Madhya Pradesh High Court
The State Of Madhya Pradesh vs Sunil @ Neta Trivedi Judgement Given By: ... on 9 January, 2014
Criminal Revision No.1821/2012
09.01.2014:
Shri D.K. Paroha, P.L. for the State.
Let a notice of this petition be issued to the respondent
by R.A.D. and ordinary both modes.
Steps be taken within a week. Notice be made returnable within two weeks. List the matter in the week commencing 10.2.2014 for consideration on admission.
In the meanwhile, case diary be called for.
(Tarun Kumar Kaushal) Judge YS/