Madhya Pradesh High Court
Imla Soni vs The State Of Madhya Pradesh on 15 July, 2021
Author: Akhil Kumar Srivastava
Bench: Akhil Kumar Srivastava
1 MCRC-19254-2021 The High Court Of Madhya Pradesh MCRC-19254-2021 (IMLA SONI Vs THE STATE OF MADHYA PRADESH) 4 Jabalpur, Dated : 15-07-2021 Heard through Video Conferencing. Shri A. Shivhare, learned counsel for the applicant. Shri Aditya Gupta, learned PL for the State. Case diary is available with the learned panel lawyer for the State. Learned counsel for the applicant seeks time for argument.
This being a repeat (second) bail application, list it after two weeks along with the case diary and criminal record of the applicant, if any.
(AKHIL KUMAR SRIVASTAVA)
JUDGE
MSP
Signature
SAN Not
Verified
Digitally signed by
MANVENDRA
SINGH PARIHAR
Date: 2021.07.15
17:33:44 IST