Pradeep Kumar Sharma @ Ravi Singh vs The State Of Madhya Pradesh on 5 January, 2015

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Madhya Pradesh High Court

Pradeep Kumar Sharma @ Ravi Singh vs The State Of Madhya Pradesh on 5 January, 2015

<div style="width: 600px; background-color: white; height: 500px; margin: 0px auto; word-wrap: break-word;" id="ggg" onkeypress="return nb(event)" onmouseup="checkStat()" contenteditable="true"> M.Cr.C. No. 16084/2014. 05.01.2015 Shri Anuvad Shrivastava, learned counsel for the applicant. Shri Rakesh Kesharwani, learned Panel Lawyer for the non-applicant no. 1/State. Shri Ravindra Parashar, learned counsel for non-applicant no. 2 Ram Singh and non-applicant no. 3 Vishnu Gupta. Applicant Pradeep Kumar Sharma @ Ravi Singh, non-applicant no. 2 Ram Singh and non-applicant no. 3 Vishnu Gupta are present before this Court in person. They are identified by their counsel. Shri Ravindra Parashar, learned counsel for non-applicant no. 2 and 3 has submitted the reply of the petition filed by the applicant under Section 482 of the Cr.P.C. Learned counsel for applicant prays for time for submissions on the I.A. No. 19843/2014. Prayer is allowed. List the case in the week commencing from 09/02/2015. (RAJENDRA MAHAJAN) JUDGE AKM  <object type="application/pdf" id="ggg_object" style="display: none"></object>  </div>

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Madhya Pradesh High Court

Pradeep Kumar Sharma @ Ravi Singh vs The State Of Madhya Pradesh on 5 January, 2015