Madhya Pradesh High Court
Dabbu vs The State Of Madhya Pradesh on 9 March, 2018
THE HIGH COURT OF MADHYA PRADESH CRA-2562-2013 (DABBU Vs THE STATE OF MADHYA PRADESH) 12 Jabalpur, Dated : 09-03-2018 At the request of Smt. Nirmala Nayak, Govt. Advocate for the State, two weeks' time is granted to file written objection.
Meanwhile, Govt. Advocate shall also obtain the latest medical report of the appellant no.1 from the concerned jail authorities.
sh List the matter after two weeks.
e ad (S.K. SETH) JUDGE Pr (SMT. ANJULI PALO) JUDGE a hy ad M DUBEY/-
Digitally signed by ARVINDof KUMAR DUBEY Date: 2018.03.09 16:58:36 +05'30' rt ou C h ig H