Madhya Pradesh High Court
Swastik vs The State Of Madhya Pradesh on 4 November, 2022
Author: Rajendra Kumar Verma
Bench: Rajendra Kumar Verma
1 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 4600 of 2022 (SWASTIK AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 04-11-2022 Shri Praveer Porwal, learned counsel for the appellant.
Shri R.S.Basi G.A. appearing on behalf of Advocate General/State. Learned counsel for the State prays for time to produce the case dairy as well as to serve notice to the complainant.
From perusal of the record, it is clear that the State has given sufficient opportunities to produce the case diary, but even after specific directions of this Court the same has not been produced till date.
Let, Additional Commissioner of Police of concerned Zone, shall remain present on the next date of hearing to explain as to why the case diary could not be produced and notice to the complainant.
List the matter on 10.11.2022.
(RAJENDRA KUMAR (VERMA))
JUDGE
amit
Signature Not Verified
VerifiedDigitally
Digitally signed by
SAN AMIT KUMAR
Date: 2022.11.05
11:18:49 IST