Madhya Pradesh High Court
The State Of Madhya Pradesh vs Sandeep Pal on 30 June, 2016
MCRC-1237-2016
(THE STATE OF MADHYA PRADESH Vs SANDEEP PAL)
30-06-2016
Shri Yogendra Das Yadav, Panel Lawyer for the
petitioner/State.
Record of the Court below has been received.
Heard on admission.
Let notice against admission be issued to the respondent
returnable in six weeks, by RAD as well as ordinary mode. Let requisites for the same be filed within a week. Let the matter be listed after receipt of service report of notice upon the respondent.
(C V SIRPURKAR) JUDGE