Madhya Pradesh High Court
Vaman Narain Ghiya vs The State Of Madhya Pradesh Thr on 9 February, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-22973-2017
(VAMAN NARAIN GHIYA Vs THE STATE OF MADHYA PRADESH THR)
4
Gwalior, Dated : 09-02-2018
Shri V.R. Bajwa, learned counsel for the applicant.
Shri R.V.S.Ghuraiya, learned Public Prosecutor for the
respondent/State.
Counsel for the applicant submits that rejoinder has been filed sh today in the office and its copy has been supplied to Public Prosecutor.
e As prayed, list on 2.4.2018.
ad I.R. shall continue.
Pr a hy (ASHOK KUMAR JOSHI) JUDGE ad M of Digitally signed by VALSALA VASUDEVAN vv Date: 2018.02.10 11:13:08 -08'00' rt ou C h ig H