Madhya Pradesh High Court
The State Of Madhya Pradesh vs Rahul Kushwah on 1 October, 2019
1 MCRC-38852-2019 The High Court Of Madhya Pradesh MCRC-38852-2019 (THE STATE OF MADHYA PRADESH Vs RAHUL KUSHWAH) 1 Gwalior, Dated : 01-10-2019 Shri Anoop Nigam, learned Public Prosecutor for the applicant/State. Let the default be removed within the course of the week, failing which this petition shall automatically stand dismissed without further reference to this Court.
List thereafter if petition survives.
(SHEEL NAGU) JUDGE Digitally signed by ALOK KUMAR AKS Date: 2019.10.03 16:07:45 +05'30'