Madhya Pradesh High Court
The State Of Madhya Pradesh vs Ravendra Prasad Dwivedi @ Mewalal ... on 12 April, 2016
MCRC-14473-2014
(THE STATE OF MADHYA PRADESH Vs RAVENDRA PRASAD DWIVEDI @ MEWALAL
DWIVEDI)
12-04-2016
Ms. Surbhi Nigam, learned Dy. Government Advocate for
the applicant/State.
Heard on admission.
Issue notice to respondents on admission, on the payment
of process fee within three working days, both by ordinary as well as registered A/D modes. Notices be made returnable after seven weeks.
(SUBHASH KAKADE) JUDGE