Madhya Pradesh High Court
Anand Mer vs The State Of Madhya Pradesh Thr on 10 October, 2018
1 MCRC-34974-2018
The High Court Of Madhya Pradesh
MCRC-34974-2018
(ANAND MER Vs THE STATE OF MADHYA PRADESH THR)
2
Gwalior, Dated : 10-10-2018
Shri Alok Kumar Sharma, learned counsel for the applicant.
Shri Kuldeep Singh, learned Public Prosecutor for the
respondent/State.
Shri Gaurav Shrivastava, learned counsel for the respondent No.2/complainant.
Learned counsel for the applicant seeks bail on the basis of Court's statement of prosecutrix and her father.
Learned Public Prosecutor for the respondent/State opposed the prayer on the ground of non-availability of DNA report. He seeks two weeks' time to produce the same.
Prayer accepted.
List the matte after two weeks.
(ANAND PATHAK) JUDGE Rashid Digitally signed by RASHID KHAN Date: 2018.10.10 18:08:20 +05'30'