Madhya Pradesh High Court
Deshraj Ghuraiya vs The State Of Madhya Pradesh on 11 November, 2022
Author: Deepak Kumar Agarwal
Bench: Deepak Kumar Agarwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
MCRC No. 52466 of 2022
(DESHRAJ GHURAIYA Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 11-11-2022
Shri Estakar Qureshi, learned counsel for the applicant.
Shri Pramod Pachauri, learned Public Prosecutor for the
respondent/State.
Issue notice to respondent No.2 on payment of process fee by RAD mode within seven working days, returnable within four weeks.
List the case after four weeks.
(DEEPAK KUMAR AGARWAL) JUDGE rahul Digitally signed by RAHUL SINGH PARIHAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=eac942476567cd1b39b3da46068403462fdf82ab676d0cde4 dee473fe77953f5, pseudonym=68E0B84BAE73376CD071289B3D9FE728CE00D487, serialNumber=0275C4F803F94C47998BE5C534E21BDED910FD4AB9 D159B55575E814D05B2EED, cn=RAHUL SINGH PARIHAR Date: 2022.11.12 10:52:51 +05'30'