Madhya Pradesh High Court
Gurucharan Bhatia vs The State Of Madhya Pradesh on 13 April, 2023
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
MCRC No. 15383 of 2023
(GURUCHARAN BHATIA Vs THE STATE OF MADHYA PRADESH)
Dated : 13-04-2023
Shri Yogesh Gupta, learned counsel for the applicant.
Shri Kapil Mahant, learned P.L for the respondent/State.
This is 4th application under Section 439 for grant of temporary bail to the applicant on the ground of knee replacement of mother of the applicant.
Counsel for the State prays for and is granted one week time to verify the same.
List after one week.
(VIJAY KUMAR SHUKLA) JUDGE Pramod Signature Not Verified Signed by: PRAMOD KUSHWAHA Signing time: 13-04-2023 17:24:29