Madhya Pradesh High Court
Mangal Singh vs The State Of Madhya Pradesh on 17 June, 2022
Author: Anjuli Palo
Bench: Anjuli Palo
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 220 of 2016 (MANGAL SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH) Dated : 17-06-2022 Mr. Abhinav Shrivastava, learned counsel for the appellants.
Mr. Vijay Soni, learned Government Advocate for the State I.A. No.10898/2022 has been filed on behalf of the appellant No.3 - Sardar Singh seeking temporary bail on the ground of marriage of son of the appellant No.3 - Sardar Singh, which is going to be solemnized on 21.06.2022.
Learned counsel for the appellants is directed to supply copy of relevant documents to State.
Learned Government Advocate is directed to verify the factum of marriage of son of the appellant No.3 - Sardar Singh.
List this case on 20.06.2022.
(SMT. ANJULI PALO) (DINESH KUMAR PALIWAL)
JUDGE JUDGE
shahina
Signature Not Verified
SAN
Digitally signed by SHAHINA KHAN
Date: 2022.06.17 19:12:00 IST