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Madhya Pradesh High Court

State Of M.P. vs Hari @ Hariram & Ors. on 5 March, 2018

                 THE HIGH COURT OF MADHYA PRADESH
                            CRA-185-2002
                                  (STATE OF M.P. Vs HARI @ HARIRAM & ORS. )


  1
  Gwalior, Dated : 05-03-2018
        Parties as before.
        For the purpose of ensuring hearing of the present case filed by
  the State against acquittal, it is appropriate to direct that learned State
  counsel as well as learned counsel for the respondent(s) shall come

sh prepared to argue the matter positively. In case, there is no e representation by them in the next week, when the case will be taken ad up out of turn, then the Court may consider recalling of the order of grant of bail.

Pr The Registry is directed to inform the respondent(s) through the a police about passing of this order so that hearing can take place hy positively on the next date.

ad Registry is further directed to inform the counsel of the M respondent(s) about the passing of this order by serving a copy of this order and obtaining written acknowledgement from the counsel.

of List this matter in the next week.

                  rt
        ou




      (SHEEL NAGU)                                               (S. A. DHARMADHIKARI)
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         JUDGE                                                              JUDGE
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  Durgekar

       Digitally signed by SANJAY N.
       DURGEKAR
       Date: 2018.03.07 18:29:12
       +05'30'