Madhya Pradesh High Court
Nagendra Singh @ Bhaiyan vs The State Of Madhya Pradesh on 27 November, 2019
Author: Sujoy Paul
Bench: Sujoy Paul
1 CRA-8466-2018 The High Court Of Madhya Pradesh CRA-8466-2018 (NAGENDRA SINGH @ BHAIYAN Vs THE STATE OF MADHYA PRADESH) 4 Jabalpur, Dated : 27-11-2019 None for the appellant.
Shri Punit Shroti, learned Panel Lawyer prays for and is granted fifteen days' time to file objection to pending I.A. List thereafter.
(SUJOY PAUL) (SMT. ANJULI PALO)
JUDGE JUDGE
mohsin
Digitally signed by MOHAMMED
MOHSIN QURESHI
Date: 27/11/2019 15:57:35