Madhya Pradesh High Court
Sharad Yadav vs The State Of Madhya Pradesh on 12 May, 2015
M. Cr. C. No. 2385/2015 12/05/2015 Shri SP Singh, learned counsel for the applicant. Shri Prabal Pratap Solanki, learned Government Advocate for the non-applicant/ State.
State Counsel is under receipt of case diary but at the request of applicant's counsel, the case is adjourned with a direction to place it under the same head in the week commencing 22/06/2015.
Case Diary be produced on such date.
(U. C. Maheshwari) (D. K. Paliwal)
Judge Judge
MKB