Madhya Pradesh High Court
Lotus vs The State Of Madhya Pradesh on 8 September, 2022
Author: Vishal Dhagat
Bench: Vishal Dhagat
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MCRC No. 42416 of 2022
(LOTUS Vs THE STATE OF MADHYA PRADESH)
Dated : 08-09-2022
Shri Aditya Vyas, learned counsel for the applicant.
Shri D. K. Paroha, learned Govt. Advocate for respondent/State.
Applicant has filed this application for grant of ad-interim bail. It is submitted that applicant is suffering from paralysis, therefore, application for ad-interim bail has been filed.
Considering the aforesaid submission, learned Govt. Advocate is directed to call for medical report of applicant from Jail Superintendent, District Sagar.
List after two weeks.
(VISHAL DHAGAT) JUDGE mms Signature Not Verified Signed by: MONSI M SIMON Signing time: 9/9/2022 11:10:42 AM