Madhya Pradesh High Court
P.K. Rai vs The State Of Madhya Pradesh on 5 January, 2016
Criminal Appeal No.2475/2015
05.01.2016
Shri Amit Verma, learned counsel for the appellant.
Shri Prakash Gupta, learned P.L. for the State.
It is stated by the learned counsel for the
respondent/State that he has filed written objection on 28-
11-2015. However, no such written objection is available on record.
Office to place the same on record. List after one week along with Cr.A. No.749/2013.
(Rajendra Menon) (S.K. Palo)
Judge Judge
ac.