Ramesh Bhargava vs The State Of Madhya Pradesh
2021 Latest Caselaw 4111 MP

                                                            1                          CRA-4135-2021
          The High Court Of Madhya Pradesh
                     CRA-4135-2021
               (RAMESH BHARGAVA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

2
Gwalior, Dated : 09-08-2021
         Shri S.N. Dubey, learned counsel for the appellant.
         Shri              R.D.                  Chaubey,   learned   Public   Prosecutor   for   the
respondent/State.

Learned counsel for the appellant submits that the appellant is suffering from various ailments, therefore prayed for grant of interim bail for the period

of 60 days in the light of judgment passed by Division Bench at Principal Seat, Jabalpur in W.P.No.9320/2021 (In reference Suo Motu Vs. State of

M.P.) as the age of the appellant is around 68 years.

On perusal of record, it is apparent that the aforesaid report has not been filed by the prosecution till date.

State counsel is directed to file medical ailment report. List this case on 10/08/2021.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE

Monika Digitally signed by MONIKA SHARMA

MONIKA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011,

SHARMA st=Madhya Pradesh, 2.5.4.20=1cbbae26c87c00013f5046748e 62527c7ddf7dd9146694af9eed96f47a3 59612, cn=MONIKA SHARMA Date: 2021.08.10 10:38:04 +05'30'