Madhya Pradesh High Court
Sanjay Mourya vs The State Of Madhya Pradesh on 15 May, 2020
Author: B. K. Shrivastava
Bench: B. K. Shrivastava
1 CRA-2593-2020 The High Court Of Madhya Pradesh CRA-2593-2020 (SANJAY MOURYA Vs THE STATE OF MADHYA PRADESH AND OTHERS) 2 Jabalpur, Dated : 15-05-2020 Parties through their counsel. Matter is taken up through video conferencing. It is submitted by the State that case diary is not available. Therefore, State is directed to call the case diary along with the previous criminal record of the applicant.
State is also directed to serve notice upon the complainant. List after one week.
(B. K. SHRIVASTAVA) JUDGE vy Digitally signed by VAIBHAV YEOLEKAR Date: 15/05/2020 14:17:33