Madhya Pradesh High Court
Bholle @ Prince Singh vs The State Of Madhya Pradesh on 24 July, 2019
1 MCRC-22330-2019
The High Court Of Madhya Pradesh
MCRC-22330-2019
(BHOLLE @ PRINCE SINGH Vs THE STATE OF MADHYA PRADESH)
3
Jabalpur, Dated : 24-07-2019
Shri Jagat Singh, counsel for applicant.
Shri C.L.Sethi, P.L., for respondent/State.
The copy of dying declaration attached with the case diary appears to be incomplete.
Prosecution is directed to produce the complete dying declaration (in original) before this Court on the next date of hearing.
List the case in the next week.
(MOHD. FAHIM ANWAR) JUDGE M. Digitally signed by SANTOSH P MATHEWS Date: 24/07/2019 22:09:04