Laxman Bhilala vs The State Of Madhya Pradesh
2021 Latest Caselaw 1569 MP

                                                1                                CRA-1279-2020
               The High Court Of Madhya Pradesh
                          CRA-01279-2020
                               (LAXMAN BHILALA Vs THE STATE OF MADHYA PRADESH)

                                              CRA/01279/2020
5
Indore, Dated : 24-04-2021
            Heard through Video Conferencing.
            Shri Amit Dave, Advocate for the appellants.
            Shri        Amit       Singh    Sosodia,    Government      Advocate     for   the
respondent/State.

Office is directed to list these appeals after two weeks along with the appeals filed by co-accused namely Saurabh Bhilala and Manoj Bhilala, who were convicted by the common impugned judgment.

         (MOHAMMAD RAFIQ)                                              (SANJAY DWIVEDI)
          CHIEF JUSTICE                                                        JUDGE


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    CHOUDHARY
    Date: 2021.04.24
    17:22:05 +05'30'