Rakesh Rajak vs The State Of Madhya Pradesh
2021 Latest Caselaw 4387 MP

Citation : 2021 Latest Caselaw 4387 MP
Judgement Date : 16 August, 2021

Madhya Pradesh High Court

Rakesh Rajak vs The State Of Madhya Pradesh on 16 August, 2021

Author: Sushrut Arvind Dharmadhikari

                                            1                              WP-15184-2021
             The High Court Of Madhya Pradesh
                        WP-15184-2021
                      (RAKESH RAJAK Vs THE STATE OF MADHYA PRADESH AND OTHERS)

1
Gwalior, Dated : 16-08-2021
          Shri M.S. Jadoun, learned counsel for the petitioner.
          Shri G.K. Agarwal, learned Government Advocate for the respondent-

State.

Counsel for the petitioner submits that matter is covered with the various judgments passed by this Court which have been annexed with the

petition.

Counsel for the respondent-State prays for and is granted time to verify the same.

List this matter on 18/08/2021.

(S. A. DHARMADHIKARI) JUDGE

Prachi

PRACHI MISHRA 2021.08.16 17:21:26 +05'30'

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