Madhya Pradesh High Court
Imla Soni vs The State Of Madhya Pradesh on 14 June, 2021
Author: Akhil Kumar Srivastava
Bench: Akhil Kumar Srivastava
1 MCRC-19254-2021 The High Court Of Madhya Pradesh MCRC-19254-2021 (IMLA SONI Vs THE STATE OF MADHYA PRADESH) 2 Jabalpur, Dated : 14-06-2021 Heard through Video Conferencing. Counsel for the applicant is not online. Shri Ashok Sinha, learned PL for the State. Case diary is not available. Same be made available on the next date of hearing.
Adjourned.
This being a repeat (second) bail application, list it after two weeks along with the case diary and criminal record of the applicant, if any.
(AKHIL KUMAR SRIVASTAVA) JUDGE MSP Signature SAN Not Verified Digitally signed by MANVENDRA SINGH PARIHAR Date: 2021.06.16 10:31:09 IST