Madhya Pradesh High Court
Shambho Dayal vs The State Of Madhya Pradesh on 21 January, 2020
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1 CRA-4944-2019
The High Court Of Madhya Pradesh
CRA-4944-2019
(SHAMBHO DAYAL AND OTHERS Vs THE STATE OF MADHYA PRADESH)
7
Gwalior, Dated : 21-01-2020
Shri M.K. Chaudhry, learned counsel for appellant.
Shri R.S. Bansal, learned Dy. Government Advocate for
respondent/State.
Learned counsel for appellant No. 2-Kishorilal Sharma states that appellant No. 2 is severely ill and suffering from cardiac problem, therefore, he prays for a direction to concerning Jail Authority to produce status report. In support of which, he has filed medical report.
Learned counsel for respondent/State is directed to produce the health status report of the appellant No. 2 from concerning Jail by the next date of hearing.
List the case after a week.
S. A. DHARMADHIKARI) (VISHAL MISHRA)
JUDGE JUDGE
(LJ*)
LOKENDRA
JAIN
2020.01.22
10:54:04
+05'30'