Madhya Pradesh High Court
Lokpal Singh vs The State Of Madhya Pradesh on 4 June, 2020
Author: Akhil Kumar Srivastava
Bench: Akhil Kumar Srivastava
1 MCRC-6342-2020
The High Court Of Madhya Pradesh
MCRC-6342-2020
(LOKPAL SINGH Vs THE STATE OF MADHYA PRADESH) 5 Jabalpur, Dated : 04-06-2020 Shri Sanjay Kumar Patel, learned counsel for the applicant. Shri Piyush Bhatnagar, learned Panel Lawyer for the State. None for the objector.
This case is taken up for hearing through Video Conference. Case diary is available.
Heard on I.A. No.6202/2020, an application for grant of temporary bail.
It is mentioned in the application that the wife of the applicant is suffering from suspected cancer of abdomen and she has been referred to higher center i.e. Bhopal for treatment. The applicant has filed treatment papers in support of the application.
Learned counsel for the State is directed to verify the aforesaid fact from the concerning Police Station and detail medical report of the wife of the applicant, be submitted positively on the next date of hearing.
List in the next week.
(AKHIL KUMAR SRIVASTAVA) JUDGE pb Digitally signed by PRASHANT BAGJILEWALE Date: 04/06/2020 00:38:38