Madhya Pradesh High Court
Rafiq vs The State Of Madhya Pradesh on 21 June, 2022
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
MCRC No. 17484 of 2022
(RAFIQ Vs THE STATE OF MADHYA PRADESH)
Dated : 21-06-2022
Ms. Sonali Rajoria, counsel for the petitioner.
Shri A. S. Sisodia, counsel for the respondent/State.
Counsel for the respondent/State is directed to get the applicant examined through the medical board regarding his ailment as the counsel for the applicant submits that after the spinal surgery the applicant is having paralysis on the left side of his body.
Let the aforesaid report be submitted within a week's time. Let the matter be listed on 29.06.2022.
(SUBODH ABHYANKAR) JUDGE Pankaj Signature Not Verified SAN Digitally signed by PANKAJ PANDEY Date: 2022.06.22 10:51:19 IST