Ghanshyam vs The State Of M.P.
2021 Latest Caselaw 8064 MP

                                                                       1                               CRA-2251-1998
                                           The High Court Of Madhya Pradesh
                                                    CRA No. 2251 of 1998
                                                             (GHANSHYAM Vs THE STATE OF M.P.)


                                  Jabalpur, Dated : 01-12-2021
                                          Shri Shubham Rai, Amicus Curiae for the appellant.

                                          Shri Nagendra Solanki, Panel Lawyer for the respondent/State.

Arguments heard. Judgment passed separately, signed and dated.

(VIRENDER SINGH) JUDGE

vivek

Signature Not Verified SAN

Digitally signed by VIVEK KUMAR TRIPATHI Date: 2021.12.06 10:25:24 IST