Madhya Pradesh High Court
Sahid Ali vs The State Of Madhya Pradesh on 9 June, 2022
Author: Amar Nath Kesharwani
Bench: Amar Nath Kesharwani
1 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE MCRC No. 27658 of 2022 (SAHID ALI Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 09-06-2022 Shri R. B. Singh, learned counsel for the applicant.
Shri Rajesh Joshi, learned GA for the State. Case diary is not available. Let case diary be produced on the next date of hearing. Counsel for the applicant also prays for calling the case diary of crime no.1081/2021 registered at police station Chimanganj Mandi, Ujjain.
Let the case diary of both the crime numbers be produced on the next date of hearing.
List after summer vacation.
(AMAR NATH (KESHARWANI)) V. JUDGE hk/ Signature Not Verified VerifiedDigitally Digitally signed by SAN HARI KUMAR C G NAIR Date: 2022.06.10 18:17:13 IST