Madhya Pradesh High Court
Halke Yadav vs The State Of Madhya Pradesh on 24 February, 2020
Author: B. K. Shrivastava
Bench: B. K. Shrivastava
1 CRA-1205-2020 The High Court Of Madhya Pradesh CRA-1205-2020 (HALKE YADAV Vs THE STATE OF MADHYA PRADESH AND OTHERS) 2 Jabalpur, Dated : 24-02-2020 Shri Ranjan Banerjee, learned counsel for the appellant. Shri Alok Gupta, learned PL for the State. Shri B.K. Yadav, learned counsel for the objector. Learned counsel for the objector seeks time to file Vakalatnama and also to file affidavit of parents of the prosecutrix.
Therefore, time is granted. List the matter in the next week.
(B. K. SHRIVASTAVA) JUDGE VD Digitally signed by VARSHA DUBEY Date: 27/02/2020 17:40:15