Madhya Pradesh High Court
Arun Meena vs The State Of Madhya Pradesh on 2 August, 2019
1 CRA-5948-2019 The High Court Of Madhya Pradesh CRA-5948-2019 (ARUN MEENA Vs THE STATE OF MADHYA PRADESH) 2 Jabalpur, Dated : 02-08-2019 Shri Sankalp Kochar, Advocate for appellants. Shri Ajay Mishra, Government Advocate for State prays for and is granted three weeks' time to file written objection to the I.A.No.13256/2019 seeking suspension of sentence and grant of bail to the appellant No.1.
List after three weeks as prayed.
(J.K. MAHESHWARI) (SMT. ANJULI PALO)
JUDGE JUDGE
amit
Digitally signed by AMIT JAIN
Date: 05/08/2019 17:08:37