Ravindra Ucharia vs The State Of Madhya Pradesh
2021 Latest Caselaw 8502 MP

Citation : 2021 Latest Caselaw 8502 MP
Judgement Date : 8 December, 2021

Madhya Pradesh High Court

Ravindra Ucharia vs The State Of Madhya Pradesh on 8 December, 2021

Author: Rohit Arya

                                            1                                 RP-623-2021
              The High Court Of Madhya Pradesh
                        RP No. 623 of 2021
                    (RAVINDRA UCHARIA Vs THE STATE OF MADHYA PRADESH AND OTHERS)


Gwalior, Dated : 08-12-2021
          Shri B.B. Shukla, learned counsel for the petitioner.

          Shri Ankur Mody, learned Additional Advocate General for the
respondent/State.

Having perused the judgment rendered by the coordinate bench, this Court is of the firm view that there is no scope to review the judgment as the

same is based on facts on record and settled law.

Review Petition sans merit and is hereby dismissed.



   (ROHIT ARYA)                                         (DEEPAK KUMAR AGARWAL)
      JUDGE                                                      JUDGE

Pawar

        ASHISH PAWAR
        2021.12.08
        16:52:08 +05'30'

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