Madhya Pradesh High Court
The State Of Madhya Pradesh vs Jahur Ahmed on 7 August, 2019
1 MCRC-24221-2019
The High Court Of Madhya Pradesh
MCRC-24221-2019
(THE STATE OF MADHYA PRADESH Vs JAHUR AHMED)
2
Jabalpur, Dated : 07-08-2019
Shri Mahendra Choubey, Government Advocate for petitioner.
Issue notice to the respondents to show cause as to why the leave
should not be granted to the petitioner/State on payment of process fee within one week. Notice be made returnable within six weeks.
(J.K. MAHESHWARI) (SMT. ANJULI PALO)
JUDGE JUDGE
amit
Digitally signed by AMIT JAIN
Date: 07/08/2019 18:03:22