Madhya Pradesh High Court
State Of M.P. vs Ida & Another on 15 July, 2014
1
Criminal Appeal No.540/2002
15.07.2014
Shri R.S. Parmar, learned Panel Lawyer for the appellant
/ State.
None for the respondents.
Issue bailable warrant of arrest in the sum of Rs.20,000/- (rupees twenty thousand) against the respondents for their appearance before the Registry of this Court on 10.09.2014 and on such other dates, as may be fixed in that behalf.
(Shantanu Kemkar) (Mool Chand Garg)
Judge Judge
rcp