Madhya Pradesh High Court
Yashwant vs Jagdish Singh on 16 November, 2016
CRA-1789-2013
(YASHWANT Vs JAGDISH SINGH)
16-11-2016
None for the appellant.
Ms. Zulfa Sultana, learned counsel for the respondent.
Accused/respondent is present before me to mark his presence.
His presence is taken on record. He is directed to mark his presence on 16/12/2016 and on all other subsequent dates, as may be fixed by Registry of this Court.
(VIRENDER SINGH) JUDGE