The State Of Madhya Pradesh Thr vs Ram Autar
2021 Latest Caselaw 1399 MP

Citation : 2021 Latest Caselaw 1399 MP
Judgement Date : 7 April, 2021

Madhya Pradesh High Court

The State Of Madhya Pradesh Thr vs Ram Autar on 7 April, 2021

Author: Gurpal Singh Ahluwalia

                                  1                                CRA-542-2003
        The High Court Of Madhya Pradesh
                   CRA-542-2003
            (THE STATE OF MADHYA PRADESH THR Vs RAM AUTAR AND OTHERS)

13
Gwalior, Dated : 07-04-2021
       Shri BPS Chauhan, Public Prosecutor for the appellant/State.
       Shri R.K.S. Kushwah, Counsel for the respondents.

Arguments heard. Reserved for judgment.




  (G.S. AHLUWALIA)                        (RAJEEV KUMAR SHRIVASTAVA)
         JUDGE                                            JUDGE


Abhi
          ABHISHEK
          CHATURVEDI
          2021.04.07
          18:41:04
          +05'30'

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