Pramod Yadav vs The State Of Madhya Pradesh
2021 Latest Caselaw 1269 MP

Citation : 2021 Latest Caselaw 1269 MP
Judgement Date : 5 April, 2021

Madhya Pradesh High Court

Pramod Yadav vs The State Of Madhya Pradesh on 5 April, 2021

Author: Chief Justice

                                          1                              CRA-5189-2020
             The High Court Of Madhya Pradesh
                        CRA-5189-2020
                    (PRAMOD YADAV Vs THE STATE OF MADHYA PRADESH AND OTHERS)

9
Jabalpur, Dated : 05-04-2021
          Shri Rakesh Kumar Sharma, learned Senior Advocate appeared as
amicus curiae.
          Shri Arpan Shrivastava and Shri H.S.Ruprah, learned counsel for the
appellant.
          Shri Pushpendra Yadav, learned Additional Advocate General for the

respondent/State.

Arguments heard. Judgment reserved.

(MOHAMMAD RAFIQ) (SANJAY DWIVEDI) CHIEF JUSTICE JUDGE

Digitally signed by CHRISTOPHER PHILIP Date: 2021.04.09 16:02:20 +05'30'

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