Madhya Pradesh High Court
The State Of Madhya Pradesh vs Lekhraj on 23 April, 2019
1 CRA-668-2019
The High Court Of Madhya Pradesh
CRA-668-2019
(THE STATE OF MADHYA PRADESH Vs LEKHRAJ)
3
Jabalpur, Dated : 23-04-2019
Shri Som Mishra, Government Advocate for the appellant.
Let bailable warrant in a sum of Rs.20,000/- be issued to the
accused/respondents (each) for securing their presence before the Registry of
this Court on a date so fixed by the Registry in the warrant and on such other dates as may be fixed in this regard.
(J.K. MAHESHWARI) (SMT. ANJULI PALO)
JUDGE JUDGE
Astha
Digitally signed by ASTHA SEN
Date: 26/04/2019 11:44:04