Madhya Pradesh High Court
Arsh @ Mohammad Kaif Khan vs The State Of Madhya Pradesh on 4 July, 2022
Author: Anil Verma
Bench: Anil Verma
1 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE MCRC No. 27175 of 2022 (ARSH @ MOHAMMAD KAIF KHAN Vs THE STATE OF MADHYA PRADESH) Dated : 04-07-2022 Ms. Shanno Shagufta Khan, learned counsel for the applicant.
Shri Pranay Joshi, learned PL for the non applicant/State. Shri Vinay Joshi, learned counsel for the objector. Learned PL for the State has informed that earlier order dated 20.6.2022 has not been complied with.
Already two times adjournment has been given to counsel for the State.
Therefore, it is directed that on the next date of hearing IO shall remain personally present along with the case diary and compliance report.
List after a week.
(ANIL VERMA) JUDGE trilok Signature Not Verified SAN Digitally signed by TRILOK SINGH SAVNER Date: 2022.07.05 10:02:36 IST