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Rajkumar @ Babu Nati vs The State Of Madhya Pradesh
2021 Latest Caselaw 1275 MP

Citation : 2021 Latest Caselaw 1275 MP
Judgement Date : 5 April, 2021

Madhya Pradesh High Court
Rajkumar @ Babu Nati vs The State Of Madhya Pradesh on 5 April, 2021
Author: Prakash Shrivastava

1 WP-3654-2021 The High Court Of Madhya Pradesh WP-258-2021 (RAJNEESH VERMA Vs THE STATE OF M.P. AND OTHERS)

WP/01962/2021, WP/02313/2021, WP/03654/2021

Jabalpur, Dated : 05-04-2021 Parties through their counsel.

Shri Rakesh Singh, learned Panel Lawyer for the State has submitted that the matter has been heard by the Larger Bench on 25/3/2021 and the judgment has been reserved and it is expected that the judgment may come in

this week.

Shri Nikesh Vishwakarma, appearing for the petitioner in W.P. No.258/2021 has insisted for hearing of the matter, but having regard to the circumstances of the case and the fact that this petition alongwith all the connected petitions relate to the same crime number, we deem it proper to hear all the matters together.

In view of above, let this matter be listed alongwith all the connected matters on 9/4/2021.

                                          (PRAKASH SHRIVASTAVA)                                 (VIRENDER SINGH)
                                                 JUDGE                                                  JUDGE


                                     rv




Signature Not Verified
  SAN




Digitally signed by REENA HIMANSHU SHARMA Date: 2021.04.08 14:52:48 IST

 
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