Madhya Pradesh High Court
Santosh Paragi vs The State Of Madhya Pradesh on 13 October, 2020
Author: Sunil Kumar Awasthi
Bench: Sunil Kumar Awasthi
1 MCRC-36989-2020
The High Court Of Madhya Pradesh
MCRC-36989-2020
(SANTOSH PARAGI Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Indore, Dated : 13-10-2020
Shri Prakash Chandra Shrivas, learned counsel for the applicant.
Shri Sameer Verma, learned Panel Lawyer for the respondent/State.
Learned Panel Lawyer for the respondent/State is directed to call the DNA test report of the victim as well as applicant.
List on 06.11.2020.
(S.K. AWASTHI) JUDGE Praveen PRAVEEN Digitally signed by PRAVEEN KUMAR NAYAK DN: c=IN, o=DISTRICT AND SESSION COURT INDOR, postalCode=452005, KUMAR st=Madhya Pradesh, 2.5.4.20=e98f729464903facdd39c454 715d6eccc5a350c9111fb019b34dace NAYAK 6d05b8fd5, cn=PRAVEEN KUMAR NAYAK Date: 2020.10.13 17:18:27 +05'30'