Madhya Pradesh High Court
Abdul Rajjak vs The State Of Madhya Pradesh on 19 December, 2018
1 MP-4134-2018 The High Court Of Madhya Pradesh MP-4134-2018 (ABDUL RAJJAK Vs THE STATE OF MADHYA PRADESH) 3 Jabalpur, Dated : 19-12-2018 Dr. Anuvad Shrivastava, learned counsel for the petitioner. Shri S.M. Lal, learned G.A. for the State. The learned counsel for the petitioner prays for and is granted four weeks' time to file documents in support of his submission.
(RAVI SHANKAR JHA) (SANJAY DWIVEDI)
JUDGE JUDGE
MSP
Digitally signed by MANVENDRA
SINGH PARIHAR
Date: 20/12/2018 12:36:04