State Of M.P. vs Mahendra @ Kallu Singh
2021 Latest Caselaw 1476 MP

Citation : 2021 Latest Caselaw 1476 MP
Judgement Date : 9 April, 2021

Madhya Pradesh High Court

State Of M.P. vs Mahendra @ Kallu Singh on 9 April, 2021

Author: Gurpal Singh Ahluwalia

                                                                1

                 THE HIGH COURT OF MADHYA PRADESH
                            Cr.A No.790/2005
           (STAE OF MP VS. MAHENDRA ALIAS KALLU SINGH & ORS.)

     Gwalior dated. 09/04/2021
           Shri      B.P.S.   Chauhan,    Public   Prosecutor   for   the

     Appellant/State.

           Shri Pradeep Kumar Shrivastava, Counsel for respondents

no. 1, 3 to 7

Shri Atul Gupta, Counsel for respondent no. 2.

Arguments heard.

Reserved for judgment.



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




     ABDUR RAHMAN
     2021.04.09
     17:28:34 +05'30'

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