Madhya Pradesh High Court
Shankar Lal vs The State Of Madhya Pradesh on 7 May, 2018
THE HIGH COURT OF MADHYA PRADESH CRA-2155-2017 (SHANKAR LAL Vs THE STATE OF MADHYA PRADESH) 9 Jabalpur, Dated : 07-05-2018 Shri K.K. Kushwaha, counsel for the appellant. Shri G.S. Thakur, Govt. Advocate for the State. At the request of the learned counsel for the appellant, case is adjourned.
sh List this matter after Summer Vacation.
e ad (S.K. SETH) JUDGE Pr (NANDITA DUBEY) JUDGE a hy ad Digitally signed by RAVI SHANKAR SHRIVASTAVA Date: 2018.05.07 14:28:09 +05'30' M rss of rt ou C h ig H