Madhya Pradesh High Court
Sumeet vs State Of M.P. on 31 July, 2021
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1
High Court of Madhya Pradesh, Jabalpur
Bench at Indore
Miscellaneous Criminal Case No.29862/2021
Miscellaneous Criminal Case No.28959/2021
Miscellaneous Criminal Case No.30460/2021
Miscellaneous Criminal Case No.33379/2021
Miscellaneous Criminal Case No.33960/2021
Indore, Dated 31.07.2021
Hearing through Video Conferencing.
Mr. Vibhor Khandelwal, learned counsel for the applicant in
Miscellaneous Criminal Case No.29862/2021.
Mr. M.A. Bohra, learned counsel for the applicant in
Miscellaneous Criminal Case No.28959/2021.
Shri Kailash Chandra Sharma, learned counsel for the applicant
in Miscellaneous Criminal Case No.30460/2021.
Shri Sankalp Kochar, learned counsel for the applicant (s) in
Miscellaneous Criminal Case No.33379/2021.
Shri Vivek Singh, learned counsel for the applicant in
Miscellaneous Criminal Case No.33960/2021.
Shri Anendra Singh Parihar, learned Panel Lawyer for the re-
spondent / State of Madhya Pradesh.
As requested by the counsel for the respondent / State, as a last
indulgence, the case is adjourned.
Let the matter be listed on Monday (02.08.2021).
It is made clear that no further adjournment shall be granted.
(Subodh Abhyankar) Judge rcp RAMESH CHANDRA PITHWE 2021.07.31 16:56:21 +05'30'