Madhya Pradesh High Court
Amrat Gir vs The State Of Madhya Pradesh on 31 July, 2020
Author: Anand Pathak
Bench: Anand Pathak
1 MCRC-24730-2020
The High Court Of Madhya Pradesh
MCRC-24730-2020
(AMRAT GIR Vs THE STATE OF MADHYA PRADESH)
2
Gwalior, Dated : 31-07-2020
Shri Satanand Choubey, learned counsel for the applicant.
Shri Kamlesh Kori, learned PL for the respondent/State.
Counsel for the State submitted that readable case diary is not available.
Counsel for the applicant pointed out that on last occasion also, same situation occurred.
This being so, Investigating Officer/SHO of the concerned Police Station is directed to send readable case diary on the next date of hearing failing which he shall remain present before this Court on the next date of hearing.
List on 05-08-2020.
(ANAND PATHAK) JUDGE Anil* ANIL Digitally signed by ANIL KUMAR CHAURASIYA DN: c=IN, o=HIGH COURT OF KUMAR MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, CHAURASI st=Madhya Pradesh, 2.5.4.20=8512f40a1a9eaa50b6802d0 68b51dae27e84c266b09d283f0799e YA 67cdc7df50f, cn=ANIL KUMAR CHAURASIYA Date: 2020.08.04 07:37:16 -07'00'