Madhya Pradesh High Court
Akshay @ Goldi vs The State Of Madhya Pradesh on 17 February, 2022
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1
The High Court Of Madhya Pradesh
MCRC No. 48253 of 2021
(AKSHAY @ GOLDI Vs THE STATE OF MADHYA PRADESH)
Indore, Dated : 17-02-2022
Shri Ajinkya Dagaonkar, learned counsel for the applicant.
Shri Viraj Godha, learned PL for the respondent/State.
Counsel for the State again prays for time to verify that whether the charges under Section 329 of IPC has been framed or not.
As a last opportunity, time is granted to the counsel for the State to verify the same.
List on 21.02.2022.
(VIJAY KUMAR SHUKLA)
JUDGE
soumya
Signature Not Verified
VerifiedDigitally
Digitally signed by
SAN SOUMYA RANJAN
DALAI
Date: 2022.02.17
15:31:18 IST