Madhya Pradesh High Court
Dipendra vs The State Of Madhya Pradesh on 4 May, 2021
Author: Sheel Nagu
Bench: Sheel Nagu
1 MCRC-18622-2021 The High Court Of Madhya Pradesh MCRC-18622-2021 (DIPENDRA Vs THE STATE OF MADHYA PRADESH) 3 Jabalpur, Dated : 04-05-2021 Heard through Video Conferencing. Shri Anand Mohan Khare, learned counsel for the petitioner. Shri Sanjay K. Malvi, learned Public Prosecutor for the State. The case diary seems to be incomplete as the suicide note is not contained therein.
List the case on 8.5.2021.
(SHEEL NAGU) JUDGE PB Digitally signed by PRADYUMNA BARVE Date: 2021.05.05 18:33:20 +05'30'