Madhya Pradesh High Court
Rakesh Barkade vs The State Of Madhya Pradesh on 3 January, 2024
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MCRC No. 56953 of 2023 (RAKESH BARKADE Vs THE STATE OF MADHYA PRADESH) Dated : 03-01-2024 Shri Irfan Khan - Advocate for the applicant.
Shri Amit Bhurrak - Panel Lawyer for the State.
Learned counsel for the State submits that in terms of Court order dated 26-12-2023 notice has not been served upon the victim. Therefore, learned counsel prays for time to effect service of notice upon the victim.
Time granted.
List in the next week.
(MANINDER S. BHATTI) JUDGE ac Signature Not Verified Signed by: AJAY KUMAR CHATURVEDI Signing time: 1/4/2024 12:55:10 PM