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Tirupattaya Yadav vs The State Of Madhya Pradesh
2021 Latest Caselaw 1335 MP

Citation : 2021 Latest Caselaw 1335 MP
Judgement Date : 6 April, 2021

Madhya Pradesh High Court
Tirupattaya Yadav vs The State Of Madhya Pradesh on 6 April, 2021
Author: Prakash Shrivastava
                                                                            1                                WP-1074-2021
                                                  The High Court Of Madhya Pradesh
                                                             WP-1074-2021
                                                   (TIRUPATTAYA YADAV Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                        6
                                        Jabalpur, Dated : 06-04-2021
                                                Shri Vipin Yadav, learned counsel for the petitioner.
                                                Shri A.P. Singh, learned counsel for the respondent/State.

It is pointed out by counsel for the petitioner that the judgment of larger bench on the issue is awaited.

Meanwhile, counsel for the State is also directed to obtain instructions

if the period of detention has been extended.

List this matter in the week commencing 19.4.2021.

                                              (PRAKASH SHRIVASTAVA)                               (VIRENDER SINGH)
                                                     JUDGE                                                JUDGE


                                        P/-




Signature Not Verified
  SAN




Digitally signed by MRS PREETI TIWARI Date: 2021.04.07 17:43:58 IST

 
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