Madhya Pradesh High Court
Rajesh @ Rinku Rod vs The State Of Madhya Pradesh on 27 April, 2021
Author: Sheel Nagu
Bench: Sheel Nagu
1 MCRC-28232-2020 The High Court Of Madhya Pradesh MCRC-28232-2020 (RAJESH @ RINKU ROD Vs THE STATE OF MADHYA PRADESH) 3 Gwalior, Dated : 27-04-2021 Heard through Video Conferencing. Shri Arshad Ali, learned counsel for the petitioner. Shri B.P. S. Chauhan, learned Public Prosecutor for the State. The matter has been listed today for ensuring compliance of Condition No.7 (Community Service) subject to which the petitioner had been admitted to bail by order dated 24/08/2020.
Record reveals that Condition No.7 (Community Service) appears to have been complied with.
Accordingly, there is no need to proceed further. The matter is consigned to record room. In view of above, the present case stands disposed of.
(SHEEL NAGU) JUDGE Suneel Digitally signed by SUNEEL DUBEY DN: c=IN, o=HIGH COURT OF SUNEEL MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, DUBEY st=Madhya Pradesh, 2.5.4.20=157244b0239a6fd662b29 b00a11fc66a5e160f585aa7a92425f 380d476b32818, cn=SUNEEL DUBEY Date: 2021.04.28 14:43:51 -07'00'