Madhya Pradesh High Court
Sunil Marathe vs The State Of Madhya Pradesh on 7 August, 2018
1 MCRC-27869-2018
The High Court Of Madhya Pradesh
MCRC-27869-2018
(SUNIL MARATHE Vs THE STATE OF MADHYA PRADESH)
3
Jabalpur, Dated : 07-08-2018
Shri Sameer Seth, counsel for the petitioner.
Shri Sandeep Mahawar, counsel for the objector.
Shri Narendra Chourasiya, Government Advocate for the
respondent/State.
Learned Government Advocate for the respondent/State prays for time to make FSL report with regard to the mobile phone seized from the possession of the petitioner, available.
Time is granted.
Let FSL report be obtained and made available. Let the matter be listed in the next week.
(C V SIRPURKAR) JUDGE Digitally signed by BIJUbBABY Date: 2018.08.07 05:00:07 -07'00'