Madhya Pradesh High Court
Sammar Singh @ Bade Raja vs The State Of Madhya Pradesh on 26 February, 2021
Author: Rajeev Kumar Dubey
Bench: Rajeev Kumar Dubey
1 MCRC-7802-2021
The High Court Of Madhya Pradesh
MCRC-7802-2021
(SAMMAR SINGH @ BADE RAJA Vs THE STATE OF MADHYA PRADESH)
3
Jabalpur, Dated : 26-02-2021
Shri P.K. Thakre, counsel for the applicant.
Shri Devendra Shukla, Panel Lawyer for the respondent/State.
Case diary is available.
Learned counsel for the State seeks time to comply with the provisions of Section 439(1)-A of CrPC.
Prayer is allowed.
Learned counsel for the State is directed to comply with the provisions of Section 439(1)-A of CrPC positively before the next date of hearing.
List the matter in the next week.
(RAJEEV KUMAR DUBEY) JUDGE (ra) Signature Not Verified SAN Digitally signed by RANJEET AHIRWAL Date: 2021.02.26 15:39:58 IST