Madhya Pradesh High Court
The State Of Madhya Pradesh vs Mehbood Hasan on 14 February, 2018
THE HIGH COURT OF MADHYA PRADESH
CRR-371-2018
(THE STATE OF MADHYA PRADESH Vs MEHBOOD HASAN)
2
Jabalpur, Dated : 14-02-2018
Mr. Mohit Naik, learned Government Advocate for the
petitioner/State.
Mr. Alok Agnihotri, learned counsel for the respondent.
Learned Government Advocate for the petitioner shall provide sh copies of documents to counsel for the petitioner within three days.
e List the case after one week.
ad Pr (SUSHIL KUMAR PALO) JUDGE a hy ad Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2018.02.21 16:36:12 +05'30' M ks of rt ou C h ig H