Madhya Pradesh High Court
Ajmer Dangi vs The State Of Madhya Pradesh on 17 May, 2019
1 MCRC-13872-2019
The High Court Of Madhya Pradesh
MCRC-13872-2019
(AJMER DANGI Vs THE STATE OF MADHYA PRADESH)
6
Gwalior, Dated : 17-05-2019
Shri Sushil Goswami, learned counsel for the applicant.
Shri Aditya Sharma, learned Panel Lawyer for the respondent/State.
I t is submitted by learned counsel for the State that two forensic reports are awaited, hence prays for time for submission of the said reports.
Time is granted.
As per previous orders, the report of Forensic Science Laboratory, Bhopal and Forensic Science Laboratory, Datia be called for.
List in next week.
(RAJEEV KUMAR SHRIVASTAVA) JUDGE neetu NEETU Digitally signed by NEETU SHASHANK DN: c=IN, o=HIGH COURT OF M.P. BENCH GWALIOR, ou=HIGH COURT OF M.P. BENCH GWALIOR, postalCode=474011, SHASH st=Madhya Pradesh, 2.5.4.20=36b486bb0d381b950e435ec09e 066bc6b58cb947c1474b7dc349a1cf27eaa 2ce, serialNumber=e60a9bbfc39e0ee500eaad ANK e1e0b3b8565cb3a7dc9f5cd048197df0ff31 49ae58, cn=NEETU SHASHANK Date: 2019.05.19 22:49:29 -07'00'