Madhya Pradesh High Court
Lokendra Singh vs The State Of Madhya Pradesh on 22 July, 2020
Author: Anand Pathak
Bench: Anand Pathak
1 MCRC-20090-2020
The High Court Of Madhya Pradesh
MCRC-20090-2020
(LOKENDRA SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)
3
Gwalior, Dated : 22-07-2020
Shri Prashant Sharma, learned counsel for the applicant.
Shri Rohit Mishra, learned Additional Advocate General for
respondent/State.
Shri Mehmood Khan, learned counsel for the complainant. Counsel for parties undertake to submit certain documents in support of their submission regarding metadata of photographs etc. Looking to the fact situation, permission granted. Needles be done on or before 23.07.2020. Office is directed to upload the documents if any, submitted by the parties through online before this Court.
List on 24.07.2020.
(ANAND PATHAK) JUDGE Ashish* ASHISH CHAURASIA 2020.07.23 14:41:13 +05'30'