Madhya Pradesh High Court
Satyam Agrawal vs The State Of Madhya Pradesh on 17 August, 2021
Author: Rajeev Kumar Dubey
Bench: Rajeev Kumar Dubey
1 MCRC-14706-2021
The High Court Of Madhya Pradesh
MCRC-14706-2021
(SATYAM AGRAWAL Vs THE STATE OF MADHYA PRADESH)
9
Jabalpur, Dated : 17-08-2021
Heard through Video Conferencing.
Shri Satish Agrawal, relative of applicant Satyam Agrawal is present in
person.
None for the respondent/State.
Case diary is also not available.
In absence of learned counsel for both the parties and non-availability of case diary, matter is adjourned.
The State counsel is also directed to inform the Investigating Officer of Crime No.102/2020 registered at P.S. Ishanagar, District Chhatarpur to remain present in person before the Court and produce the information regarding the evidence collected by him against applicant Satyam Agrawal.
List the matter in the next week.
(RAJEEV KUMAR DUBEY) JUDGE (ra) Signature Not Verified SAN Digitally signed by RANJEET AHIRWAL Date: 2021.08.17 16:47:23 IST