Madhya Pradesh High Court
The State Of Madhya Pradesh vs Vinod Kumar Parashar on 4 April, 2018
THE HIGH COURT OF MADHYA PRADESH
RP-1019-2017
(THE STATE OF MADHYA PRADESH Vs VINOD KUMAR PARASHAR)
5
Gwalior, Dated : 04-04-2018
Shri Vivek Jain, learned Government Advocate for the
petitioners.
Learned counsel for the respondent/State prays for time is
granted two weeks' time to file reply.
sh List after two weeks.
e ad (S. A. DHARMADHIKARI) Pr JUDGE a hy Digitally signed by PRINCEE BARAIYA Date: 2018.04.05 11:29:16 +05'30' ad Pj'S/-
M of rt ou C h ig H