Madhya Pradesh High Court
Kailash Chandra Bagadiya vs The State Of Madhya Pradesh on 6 November, 2015
MCRC-16710-2013
(KAILASH CHANDRA BAGADIYA Vs THE STATE OF MADHYA PRADESH)
06-11-2015
Shri Ashok Agrawal, counsel for the applicant. Shri G.S.Thakur, Panel Lawyer for the State. Since the matter was registered in the year 2013, it is possible that the charge sheet must have been filed. Learned counsel for the applicant is directed to file copy of the entire charge sheet or an affidavit of the applicant that no charge sheet has been filed so far.
Learned Panel Lawyer is also directed to call for the status report as to whether charge sheet has been filed or not. If the charge has not been filed, the case diary may be called and placed before this Court on the next date of hearing. Case be listed in the week commencing 4.1.2016.
(N.K. GUPTA) JUDGE