Madhya Pradesh High Court
The State Of Madhya Pradesh vs Hirdesh Yadav on 24 June, 2016
CRR-1403-2016
(THE STATE OF MADHYA PRADESH Vs HIRDESH YADAV)
24-06-2016
Shri Akhilesh Singh, learned counsel for the applicant/State. This case is listed today for hearing on I.A.No. 11386/2016, an application for condonation of delay.
In this case the order of bail passed by the Sessions Judge has been subjected to under this revision petition. Therefore, in this case there is also a question of maintainability of this petition.
Learned Panel Lawyer for the State seeks time to address to the aforesaid point of law.
List in the week commencing 27.6.2016.
(J. P. GUPTA) JUDGE AD/