Madhya Pradesh High Court
Chiku @ Pratik vs The State Of Madhya Pradesh on 15 February, 2018
HIGH COURT OF M.P. : BENCH AT INDORE M.Cr.C. No.1688/2018 15/02/2018 :-
Shri Vishal Pawar, learned counsel for the applicant. Shri Abhishek Soni, learned Deputy Government Advocate for the non-applicant/State.
Learned counsel for the applicant prays for two weeks time as the arguing counsel Shri Manoj Saxena is not available today.
Prayer is allowed.
List after two weeks.
(Virender Singh) Judge Aiyer Digitally signed by Jagdishan Aiyer DN: c=IN, o=High Court of Madhya Pradesh, Jagdishan Aiyer ou=Administration, postalCode=452001, st=Madhya Pradesh,
2.5.4.20=a447e9805af75a6ef46d4975800dabec4b062d9a cd7546137cc740fb3cea1603, cn=Jagdishan Aiyer Date: 2018.02.16 03:39:57 +05'30'