Madhya Pradesh High Court
Sonu Sharma vs The State Of Madhya Pradesh on 24 August, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 2190 of 2022 (SONU SHARMA Vs THE STATE OF MADHYA PRADESH) Dated : 24-08-2022 Shri Vinod Kumar Sharma, Advocate for appellant.
Shri A.K. Nirankari, Public Prosecutor for State. I.A. No.13351/2022 has been filed on behalf of appellant-Sonu Sharma for grant of interim bail for attending the thirteenth day ceremony of his grandmother scheduled to be held on 26.08.2022.
Counsel for State prays for and is granted a day's time to verify the factum of death of grandmother of appellant-Sonu Sharma.
As prayed, list this case on 25.08.2022 (tomorrow).
(G.S. AHLUWALIA) JUDGE Aman AMAN TIWARI 2022.08.24 15:04:18 +05'30'