Chattisgarh High Court
Manoj Kumar Shrivastava vs The State Of M.P. 71 Wpc/1612/2018 Ali ... on 18 June, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRA No.295 of 1997
Manoj Kumar Shrivastava Versus State of M.P. (now Chhattisgarh)
18/06/2018 None for the Appellant.
Shri Ramakant Pandey, Panel Lawyer for the
Respondent/State.
Let a bailable warrant be issued against the appellant for a sum of Rs. 10,000/- through the concerned Superintendent of Police for his appearance before this Court on 13th July,2018.
List this matter on 13th July,2018.
Sd/-
(Arvind Singh Chandel) Judge Yasmin