Madhya Pradesh High Court
Imrat Dheemar vs State Of M.P. on 12 April, 2016
1 CRA. No.324/2008 12.04.2016 Shri Mohd. Irshad, learned Panel Lawyer for State. Nobody is appearing for the appellant, who failed to appear before the Registrar.
Issue bailable warrant against him in the sum of Rs.30,000/- returnable on 11.07.16 and notice be also issued to his surety for the same date.
(M.C. Garg) Judge Meh/-