Madhya Pradesh High Court
Mahammad Shehzad vs The State Of Madhya Pradesh on 3 November, 2022
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
MCRC No. 51418 of 2022
(MAHAMMAD SHEHZAD Vs THE STATE OF MADHYA PRADESH)
Dated : 03-11-2022
Ms. Kritika Khandelwal, learned counsel for the applicant.
Shri Ranjeet Sen, learned Govt. Advocate for the respondent/State.
Counsel for the State is directed to verify the health status of the applicant as according to the counsel appearing for the applicant, the applicant is presently admitted in M.Y. Hospital and is suffering from paralysis and also heart ailment.
Let the needful be done within three days. Let the matter be listed on next Monday i.e. 07.11.2022.
(SUBODH ABHYANKAR) JUDGE moni Signature Not Verified Signed by: MONI RAJU Signing time: 11/3/2022 6:21:10 PM