Madhya Pradesh High Court
Sanju@Vikash Kumar Soni vs The State Of Madhya Pradesh on 17 November, 2017
THE HIGH COURT OF MADHYA PRADESH CRA-3541-2017 (SANJU@VIKASH KUMAR SONI Vs THE STATE OF MADHYA PRADESH) 5 Jabalpur, Dated : 17-11-2017 Shri D.K.Soni, counsel for appellant. Shri S.K.Shrivastava, P.L., for State. The appellant has filed an affidavit said to have given by the complainant wherein he has given no objection in favour of appellant to release him on anticipatory bail.
Counsel for State is directed to get this affidavit verified and submit report.
List the matter after a week.
(ANURAG SHRIVASTAVA) JUDGE M.