Ahmed Said vs State Of M.P.
2021 Latest Caselaw 9088 MP

Citation : 2021 Latest Caselaw 9088 MP
Judgement Date : 21 December, 2021

Madhya Pradesh High Court

Ahmed Said vs State Of M.P. on 21 December, 2021

Author: Gurpal Singh Ahluwalia

                                              1
                       THE HIGH COURT OF MADHYA PRADESH
                                    CRA-410-2010
                           Ahmed Said & Ors. vs. State of M.P.

         Gwalior, Dated: 21.12.2021

              Shri R.K.S.Kushwah, Counsel for appellants No.1 and 2.

              Shri Padam Singh with Shri Uday Veer Singh, Counsel for appellants

         No.3 and 4.

              Shri C.P. Singh, Counsel for the State.

              Shri R.K.Upadhyay, Counsel for the complainant.

              Arguments heard.

              Reserved for judgment.




         (G.S. Ahluwalia)                               (Rajeev Kumar Shrivastava)
             Judge                                               Judge

(alok)




ALOK KUMAR
2021.12.22

10:10:47 +05'30'

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