Madhya Pradesh High Court
Devendra Kumar Jain vs The State Of Madhya Pradesh on 8 August, 2014
M.Cr.C. No. 6380/2014 m None for the applicants even in the second round. Shri B.P. Pandey, learned Government Advocate for the respondent/State.
Case is adjourned in the absence of learned counsel for the applicants. List under the same head. (Sushil Kumar Gupta) Judge rao