Subrat Singh Rajput vs The State Of Madhya Pradesh
2023 Latest Caselaw 13945 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 1660 of 2023 (SUBRAT SINGH RAJPUT Vs THE STATE OF MADHYA PRADESH)

Dated : 24-08-2023 Parties through their counsel.

Shri V.P. Singh, learned counsel for the appellant prays for and is granted two weeks' time to file relevant judgment which is based on the complaint allegedly preferred by appellant prior in time.

The other side has no objection.

List after two weeks.

                             (SUJOY PAUL)                                  (AVANINDRA KUMAR SINGH)
                                JUDGE                                               JUDGE

                           Akm

Signature Not Verified Signed by: AKANKSHA MAURYA Signing time: 26-08-2023 12:05:58