Madhya Pradesh High Court
Laxman vs State Of M.P. on 7 September, 2021
Author: Shailendra Shukla
Bench: Shailendra Shukla
1 HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE MISC. CRIMINAL CASE NO.33128 OF 2021 (Laxman vs The State of Madhya Pradesh) Indore, Dated 07.09.2021 Mr. Deepak Tiwari, learned counsel for the applicant. Mr. Hemant Sharma, learned counsel for the non- applicant/State.
This is fifth bail application filed under Section 439 of the Code of Criminal Procedure, 1973 in which it has been stated that the applicant is in jail since last two years and he is only accused of Section 366 IPC and that he suffers from AIDS.
Let health status report of the applicant be called from Jail Superintendent, Ratlam and matter be listed on 29.09.2021 at 12:00 pm along with connected matter.
(SHAILENDRA SHUKLA) JUDGE Arun/-
Digitally signed by ARUN NAIR Date: 2021.09.07 19:31:28 +05'30' 2HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE MISC. CRIMINAL CASE NO.33128 OF 2021 (Laxman vs The State of Madhya Pradesh)