Madhya Pradesh High Court
Mukesh Sharma @ Hari Prasad Sharma vs The State Of Madhya Pradesh on 25 March, 2015
M.Cr.C.No.3793/2015
25/03/2015
Shri Anju Singh, learned counsel for the applicant.
Shri Ajay Tamrakar, learned Panel Lawyer for the
respondent-state.
The case dairy is available.
Learned counsel for the applicant prays for and is granted two week's time to argue on the matter.
List the matter after two weeks.
(C.V. Sirpurkar)
rk Judge