Madhya Pradesh High Court
Jagdish Chandra Chawda vs The State Of Madhya Pradesh on 4 September, 2019
Author: Vandana Kasrekar
Bench: Vandana Kasrekar
HIGH COURT OF MADHYA PRADESH :INDORE BENCH M.Cr.C. No.47669/2018 Indore dated :4.09.2019 Parties as before.
Learned counsel for the applicant submits that she had filed an application for conversion of the application/revision into criminal appeal. However, the same is not on record.
Office is directed to place the same on record. List the matter after a week.
(Ms. Vandana Kasrekar) Judge pn Digitally signed by Preetha Nair Date: 2019.09.05 15:34:01 +05'30'