Madhya Pradesh High Court
Shambhunath Mishra @ Pintu Mishra vs The State Of Madhya Pradesh on 18 December, 2017
THE HIGH COURT OF MADHYA PRADESH
CRA-5738-2017
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(SHAMBHUNATH MISHRA @ PINTU MISHRA Vs THE STATE OF MADHYA PRADESH)
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1
ad
Jabalpur, Dated : 18-12-2017
Mr.Manish Datt, learned senior counsel with Mr.Pawan
Gujar, counsel for the appellant. Pr
a
Mr.Ashutosh Tiwari, learned Government Advocate for the
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respondent-State.
ad Government Advocate is directed to intimate the complainant as per provisions of Section M 15-A(3) of SC/ST Act through concerned of police station and also directed to make available the case diary.
rt Case be listed in the next week.
ou C (H.P. SINGH) JUDGE h ig H S /-
SUSHMA KUSHWAHA 2017.12.21 18:36:07 +05'30'