Madhya Pradesh High Court
Gabbar Singh @ Rambabu vs The State Of Madhya Pradesh on 24 July, 2018
1 CRA-5320-2018
The High Court Of Madhya Pradesh
CRA-5320-2018
(GABBAR SINGH @ RAMBABU Vs THE STATE OF MADHYA PRADESH)
1
Indore, Dated : 24-07-2018
Shri C.K.Verma, Advocate for the appellant.
Ms. Bharati Lakkad, Public Prosecutor for the respondent/State.
Let record of the trial Court be requisitioned and list the appeal for admission alongwith the record.
Let reply to I.A.No.5512/2018, application under section 389(1) Cr.P.C., be filed by the State within three weeks.
List after three weeks.
(ROHIT ARYA) JUDGE b/-
M V R BALAJI SARMA 2018.07.26 11:26:28 +05'30'