Madhya Pradesh High Court
Smt. Leela Virang vs The State Of Madhya Pradesh on 26 August, 2015
M.Cr.C.No.6678/2015 19.08.2015
Shri Imran Khan, learned Counsel for the applicant. Shri Mukesh Parwal, learned Govt. Advocate for the non-applicant/State.
Shri Neeraj Choudhary, learned Counsel for the objector.
The case diary is available. Learned Counsel for the applicant seeks time on the ground that the arguing Counsel is not available.
Let the matter be fixed on 26.08.2015.
(JARAT KUMAR JAIN) JUDGE ns.