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Ranjeet Joshi @ Chitta vs The State Of Madhya Pradesh
2021 Latest Caselaw 111 MP

Citation : 2021 Latest Caselaw 111 MP
Judgement Date : 23 February, 2021

Madhya Pradesh High Court
Ranjeet Joshi @ Chitta vs The State Of Madhya Pradesh on 23 February, 2021
Author: Rajendra Kumar Srivastava
                                                          1                               CRA-7041-2018
                               The High Court Of Madhya Pradesh
                                          CRA-7041-2018
                               (RANJEET JOSHI @ CHITTA AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                      23
                      Jabalpur, Dated : 23-02-2021
                            Shri S.B.Shrivastava, Advocate for the appellant.
                            Shri Dharmendra Kumar Kaurav, PL for the respondent-State.

Learned PL submits that wrong file is available with him, so he prays time. Prayer allowed.

Learned counsel for the appellant is directed to supply copy of

judgment to the PL.

List the case after one week.

(RAJENDRA KUMAR SRIVASTAVA) JUDGE

MISHRA

Signature SAN Not Verified

Digitally signed by ARVIND KUMAR MISHRA Date: 2021.02.23 17:31:33 IST

 
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