Madhya Pradesh High Court
Hoshiyar Singh Rajput vs The State Of Madhya Pradesh on 2 April, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-1675-2018
(HOSHIYAR SINGH RAJPUT Vs THE STATE OF MADHYA PRADESH)
5
Gwalior, Dated : 02-04-2018
Shri Yogendra Shrivastava, counsel for the applicant.
Shri Devendra Chaubey, Public Prosecutor for the
respondent/ State.
sh Case Diary is available. It is submitted by counsel for the applicant that because of e ad deteriorating law and order situation in the City of Gwalior, the arguing counsel has gone back to his house.
Pr Considering the submission made by the counsel for the a applicant, time is granted.
hy List in the next week.
ad M (G.S. AHLUWALIA) JUDGE of rt ou MKB C h ig Digitally signed by MAHENDRA KUMAR BARIK Date: 2018.04.02 18:55:22 +05'30' H