Madhya Pradesh High Court
Smt. Ruchi Agarwal @ Guddi @ Renu vs The State Of Madhya Pradesh Thr. on 10 March, 2016
M.Cr.C. No.11336/2015
10.03.2016
Shri R.K. Soni, learned counsel for the petitioners.
Shri R.S. Yadav, learned Public Prosecutor of the
respondent No.1/State.
In compliance of the earlier order dated 03.12.2015, the status report has not been produced.
As prayed by the learned Public Prosecutor for the respondent/State, again four weeks' time is granted to produce the status report positively.
List after four weeks.
(M.K. Mudgal)
pwn Judge