Madhya Pradesh High Court
Smt. Mala @ Gunmala Lodhi vs The State Of Madhya Pradesh on 8 March, 2019
1 MCRC-8309-2019
The High Court Of Madhya Pradesh
MCRC-8309-2019
(SMT. MALA @ GUNMALA LODHI Vs THE STATE OF MADHYA PRADESH)
2
Gwalior, Dated : 08-03-2019
Shri G.P.Chaurasiya, learned counsel for the applicant.
Shri B.P.Bhadoria, learned Public Prosecutor for the respondent/State.
Issue notice to the respondents on payment of process fee within seven days by both the modes, returnable within four weeks.
List thereafter.
(RAJEEV KUMAR SHRIVASTAVA) JUDGE vv VALSALA VASUDEVAN 2019.03.09 10:36:07 -08'00' VALSALA VASUDEVAN 2018.10.26 15:14:29 -07'00'