Madhya Pradesh High Court
Rajveer In Compliance Of Honble Court ... vs The State Of Madhya Pradesh Thr on 12 March, 2018
THE HIGH COURT OF MADHYA PRADESH
CRA-991-2017
(RAJVEER IN COMPLIANCE OF HONBLE COURT ORDER DATED APPEAL STANDS DISMISSED DUE
TO WITHDRAWN IN REGARD Vs THE STATE OF MADHYA PRADESH THR)
6
Gwalior, Dated : 12-03-2018
Shri V.K. Agrawal, learned counsel for the appellants.
Shri Kamal Jain, learned Public Prosecutor for the
respondent/State.
sh Awaiting reply of State to I.A. No.470/2018, list the case after e four weeks.
ad Pr (SHEEL NAGU) (S. A. DHARMADHIKARI) JUDGE JUDGE a hy ad Suneel M SUNEE Digitally signed by SUNEEL DUBEY DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, of L st=Madhya Pradesh, 2.5.4.20=9c2d806481e9d8b7ff892 9d401b1ea60330bad94b1cccd25a bb02f93949827e0, 2.5.4.45=032100E57F5B31AFDFC9 DUBEY 4F68274C1151E97EF124D6D041A 9E32D2D71A5A5B6A3314C74, cn=SUNEEL DUBEY Date: 2018.03.13 10:25:10 +05'30' rt ou C h ig H