Sonu Kushwaha vs The State Of Madhya Pradesh on 4 February, 2015

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Madhya Pradesh High Court

Sonu Kushwaha vs The State Of Madhya Pradesh on 4 February, 2015

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normal">Writ Petition No.17511/2011 04.02.2015 <p style="margin-top:5.0pt;margin-right:5.05pt;margin-bottom:0in;margin-left:

0in;margin-bottom:.0001pt;line-height:150%">            Shri L.N.Sakle, Advocate for the petitioner.             Counsel for the petitioner prays for and, by way of indulgence, granted two weeks%u2019 time to move appropriate application along with relevant documents.             Let the needful be done within two weeks failing which the case shall be heard on the basis of documents available on record.            (J.K.Maheshwari)                JUDGE HS <!--[if gte mso 10]> <style> /* Style Definitions */ table.MsoNormalTable {mso-style-name:"Table Normal";

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Madhya Pradesh High Court

Sonu Kushwaha vs The State Of Madhya Pradesh on 4 February, 2015