Madhya Pradesh High Court
Surendra vs The State Of Madhya Pradesh on 21 November, 2019
Author: Anand Pathak
Bench: Anand Pathak
1 MCRC-40407-2019
The High Court Of Madhya Pradesh
MCRC-40407-2019
(SURENDRA Vs THE STATE OF MADHYA PRADESH)
6
Gwalior, Dated : 21-11-2019
Shri J.S.Kushwaha, learned counsel for the applicant.
Shri Ravindra Sharma, learned Public Prosecutor for respondent/State.
Learned counsel for the applicant seeks and is granted four weeks time to produce metadata of mobile as referred in earlier order.
List after four weeks.
(ANAND PATHAK) JUDGE Ashish* ASHISH CHAURASIA 2019.11.21 18:16:12 +05'30'