Madhya Pradesh High Court
Deepak vs The State Of Madhya Pradesh on 30 November, 2017
THE HIGH COURT OF MADHYA PRADESH
MCRC-24093-2017
(DEEPAK Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 30-11-2017
Shri Alok Nayak, counsel for the petitioner.
Shri M.K. Soni, government advocate for the
respondent/State.
Learned government advocate for the respondent/State is directed to seek instruction and apprise the Court whether the directions passed by the Supreme Court in the case of Rajesh Sharma and others vs. State of U.P. and others (order dated 27.7.2017) passed in Criminal Appeal No.1265/2017 have been complied with.
List the matter on 6.12.2017.
(C V SIRPURKAR) JUDGE ahd