Madhya Pradesh High Court
Ramesh Shah vs The State Of Madhya Pradesh on 12 July, 2018
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C. No. 24254/2018
Jabalpur, Dated: 12.07.2018
Shri Siddharth R. Gupta, Advocate for the applicant.
Shri V.S. Mishra, G.A. for the respondent no. 1-State.
Heard on admission.
Issue notice to the respondent no. 2 on payment of process fee by both mode.
Notice be made returnable within two weeks. Looking to the fact and circumstances of the case, it is also directed that no coercive action will be taken against the petitioner, till the next date of hearing.
(J.P. GUPTA) JUDGE VKV/-
Digitally signed by VINAY KUMAR VERMA Date: 2018.07.12 17:34:18 +05'30'