Madhya Pradesh High Court
Avijit Sharma vs The State Of Madhya Pradesh on 4 May, 2022
Author: Atul Sreedharan
Bench: Atul Sreedharan
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MCRC No. 9662 of 2022
(AVIJIT SHARMA Vs THE STATE OF MADHYA PRADESH)
Dated : 04-05-2022
Mr. A.V. Khare, learned counsel for the petitioner.
Mr. Narendra Chourasiya, learned G.A. for the respondent/ State.
Learned counsel for the petitioner has sought time to file an application for impleading de-facto complainant as respondent No.2.
List this case on 11.05.2022 on top of the list for orders on said I.A. (ATUL SREEDHARAN) JUDGE Vikram Signature Not Verified SAN Digitally signed by VIKRAM SINGH Date: 2022.05.06 11:50:15 IST