Madhya Pradesh High Court
Mukesh Shukla vs The State Of Madhya Pradesh on 9 January, 2018
THE HIGH COURT OF MADHYA PRADESH MCRC-28323-2017 (MUKESH SHUKLA Vs THE STATE OF MADHYA PRADESH) 1 Jabalpur, Dated : 09-01-2018 Parties through their respective counsel. Learned counsel for the State is requested to get the documents from pages 10 to 13 verified from the Police. These are supposed to be complaints, which have made by the wife of the applicant herein to the Police with regard to the non vacation of tenanted premise by the prosecutrix and her mother.
Under the circumstances, list the case after a week.
(ATUL SREEDHARAN) JUDGE julie