Madhya Pradesh High Court
Shambhu Prasad vs The State Of Madhya Pradesh on 19 February, 2018
THE HIGH COURT OF MADHYA PRADESH CRA-3021-2017 (SHAMBHU PRASAD Vs THE STATE OF MADHYA PRADESH) 8 Jabalpur, Dated : 19-02-2018 None for the appellant despite repeated calls, therefore, case is adjourned.
List the matter after six weeks.
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(S.K. SETH) (ANURAG SHRIVASTAVA)
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JUDGE JUDGE
Digitally signed
by MOHD IRFAN
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Date: 2018.02.19 15:32:45 +05'30' irfan ad M of rt ou C h ig H