Madhya Pradesh High Court
Ankit @ Ketan Ahirwar vs The State Of Madhya Pradesh on 11 December, 2018
1 MCRC-49822-2018
The High Court Of Madhya Pradesh
MCRC-49822-2018
(ANKIT @ KETAN AHIRWAR Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 11-12-2018
Shri Adarsh Heera, counsel for the applicant.
Shri Rajesh Tiwari, Govt. Advocate for the respondent/State.
Case diary is available. Learned counsel for the State seeks time to produce the antecedent of the applicant.
Prayer is allowed.
List the matter in the next week.
(RAJEEV KUMAR DUBEY) JUDGE (ra) Digitally signed by RANJEET AHIRWAL Date: 12/12/2018 10:55:48