Madhya Pradesh High Court
Bhagwandas @ Chintu Sahu vs The State Of Madhya Pradesh on 7 November, 2016
1
Cr.R. No. 880/2016
07.11.2016
Shri Sushil Goswami, learned counsel for the
petitioner.
Shri R.K. Awasthi, learned Public Prosecutor for the
respondent/State.
Learned counsel for the State is to clarify about the suicide note which is mentioned in the final report prepared by SHO, Civil Lines Datia who has registered the FIR at Crime No. 09/2016.
List this case in the next week.
(Rajeev Kumar Dubey) Judge Aman