Saheb Khan vs Union Of India
2022 Latest Caselaw 13526 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                     MCRC No. 43900 of 2022
                                                      (SAHEB KHAN Vs UNION OF INDIA)



                           Dated : 13-10-2022
                                    Shri Sanjiv Kumar Vashist, learned counsel for the applicant

                                    Shri Manoj Kumar Soni, learned counsel for the respondent.

Counsel for the applicant prays for time to place a judgment on the point of grant of anticipatory bail in N.D.P.S matters.

Prayer is allowed.

List on 10/11/2022.

(VIJAY KUMAR SHUKLA) JUDGE

Pramod

Signature Not Verified Signed by: SOURABH YADAV Signing time: 14-10-2022 12:15:10