Ghanshyam Singh vs The State Of M.P.
2021 Latest Caselaw 1475 MP

Citation : 2021 Latest Caselaw 1475 MP
Judgement Date : 9 April, 2021

Madhya Pradesh High Court

Ghanshyam Singh vs The State Of M.P. on 9 April, 2021

Author: Gurpal Singh Ahluwalia

                                                               1

                   THE HIGH COURT OF MADHYA PRADESH
                             Cr.A No.401/2005
                     (GHANSHYAM SINGH VS. STATE OF M.P.)

      Gwalior dated. 09/04/2021
            Shri Atul Gupta, Counsel for the appellant.

            Shri    B.P.S.   Chauhan,    Public   Prosecutor   for   the

      respondent/State.

Shri R.K. Sharma Sr. Advocate with Shri M.K. Chaudhry,

Counsel for Complainant.

Arguments heard.

Reserved for judgment.



         (G.S.Ahluwalia)                (Rajeev Kumar Shrivastava)
ar          Judge                                Judge



     ABDUR RAHMAN
     2021.04.09
     17:29:22 +05'30'

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