Madhya Pradesh High Court
Amritlal Jaiswal vs The State Of Madhya Pradesh on 2 December, 2015
MCRC-17843-2015
(AMRITLAL JAISWAL Vs THE STATE OF MADHYA PRADESH)
02-12-2015
Shri Manish Datt, learned senior counsel, with Shri Chetan Jaggi,
learned counsel for the applicant.
Shri A. K. Singh, learned Panel Lawyer, for the respondent-State.
Heard on I.A. No.22045/2015, which is an application moved on behalf of the applicant for taking additional documents on record in support of his anticipatory bail application. On due consideration, the I.A. is allowed and the documents annexed therewith are taken on record. Learned Panel Lawyer prays for one week's time for the compliance of the order dated 26.10.2015.
On the previous date of hearing, last opportunity is granted in this regard. However, looking to the nature of the case, by way of indulgence, one more opportunity is granted for submission of the verification-report.
Interim relief passed on 6.11.2015 shall continue till the next date of hearing.
List the case in the week commencing from 14.12.2015. Certified copy as per rules.
(RAJENDRA MAHAJAN) JUDGE