Madhya Pradesh High Court
Bhagiragh Singh vs The State Of Madhya Pradesh on 19 October, 2020
1 WP-15460-2020
The High Court Of Madhya Pradesh
WP-15460-2020
(BHAGIRAGH SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Jabalpur, Dated : 19-10-2020
Heard through Video Conferencing.
Shri Ghanshyam Pandey, learned counsel for the petitioner.
Shri Swapnil Ganguly, learned Deputy Advocate General for the
respondent-State.
As prayed for by learned counsel for the petitioner, list after 15 days.
(SANJAY YADAV) (RAJEEV KUMAR DUBEY)
ACTING CHIEF JUSTICE JUDGE
Loretta
Signature Not Verified
SAN
Digitally signed by LORETTA RAJ
Date: 2020.10.20 16:11:14 IST