Madhya Pradesh High Court
The State Of Madhya Pradesh vs Naveen @ Ajay on 17 May, 2018
1
HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
CRRFC No.03 of 2018
Indore, Dated:- 17/05/2018
Shri Manoj Dwivedi, Additional Advocate General for
the petitioner.
As no one is appearing on behalf of the accused and,
therefore, Office is directed to appoint Shri Amit Dube,
Advocate through M.P. High Court Legal Services
Authority and supply complete set of paper book to him so
that matter be argued on behalf of respondent/accused on
the next date of hearing.
List the matter along with Cr. A. No.3830 of 2018 for analogous hearing.
(P. K. Jaiswal) (S. K. Awasthi)
Judge Judge
pp/
Digitally signed by Pankaj Pandey
Date: 2018.05.17 15:07:43 +05'30'