Madhya Pradesh High Court
Rajni vs Director General Of Police (Dgp) on 21 June, 2018
THE HIGH COURT OF MADHYA PRADESH WP-13284-2018 (RAJNI Vs DIRECTOR GENERAL OF POLICE (DGP)) 1 Jabalpur, Dated : 21-06-2018 Shri Prashant Chourasia, learned counsel for the petitioner. Shri Sudeep Chatterjee, learned GA for the State. Learned counsel for the State prays for and is granted four weeks' time to seek instructions and file status report.
sh Learned counsel for the petitioner is also directed to implead e Sonu Chakaravati with the correct address and also provide the ad information to the police authorities regarding the same.
Pr (NANDITA DUBEY) a JUDGE hy ad RAVI SHANKAR SHRIVASTAVA 2018.06.21 13:17:59 +05'30' M rss of rt ou C h ig H