Madhya Pradesh High Court
Labhchandra vs The State Of Madhya Pradesh on 24 June, 2020
Author: Shailendra Shukla
Bench: Shailendra Shukla
1 HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE MISC. CRIMINAL CASE NO.6348 OF 2020 (Labhchandra vs State of Madhya Pradesh) Indore, Dated 24.06.2020 Mr. Abhay Saraswat, learned counsel for the applicant is present in person through Video Conferencing.
Mr. S.R. Saxena, learned public prosecutor for the non- applicant/State is present in person through Video Conferencing.
FSL report needs to be obtained in this matter. Learned counsel for the State shall make all efforts for procuring the FSL report before the next date.
Matter be listed after two weeks as prayed for.
(SHAILENDRA SHUKLA) JUDGE Arun/-
Digitally signed by ARUN NAIR Date: 2020.06.24 17:58:39 +05'30'