Madhya Pradesh High Court
Mohd. Akram vs The State Of Madhya Pradesh on 7 February, 2018
THE HIGH COURT OF MADHYA PRADESH CRA-210-2016 (MOHD. AKRAM Vs THE STATE OF MADHYA PRADESH) 8 Jabalpur, Dated : 07-02-2018 Parties through their counsel. Learned counsel for the appellant seeks time to argue the matter. Prayer is allowed. List on 26th February, 2018.
e sh (RAJEEV KUMAR DUBEY) ad JUDGE Pr a hy vy ad Digitally signed by VAIBHAV YEOLEKAR VAIBHAV DN: c=IN, o=HIGH COURT OF MADHYA PRADESH JABALPUR, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=5d417c5e2cdb0fdfcea7271b912989f YEOLEKAR ffd7a8d3dbf63db4ebdc42355e64abf7c, 2.5.4.45=0321007752E925403D6A9CA64C0AF 28688DDCEFD19008152D550BB9E37BE4DAF M FE2DB9, cn=VAIBHAV YEOLEKAR Date: 2018.02.08 17:53:52 +05'30' of rt ou C h ig H