State Of M.P. vs Ramant Singh
2021 Latest Caselaw 1400 MP

Citation : 2021 Latest Caselaw 1400 MP
Judgement Date : 7 April, 2021

Madhya Pradesh High Court

State Of M.P. vs Ramant Singh on 7 April, 2021

Author: Gurpal Singh Ahluwalia

                                           1                             CRA-584-2008
        The High Court Of Madhya Pradesh
                   CRA-584-2008
                            (STATE OF M.P. Vs RAMANT SINGH AND OTHERS)

2
Gwalior, Dated : 07-04-2021
       Shri BPS Chauhan, Public Prosecutor for the appellant/State.
       Shri R.K. Sharma, Senior Counsel with Shri M.K. Chaudhary, Counsel
for the respondents through video conferencing.

Arguments heard. Reserved for judgment.

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

Abhi ABHISHEK CHATURVEDI 2021.04.07 18:41:20 +05'30'

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