Madhya Pradesh High Court
Gyanchand Alias Guddu vs The State Of Madhya Pradesh on 1 November, 2017
THE HIGH COURT OF MADHYA PRADESH
CRA-2513-2017
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(GYANCHAND ALIAS GUDDU Vs THE STATE OF MADHYA PRADESH)
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3
ad
Jabalpur, Dated : 01-11-2017
Shri A.L, Patel, Advocate for appellants.
Shri Neeraj Ashar, Panel Lawyer for
Pr
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State/respondent no.1.
Heard on the question of admission.
ad Record is perused.
M Appeal is admitted for final hearing.
of Learned counsel for State on advance copy is put rt to notice, therefore, no further notice after admission ou is required to be issued to respondent no.1. C Office is directed to issue notice to respondent h no.2 through SHO Police Station, Suatala Distric ig Narsinghpur immediately. H Learned counsel appearing for State prays for and is granted two weeks time to file written objection.
List the matter after service is complete on respondent no.2.
(S.K. SETH) (SMT. ANJULI PALO)
JUDGE JUDGE
Digitally signed by MANOJ NAIR
DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=e202b61c7b341aff867cafbf45f2c55481688955ede7366e5bb7 eb78d79be224, serialNumber=5ba80e3fe2ea577dfd96cc677e2adf37ffdd8085b80923f 7338c32109965fb62, cn=MANOJ NAIR Date: 2017.11.02 11:21:37 +05'30' Adobe Reader version: 11.0.8 H ig h mn C ou rt of M ad hy a Pr ad e sh