Mustfa vs The State Of Madhya Pradesh
2021 Latest Caselaw 4333 MP

                                                                                1                              CRA-1684-2019
                                                      The High Court Of Madhya Pradesh
                                                                 CRA-1684-2019
                                                                   (MUSTFA Vs THE STATE OF MADHYA PRADESH)

                                             7
                                             Indore, Dated : 13-08-2021
                                                     Heard through Video Conferencing.
                                                     Shri N.J. Dave, learned counsel for the appellant.
                                                     Ms. Archana Kher, learned G.A. for the respondent/State.

Learned counsel for the appellant prays for time to argue the matter armed with relevant judgments.

Prayer allowed.

List after one week.

                                                 (SUJOY PAUL)                                                (ANIL VERMA)
                                                    JUDGE                                                          JUDGE


                                             jyoti

Signature Not Verified VerifiedDigitally Digitally signed by SAN JYOTI CHOURASIA Date: 2021.08.17 11:00:52 IST