Madhya Pradesh High Court
Paritosh Singh vs The State Of Madhya Pradesh on 31 March, 2021
Author: Virender Singh
Bench: Virender Singh
1 MCRC-51321-2020 The High Court Of Madhya Pradesh MCRC-51321-2020 (PARITOSH SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH) 13 Jabalpur, Dated : 31-03-2021 Shri Manish Datt, learned Senior Counsel with Shri Ambal Mishra learned counsel for the petitioner.
Shri Akhilendra Singh, learned Govt. Advocate for the State. As prayed by learned counsel for the State three days time is granted to file document regarding blindness of the petitioner No. 1 and report regarding deletion of C.C.T.V footage.
List on 7th April, 2021.
(VIRENDER SINGH) JUDGE vivek Signature Not Verified SAN Digitally signed by VIVEK KUMAR TRIPATHI Date: 2021.04.01 10:55:13 IST