Singh.
Shri Vilas Tikhe, learned counsel for applicant-
Kartar Singh alias Taar Singh.
Shri Arun Barua, learned Panel Lawyer for the
respondent/State.
Shri M.K. Choudhary, learned counsel for the complainant.
Case diary is available.
All these M.Cr.Cs. have arisen out of one and the same crime number of the same police station, therefore, they are taken up together for consideration.
Learned counsel for the applicants pray for grant of time to argue on the bail pleas.
Time is granted.
List all the three M.Cr.Cs. for analogous hearing after 9.8.2017 in the second week of August, 2017.
(Rajendra Mahajan) Judge van