Madhya Pradesh High Court
Pholchand vs The State Of Madhya Pradesh on 22 September, 2015
Cr.A.No.ifi?5 203.5 ifigfi 203.5 8a 110% 203.5 22 .09.2015 Parties through their counsel. Learned counsel for appellant prays for an adjournment.
The case is adjourned. List the matter on 06/01/2016.
(S.C. Sharma) Judge Karuna