Madhya Pradesh High Court
Prem Narayan Gwal vs The State Of Mp on 13 January, 2020
Author: Sheel Nagu
Bench: Sheel Nagu
1 WP-20490-2019
The High Court Of Madhya Pradesh
WP-20490-2019
(PREM NARAYAN GWAL Vs THE STATE OF MP AND OTHERS)
14
Gwalior, Dated : 13-01-2020
Shri K.N. Gupta, learned Sr. Counsel along-with Shri Harshad
Bahirani, learned counsel for the petitioner.
Shri Pratip Visoriya, learned Government Advocate for the
respondent/State.
Learned counsel for the State seeks and is granted a short adjournment to argue on the objections raised that the safeguards provided to the petitioner u/S.3 of the National Security Act, 1980 are not available at pre-detention stage.
List on 16th January, 2020.
(SHEEL NAGU) (RAJEEV KUMAR SHRIVASTAVA)
JUDGE JUDGE
pwn*
Pawan Kumar
2020.01.13
17:44:55 +05'30'