Madhya Pradesh High Court
Deepesh Agrawal vs The State Of Madhya Pradesh on 12 October, 2020
Author: Shailendra Shukla
Bench: Shailendra Shukla
1 HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE MISC. CRIMINAL CASE NO.36566 OF 2020 MISC. CRIMINAL CASE NO.35798 OF 2020 MISC. CRIMINAL CASE NO.36192 OF 2020 Indore, Dated 12.10.2020 Heard the Counsel through Video Conferencing. Mr. Gautam Gupta, learned counsel for the Applicant in MCRC No.36566 of 2020 (Deepesh Agrawal vs State of MP).
Mr. Prateek Maheshwari, learned counsel for the Applicant in MCRC No.35798 of 2020 (Lokesh Agrawal vs State of MP) and MCRC No.36192 of 2020 (Lokesh Agrawal vs State of MP).
Ms. Dhrishti Rawal, learned counsel for the Non- Applicant/State.
These matters have been taken up in supplementary list today.
Learned counsel for the State submits that these matters have been listed today in supplementary list, as she could not receive the case diary in proper time and hence prays for a day's time to prepare and argue the matter.
Learned counsel for the applicant submits that the non-applicant/State has also filed the reply and he has also filed certain documents, but neither the reply nor the documents filed on behalf of the applicant have been placed on record. The Registry is directed to ensure that the reply of State as well as documents filed by the applicant are placed on record for perusal on 13.10.2020.
2HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE MISC. CRIMINAL CASE NO.36566 OF 2020 MISC. CRIMINAL CASE NO.35798 OF 2020 MISC. CRIMINAL CASE NO.36192 OF 2020 It is made very clear that no further time shall be granted to the State/Prosecution whoever appears on behalf of prosecution and submissions be made positively on 13.10.2020.
List the matters on 13.10.2020, as prayed for.
(SHAILENDRA SHUKLA)
Arun/- JUDGE
Digitally signed by
ARUN NAIR
Date: 2020.10.12
17:23:35 +05'30'