Madhya Pradesh High Court
Gaurav Vinchurkar vs The State Of Madhya Pradesh on 25 February, 2021
Author: Anjuli Palo
Bench: Anjuli Palo
1 MCRC-10795-2021 The High Court Of Madhya Pradesh MCRC-10795-2021 (GAURAV VINCHURKAR Vs THE STATE OF MADHYA PRADESH) 1 Jabalpur, Dated : 25-02-2021 Mr.Aman Dawra, learned counsel for the applicant. Ms.Shikha Baghel, learned P.L. for the State submits that case diary is not available.
Let the same be made available on the next date of hearing. List the case in next week.
In the meanwhile, learned counsel for the applicant shall file an application for impleadment of the complainant.
State is directed to inform the complainant in compliance of section 15 of the 1989 Act.
(SMT. ANJULI PALO) JUDGE RM Signature Not Verified SAN Digitally signed by RAJESH T MAMTANI Date: 2021.02.25 17:47:58 IST