Raju @ Rakesh vs The State Of Madhya Pradesh
2021 Latest Caselaw 8348 MP

THE HIGH COURT OF MADHYA PRADESH

Criminal Appeal No.3547/2017 Criminal Appeal No.3794/2017 Criminal Appeal No.4481/2017 Criminal Appeal No.3656/2017 Criminal Appeal No.4473/2017 Criminal Appeal No.3812/2017 Criminal Appeal No.3972/2017 Criminal Appeal No.3985/2017

AND Criminal Appeal No.4711/2017

Jabalpur, dated 6.12.2021

Mr. Sankalp Kochar, learned counsel for the appellants in Criminal Appeal Nos.3547/2017, 3794/2017 and 4481/2017.

Mr. Vineet Mishra, learned counsel for the appellants in Criminal Appeal Nos.3656/2017 and 4473/2017.

Ms. Savita Choudhary, learned counsel for the appellant in Criminal Appeal No.3812/2017.

Mrs. Namrata K. Agrawal, learned amicus curiae for the appellant in Criminal Appeal No.3972/2017.

Mr. R. N. Shah, learned counsel for the appellant in Criminal Appeal No.3985/2017.

Mr. Deependra Mishra, learned counsel for the appellant in Criminal Appeal No.4711/2017.

Mr. Manhar Dixit, learned Panel Lawyer for the State. Mr. Rajendra Yadav, learned counsel for the objector. Arguments heard.

Reserved for judgment.

          (Atul Sreedharan)                               (Sunita Yadav)
                     JUDGE                                    JUDGE


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