Kallu Ali vs The State Of Madhya Pradesh
2021 Latest Caselaw 3354 MP

1 WA-129-2021 The High Court Of Madhya Pradesh WA-129-2021 (KALLU ALI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Gwalior, Dated : 15-07-2021 Heard through Video Conferencing. Shri G.S. Sharma, learned counsel for appellant. Shri Ankur Mody, learned Additional Advocate General for State. Office file of learned Additional Advocate General is incomplete. Appellant is directed to supply complete copy of impugned judgment

of learned Single Judge to the State.

List next week.

                                   (SHEEL NAGU)                                    (DEEPAK KUMAR AGARWAL)
                                      JUDGE                                                     JUDGE


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DHANA Digitally signed by DHANANJAY BUCHAKE DN: c=IN, o=HIGH COURT OF

NJAY MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001,

BUCHA st=Madhya Pradesh, 2.5.4.20=6489e9ca230b3031a4b4 4a621934281f589875c02fb2a20e 4220aebc8a3ba7ec,

KE cn=DHANANJAY BUCHAKE Date: 2021.07.16 10:33:52 +05'30'