Madhya Pradesh High Court
Piyush Jain vs The State Of Madhya Pradesh on 17 June, 2020
Author: Shailendra Shukla
Bench: Shailendra Shukla
1 HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE MISC. CRIMINAL CASE NO.15032 OF 2020 (Piyush Jain vs State of Madhya Pradesh) Indore, Dated 17.06.2020 Mr. Vikas Rathi, learned counsel for the applicant is present in person through Video Conferencing.
Mr. Chetan Jain, learned public prosecutor for the non- applicant/State is present in person through Video Conferencing.
Learned counsel for the State seeks three days time for obtaining instructions in the matter.
Prayer is allowed.
Let this be the last opportunity. Matter be listed in the next week as prayed for.
(SHAILENDRA SHUKLA) JUDGE Arun/-
Digitally signed by ARUN NAIR Date: 2020.06.18 11:29:27 +05'30'