Madhya Pradesh High Court
Vipin Garg @ Banti vs The State Of Madhya Pradesh Thr on 10 May, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-17919-2018
(VIPIN GARG @ BANTI Vs THE STATE OF MADHYA PRADESH THR)
1
Gwalior, Dated : 10-05-2018
Shri Sanjay Gupta, learned counsel for the petitioner.
Shri Shiraz Qureshi, learned Public Prosecutor, for the
respondents/State.
Issue notice to the respondent No.2 on admission as well as on sh I.A.No.3419/18 on payment of process fee within seven days, e returnable in four weeks.
ad List immediately after four weeks.
Pr a hy (VIVEK AGARWAL) JUDGE ad M of mani rt SUBASRI MANI 2018.05.10 16:15:09 ou
-07'00' C h ig H