Madhya Pradesh High Court
Sanjay Kumar Sharma vs The State Of M.P. And Ors. on 12 March, 2015
WRIT PETITION No.3105/2005 1
12.03.2015
Shri Shailesh Jain, learned Counsel for the petitioner.
Shri Deepak Awasthy, learned Govt. Advocate for the
respondents-State.
Heard on the question of admission. Admit.
No notice is necessary to respondents No.1 to 3 as they are already served, represented and return has been filed by them.
Issue notice of this writ petition to respondent No.4 only on payment of process fee within seven days by registered A.D. through the Director General of Police, Bhopal.
Post for final hearing in the last week of April, 2015.
(K.K. Trivedi) Judge Skc