Madhya Pradesh High Court
Yashraj vs The State Of Madhya Pradesh on 20 April, 2016
CRA-1907-2015
(YASHRAJ Vs THE STATE OF MADHYA PRADESH)
20-04-2016
Shri Kapil Sharma, learned counsel for the appellant.
Ms. Surabhi Nigam, learned Dy. G.A. for the
respondent/State.
Appellant Yashraj is present in person. His absence is hereby condoned. He is directed to mark his presence before the Registry of this Court on 21.11.2016.
(S.K. GANGELE) JUDGE vkt