Madhya Pradesh High Court
The State Of Madhya Pradesh vs Dehlan Singh on 29 March, 2016
CRR-2008-2009
( THE STATE OF MADHYA PRADESH Vs DEHLAN SINGH)
29-03-2016
Shri Pramod Pandey, Government Advocate for the
petitioner/State.
Shri Akshay Shukla, counsel for the respondent.
Learned Government Advocate for the petitioner/State prays for time to comply with Court order dated 8.10.2015. Time is granted.
Learned Government Advocate for the petitioner/State also prays for and is granted three weeks' time to argue on the question of maintainability in view of the judgment passed in the case of Dal Chand Vs. State of M.P. 1977 Cr.L.J. 1394 (M.P.) (C V SIRPURKAR) JUDGE