Madhya Pradesh High Court
Vikki @ Deepak vs The State Of Madhya Pradesh on 7 February, 2018
HIGH COURT OF M.P. : BENCH AT INDORE
Cr.A. No.1318/2015
07/02/2018 :-
Shri R.S. Bais, learned counsel for the appellant.
Shri Swapnil Sharma, learned Government Advocate for
the respondent/State.
As per PUD received from Central Jail, Indore appellant Vikki @ Deepak has been released from jail.
Learned counsel for the petitioner prays for fixed date for appearance of the appellant before this Court.
Prayer is allowed.
List on 12/03/2018.
(Virender Singh) Judge Aiyer* Jagdishan Digitally signed by Jagdishan Aiyer DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, postalCode=452001, st=Madhya Pradesh, Aiyer 2.5.4.20=a447e9805af75a6ef46d4975800dabec4b062 d9acd7546137cc740fb3cea1603, cn=Jagdishan Aiyer Date: 2018.02.10 00:01:36 +05'30'