Madhya Pradesh High Court
Anil Mahna vs The State Of Madhya Pradesh on 8 March, 2017
1
W.P.8512/2016
08.03.2017
Shri H.K.Shukla, learned counsel for the petitioner.
Shri Harish Dixit, learned Government Advocate for
the respondent/State prays for more time to trace the
corpus.
Shri Shukla has filed I.A.No.1428/2015, an application to constitute special investigation team to search out the petitioner's missing son.
Let copy of the application be supplied to Shri B.S.Bhadoriya, learned counsel for the respondent No.4.
State to file reply of this application within 10 days. List this case on 20.03.2017.
(Vivek Agarwal)
APC Judge