Durgesh Singh Bhadauria vs State Of M.P.
2021 Latest Caselaw 3922 MP

Citation : 2021 Latest Caselaw 3922 MP
Judgement Date : 3 August, 2021

Madhya Pradesh High Court

Durgesh Singh Bhadauria vs State Of M.P. on 3 August, 2021

Author: Gurpal Singh Ahluwalia

                                      1
                  THE HIGH COURT OF MADHYA PRADESH
                              CRA No.427/2007
                   Durgesh Singh Bhadauria Vs. State of M.P.

                            Through Video Conferencing

         Gwalior, Dated : 03.08.2021

              Shri S.S. Kushwah, Counsel for the appellant.

              Shri Vijay Sundaram, Panel Lawyer for the respondent/State.

Heard finally.

Reserved for judgment.



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

(alok)




ALOK KUMAR

2021.08.06 14:58:01 +05'30'

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