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Biharilal vs The State Of Madhya Pradesh
2021 Latest Caselaw 8135 MP

Citation : 2021 Latest Caselaw 8135 MP
Judgement Date : 2 December, 2021

Madhya Pradesh High Court
Biharilal vs The State Of Madhya Pradesh on 2 December, 2021
Author: Vivek Rusia

1 MCRC-58703-2021 The High Court Of Madhya Pradesh MCRC No. 58703 of 2021 (BIHARILAL Vs THE STATE OF MADHYA PRADESH)

Indore, Dated : 02-12-2021 Shri Kushal Goyal, proxy counsel appearing on behalf of Shri

Himanshu Joshi for the applicant.

Shri Vismit Panot, learned Panel Advocate for the State. Counsel for the applicant prays for time to produce the copy of the judgment in which he has been acquitted by the trial court.

Prayer allowed. Meanwhile, case diary and criminal antecedents, if any, of the applicant be produced.

List next week.

(VIVEK RUSIA) Digitally signed by HARI JUDGE KUMAR C G NAIR Date: 2021.12.02 17:27:53 hk/ +05'30'

 
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