Madhya Pradesh High Court
Ratanlal Kharadi vs The State Of Madhya Pradesh on 24 June, 2019
1 MCRC-21921-2019
The High Court Of Madhya Pradesh
MCRC-21921-2019
(RATANLAL KHARADI Vs THE STATE OF MADHYA PRADESH)
4
Indore, Dated : 24-06-2019
Shri Ashish Gupta, learned counsel for the applicant - Ratanlal.
Shri Yogesh Kumar Gupta, learned Public Prosecutor for the
Respondent/State.
Case-diary is not available.
Let the case-diary be called positively before the next date of hearing.
Learned counsel for the State submits that there are not criminal antecedents against the applicant - Ratanlal.
Matter be listed in the next week.
(SHAILENDRA SHUKLA) JUDGE AKS Digitally signed by Anil Kumar Sharma DN: c=IN, o=High Court of Madhya Pradesh Bench Indore, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=753b65d225a9746e99a75a441cdc964aa7 a158d438793e7f32467b355745f3ae, cn=Anil Kumar Sharma Date: 2019.06.24 14:22:44 +05'30'