Madhya Pradesh High Court
Chandrabhushan vs The State Of Madhya Pradesh on 12 June, 2020
Author: Vandana Kasrekar
Bench: Vandana Kasrekar
1 MCRC-15683-2020 The High Court Of Madhya Pradesh MCRC-15683-2020 (CHANDRABHUSHAN Vs THE STATE OF MADHYA PRADESH) 2 Indore, Dated : 12-06-2020 Parties through counsel. Learned Panel Lawyer is directed to produce the criminal antecedent of the applicant, if any on the next date of hearing.
List the matter in the next week.
(MISS VANDANA KASREKAR) JUDGE Aiyer Digitally signed by Jagdishan Aiyer Date: 12/06/2020 16:15:16