Lakhvinder Kour vs The State Of Madhya Pradesh
2021 Latest Caselaw 9009 MP

Citation : 2021 Latest Caselaw 9009 MP
Judgement Date : 20 December, 2021

Madhya Pradesh High Court

Lakhvinder Kour vs The State Of Madhya Pradesh on 20 December, 2021

Author: Rohit Arya

                                    1                                WP-7488-2021
         The High Court Of Madhya Pradesh
                   WP No. 7488 of 2021
             (LAKHVINDER KOUR Vs THE STATE OF MADHYA PRADESH AND OTHERS)


Gwalior, Dated : 20-12-2021
        Shri Ramesh Chandra Bhargava, Advocate for the petitioner.

        Shri G.K.Agrwaal, G.A. for the respondents/State.

Let report as to total period of petitioner's Jail incarceration in connection with judgment dated 3/9/2004 delivered in S.T. No. 109/2004 be called from the concerned Jail Authority, as according to the petitioner he

has already undergone more than 14 years of jail sentence.

List after ensuing winter vacations.

(ROHIT ARYA) JUDGE

(and)

ANAND SHRIVASTAV A 2021.12.21 11:14:44 +05'30'

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