Madhya Pradesh High Court
Rajkumar @ Lalu @ Ramkumar Dubey vs The State Of Madhya Pradesh Thr on 27 April, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-18641-2017
(RAJKUMAR @ LALU @ RAMKUMAR DUBEY Vs THE STATE OF MADHYA PRADESH THR)
7
Gwalior, Dated : 27-04-2018
Shri Anil Kumar Mishra, learned counsel for the applicant.
Shri Yogesh Parashar, learned Public Prosecutor for the
respondent/State.
Shri Mahendra Singh Yadav, learned counsel for the sh complainant.
e Heard on I.A. No.1800/2018, an application for mentioning the ad date of arrest of applicant in the pending bail application filed under Pr Section 439 of Cr.P.C. on behalf of applicant.
For the reasons mentioned in the application, the same is a hy allowed.
Let necessary amendment be carried out during the course of the ad day.
M Also heard on I.A. No.21252/2017, an application filed under Section 301(2) of Cr.P.C. for permission to assist the Public of Prosecutor.
rt On due consideration, the same is allowed. ou Smt. Meena Sharma, Shri V.K. Agarwal, Shri M.S. Yadav and Shri M.K. Choudhary, learned counsel for the complainant are C permitted to assist prosecution. h I.A. Nos.1800/2018 and 21252/2017 are disposed of. ig List the matter in the next week. H (ASHOK KUMAR JOSHI) JUDGE Monika Digitally signed by MONIKA SHARMA Date: 2018.04.28 11:33:53 +05'30'